Bombay High Court
Nahalchand Laloochand Private Limited vs The Municipal Corporation Of Greater ... on 17 January, 2026
Author: Milind N. Jadhav
Bench: Milind N. Jadhav
common order.doc
Ajay
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CORAM : MILIND N. JADHAV, J.
DATE : JANUARY 17, 2026
P.C.:
1. Due to paucity of time, the following matters are adjourned to future dates as follows:-
Serial Nos. Adjourned date 5, 7, 10, 11 and 18 to 21 29th January 2026 (Circulation Caption) 22 to 29, 32, 33, 34, 36 and 37 5th February 2026 (Circulation Caption) 39 to 41, 44 to 53, 55 to 57 and 59 to 70 12th March 2026 71 to 99 26th March 2026 101 to 105, 107 to 114, 116, 118 to 121 and 2nd April 2026 124 to 134
2. In the meanwhile, ad-interim relief, if any, granted earlier to continue.
Ajay [ MILIND N. JADHAV, J. ] Digitally signed by AJAY AJAY TRAMBAK TRAMBAK UGALMUGALE
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