Bombay High Court
Dheeresh Jain vs The Board Of Directors Of Npcil And 6 Ors on 25 July, 2025
RAMESHWAR
LAXMAN
DILWALE
Dilwale Rameshwar paucity
Digitally signed
by RAMESHWAR
LAXMAN IN THE HIGH COURT OF JUDICATURE AT BOMBAY
DILWALE
Date: 2025.07.29 CIVIL APPELLATE JURISDICTION
17:49:14 +0530 AND
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMON ORDER
CORAM : SHREE CHANDRASHEKHAR & MANJUSHA DESHPANDE, JJ DATE : 25th JULY, 2025 P.C. :-
On account of paucity of time, rest of the matters on Daily and Supplementary Board stand adjourned on the dates fixed as per the CIS.
Sr. Nos. C.I.S. DATE
(Appellate Side) 93, 96, 97,98,100, 106, 107, 108,110 26/08/2025
(Appellate Side) 109 (M) 21/08/2025
(Appellate Side) 111,112,113,114,115,116,117,118,119,120 29/08/2025
(Appellate Side) 121,122,123,125,126,127,128,129,131,132 02/09/2025
(Appellate Side) 133, 135, 136,139,140, 143 03/09/2025
(Appellate Side) 134 (M) 08/08/2025
(Appellate Side) 144,146,148 04/09/2025
(Original Side) 104 26/08/2025
(Original Side) 102 21/08/2025
(Original Side) 137, 138, 141, 142 03/09/2025
(Original Side) 145, 147, 149, 150 04/09/2025
(Original Side) 103 (M) 01/08/2025
If in any of the above matters, ad-interim relief or interim relief is operative till today, the same will continue to operate till the respective next dates. If ad-interim relief is not granted for a limited period, the said orders will remain unaffected.
[MANJUSHA DESHPANDE, J.] [ SHREE CHANDRASHEKHAR, J. ] 1 ::: Uploaded on - 29/07/2025 ::: Downloaded on - 02/08/2025 08:51:03 :::