Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Bombay High Court

Tara Chand Infra Logistic Solutions vs Mr. Dinesh Dabhade Chairamn Bombay Iron ... on 20 January, 2026

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

                                                                                 Common order 20.01.2026.odt




                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             ORDINARY ORIGINAL CIVIL JURISDICTION/
                                  CIVIL APPELLATE JURISDICTION


       Digitally
       signed by
                                                      CORAM : RAVINDRA V. GHUGE &
       VINA
VINA   ARVIND
ARVIND KHADPE
KHADPE Date:
                                                              ABHAY J. MANTRI, JJ.

2026.01.30 12:58:07 +0530 DATE : 20th JANUARY, 2026 P.C. :-

1. At the time of rising, the matters mentioned in the chart in paragraph No.7 hereunder, could not be taken up for hearing due to paucity of time.
2. In several of these matters, there are office objections.

As such, all office objections shall be removed within two weeks.

3. Subject to compliance of the above, ad-interim/interim order, if any granted earlier, would continue.

4. The affidavit in reply/rejoinder, if any, shall also be filed at least one week before the next date.

5. Matters in which service of notice is awaited, put up after service.

Rohit Ghuge - PA 1 of 2 ::: Uploaded on - 30/01/2026 ::: Downloaded on - 30/01/2026 21:26:37 ::: Common order 20.01.2026.odt

6. Matters in which though notices were issued, the office could not process the notice due to non-supply of spare copies, the Petitioner shall supply spare copies for issuance of notice within 14 days, failing which, the matters in which copies are not supplied, would stand dismissed as against the unserved Respondents on the 15th day. If copies are supplied, office to issue notice to the unserved Respondents, returnable after four weeks.

7. Subject to the above, list these matters as under :-

Serial Nos. of matters To be listed on To be listed in the on the Board category 12 to 16 23.02.2026 Fresh Admission 18 to 37 24.02.2026 Fresh Admission 39 to 41 25.02.2026 Fresh Admission 49 to 51 25.02.2026 Fresh Admission 52 to 58 05.03.2026 Urgent Admission 59 to 69 06.03.2026 Urgent order 70 to 90 10.03.2026 Due Admission-I 92 to 99 11.03.2026 Due Admission-I 101 to 136 12.03.2026 Due Admission-I 138 to 173 13.03.2026 Due Admission-I 177 to 194 16.03.2026 Due Admission-I (ABHAY J. MANTRI, J.) (RAVINDRA V. GHUGE, J.) Rohit Ghuge - PA 2 of 2 ::: Uploaded on - 30/01/2026 ::: Downloaded on - 30/01/2026 21:26:37 :::