Bombay High Court
Kalyani Buche vs The Chancellor, Svkms Nmims University ... on 29 July, 2025
RAMESHWAR Dilwale Rameshwar paucity LAXMAN DILWALE
IN THE HIGH COURT OF JUDICATURE AT BOMBAY Digitally signed by CIVIL APPELLATE JURISDICTION RAMESHWAR AND LAXMAN DILWALE ORDINARY ORIGINAL CIVIL JURISDICTION Date: 2025.08.01 10:24:34 +0530 COMMON ORDER CORAM : SHREE CHANDRASHEKHAR & MANJUSHA DESHPANDE, JJ DATE : 29th 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) 12, 17, 18, 19, 20 12/08/2025
(Appellate Side) 86,87,88,89,90,91,92,93,94,95,97, 98,100,101,102 17/09/2025
(Appellate Side) 103,104,109,110,111,112,113,114,116,117,119,120,122,127,128 18/09/2025
(Appellate Side) 212,213,214 24/09/2025
(Appellate Side) 130,131,132,134,135,138,139,140,141,144,145,146,148,150,151 19/09/2025
(Appellate Side) 152,153,154,155,157,158,159,162,163,164,165,166,167,168,169 22/09/2025
(Appellate Side) 170,171,172,173,174,175,176,177,178,179,180,182,183,185,186 23/09/2025
Appellate Side) 187,188,189,190,191,192,193,194,195,196,197,204,210,211 24/09/2025
(Original Side) 99,105,106,107,108,115,121,123,124, 09/09/2025
(Original Side) 125,126,129,133,136,137,142,143,147,149,161 10/09/2025
(Original Side) 181,184 19/08/2025
(Original Side) 198,199,200,201,202,203,206,207,208,209 11/09/2025
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 - 01/08/2025 ::: Downloaded on - 02/08/2025 09:45:24 :::