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Bombay High Court

Manjari Ashok Kacker vs Uco Bank on 9 February, 2026

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

        Digitally
        signed by
        GAURI AMIT
GAURI   GAEKWAD
AMIT    Date:
                                                                             Common Order - 09.02.2026.odt
GAEKWAD 2026.02.10
        16:01:14
        +0530
                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               ORDINARY ORIGINAL CIVIL JURISDICTION/
                                    CIVIL APPELLATE JURISDICTION/
                                 CRIMINAL APPELLATE JURISDICTION

                                           CORAM :      RAVINDRA V. GHUGE &
                                                        ABHAY J. MANTRI, JJ.
                                           DATE :        09 FEBRUARY, 2026
                 P.C. :-

1. At the time of rising at 5.30 p.m., 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.

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 15 th day. If copies are supplied, office to issue notice to the unserved Respondents, returnable after four weeks.

Gauri Gaekwad 1 of 2 ::: Uploaded on - 10/02/2026 ::: Downloaded on - 10/02/2026 20:36:44 ::: Common Order - 09.02.2026.odt

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

Serial Nos. of matters To be listed on To be listed in the category on the Board 31 to 51 12/03/2026 Fresh Admission 52 to 84 13/03/2026 Fresh Admission 86 to 87 16/03/2026 Urgent Admission 88 to 90 16/03/2026 Urgent Order 91 to 103 17/03/2026 Due Admission 105 to 111 18/03/2026 Due Admission 113 to 127 23/03/2026 Due Admission (ABHAY J. MANTRI, J.) (RAVINDRA V. GHUGE, J.) Gauri Gaekwad 2 of 2 ::: Uploaded on - 10/02/2026 ::: Downloaded on - 10/02/2026 20:36:44 :::