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Bombay High Court

Kalyani Buche vs The Chancellor, Svkms Nmims University ... on 17 September, 2025

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

                                                                        Common Order-17.09.2025.doc



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

                                           CORAM : RAVINDRA V. GHUGE &
                                                   ASHWIN D. BHOBE, JJ.

DATE : 17th SEPTEMBER 2025. P.C. :

1. At the time of rising of the Court at 4.35 p.m., the matters mentioned in the Chart in Paragraph No. 5 hereunder, could not be taken up for hearing due to paucity of time.
2. In several matters mentioned in the Chart, there are office objections. As such, all the office objections shall be removed within a period of two weeks from today.
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 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 Gitalaxmi Page 1 of 2 ::: Uploaded on - 18/09/2025 ::: Downloaded on - 18/09/2025 21:50:01 ::: Common Order-17.09.2025.doc 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 Numbers of To be listed on To be listed in the Matters on the Board Category 1 29th September 2025 Passing Order 2 to 30 30th September 2025 Fresh Admission 31 to 48 & 50 to 66 1st October 2025 Fresh Admission 69 to 73 6th October 2025 Urgent Admission 74 to 78 3rd October 2025 Urgent Order 79, 81 to 107 7th October 2025 Due Admission-1 109 to 135, 137, 138 8th October 2025 Due Admission 140 to 156, 158 to 170 9th October 2025 Due Admission 172 to 176, 178 to 188 & 13th October 2025 Due Admission 191 to 193 194 & 195 15th October 2025 Final Hearing (ASHWIN D. BHOBE, J.) (RAVINDRA V. GHUGE, J.) Digitally signed by GITALAXMI Gitalaxmi GITALAXMI KRISHNA Page 2 of 2 KRISHNA KOTAWADEKAR KOTAWADEKAR Date:
2025.09.18 18:44:03 +0530 ::: Uploaded on - 18/09/2025 ::: Downloaded on - 18/09/2025 21:50:01 :::