Rohit Bandu Nikalje And Anr vs The Regional Officer, Uidai, Mumbai ... on 14 October, 2025

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Bombay High Court

Rohit Bandu Nikalje And Anr vs The Regional Officer, Uidai, Mumbai ... on 14 October, 2025

Bench: Revati Mohite Dere

                                                   S.4-WP.10771.2025.odt

     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CIVIL APPELLATE JURISDICTION


           CIVIL WRIT PETITION NO. 10771 OF 2025

Rohit Bandu Nikalje And Anr.                       ...      Petitioners

            V/s.

The Regional Officer,
UIDAI, Mumbai Regional Office,
Mumbai and Ors.                                    ...      Respondents


Ms. Harshada Shirsath a/w Mr. Ramprasad Deore i/by Mr. Swaraj
Sable for the Petitioners.

Mr. S. P. Kamble, A.G.P. for the Respondent - State.


                     CORAM : REVATI MOHITE DERE &
                             SANDESH D. PATIL, JJ.

                    DATE            : 14TH OCTOBER, 2025.
P.C. :-

1. Heard learned Counsel for the Petitioners.

2. Issue notice to the Respondent Nos. 1, 2 and 4

returnable on 11th November 2025. Mr. Kamble, learned A.G.P. waives notice on behalf of Respondent No.4 1/2 ::: Uploaded on - 16/10/2025 ::: Downloaded on - 16/10/2025 21:16:50 ::: S.4-WP.10771.2025.odt

3. Learned Counsel for the petitioner to supply spare copies in the Registry within one week from today, to enable the Registry to issue notices to the Respondent Nos. 1 and 2.

4. In addition to court notice, learned Counsel for the petitioner to serve the respondent Nos. 1 & 2 by private notice and file affidavit of service before the next date.

5. Notice to indicate that an endeavour shall be made to dispose of the petition finally at the stage of admission, even if none appears for the said respondents.

(SANDESH D. PATIL, J.) (REVATI MOHITE DERE, J.) VDMokal 2/2 ::: Uploaded on - 16/10/2025 ::: Downloaded on - 16/10/2025 21:16:50 :::

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