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Bombay High Court

M/S Fortpoint Automotives Cars Pvt Ltd ... vs Vishwanath Surykant Keluskar And Ors on 29 September, 2025

Author: Madhav J. Jamdar

Bench: Madhav J. Jamdar

         Digitally
         signed by            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         ARJUN
ARJUN
VITTHAL
         VITTHAL
         KUDHEKAR
                              APPELLATE SIDE CIVIL/CRIMINAL JURISDICTION
KUDHEKAR Date:
         2025.09.30
         13:20:28
         +0530                                             COMMON ORDER

                                                                      CORAM: MADHAV J. JAMDAR, J.

DATE : 29 SEPTEMBER 2025 P.C.:

Due to paucity of time, matters from Sr. No. 16 to 252 (except Sr. Nos.45, 47,73,80,81,142,147,222) of Daily Main Causelist are adjourned to the respective dates as given below:
                         Sr. Nos.                Due Dates              Sr. Nos.                 Due Dates
                          16-30                  06/10/2025            146-158                  21/11/2025
                          31-45                  07/10/2025            159-172                  24/11/2025
                          46-59                  08/10/2025            173-185                  25/11/2025
                            60                   30/09/2025            186-200                  26/11/2025
                          61-70                  06/10/2025            201-212                  27/11/2025
                          71-80                  07/10/2025            213-225                  28/11/2025
                          81-92                  08/10/2025            226-230                  17/11/2025
                         93-105                  17/11/2025            231-235                  18/11/2025
                         106-118                 18/11/2025            236-240                  19/11/2025
                         119-132                 19/11/2025            241-245                  20/11/2025
                         133-145                 20/11/2025            246-252                  21/11/2025


Ad-interim relief, if any, granted earlier, to continue till then.
If any ad-interim or interim reliefs, operative until today, are in force and the matter, though scheduled to be listed today, has not been listed, such ad-interim or interim reliefs shall stand extended until the next date of listing.
[MADHAV J. JAMDAR, J.] ::: Uploaded on - 30/09/2025 ::: Downloaded on - 30/09/2025 21:29:12 :::