Bombay High Court
Lodha Developers Limited vs Shobhana Sahadev Shah on 25 November, 2025
Author: Madhav J. Jamdar
Bench: Madhav J. Jamdar
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL/CRIMINAL JURISDICTION
COMMON ORDER
CORAM: MADHAV J. JAMDAR, J. DATE: 25 NOVEMBER 2025 P.C.:
Due to paucity of time, the matters from Sr.Nos.603 to 627 (except Sr.Nos. 608,611,613 and 614) of the Daily Chamber Main Causelist and Sr.Nos.3 to 60 (except Sr.No.27) of the Daily Main Causelist, are adjourned to the respective dates as given below:
Sr. Nos. Due Dates Sr. Nos. Due Dates 603-610 26/11/2025 15-30 02/12/2025-HOB 611-618 27/11/2025 31-46 08/12/2025-HOB 619-623 28/11/2025 47-57 19/01/2026 624-627 01/12/2025-HOB 58-60 01/12/2025-HOB 03-14 01/12/2025-HOB 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.] Digitally signed by SONALI SONALI MILIND MILIND PATIL PATIL Date:
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