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Bombay High Court

Prajay Balu Ghule vs State Of Maharashtra Through U.D. And ... on 13 March, 2026

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

TRUPTI
SADANAND
BAMNE
Digitally signed by                                                                  Common Order-13.03.2026.odt
TRUPTI SADANAND
BAMNE
Date: 2026.03.17
12:03:05 +0530




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

                                                 CORAM :      RAVINDRA V. GHUGE &
                                                              ABHAY J. MANTRI, JJ.
                                                 DATE :        13th MARCH, 2026.
                       P.C. :-

1. At the time of rising, 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.

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

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                                                              Common Order-13.03.2026.odt




  Serial Nos. of matters on the   To be listed on         To be listed in the
             Board                                            category
                   2               23.03.2026              For Compliance

                   3               06.04.2026                For Disposal

                4&5                07.04.2026                 Pard-Heard

                7 to 15            08.04.2026              Fresh Admission

               17 to 22            09.04.2026              Fresh Admission

                  25               09.04.2026             Urgent Admission

               26 to 30            17.04.2026                Urgent Order

               32 to 37            17.04.2026                Urgent Order

               39 to 41            18.04.2026                Urgent Order

               42 to 63            20.04.2026               Due Admission

              65 to 111            21.04.2026               Due Admission

             113 to 115            22.04.2026               Due Admission




 (ABHAY J. MANTRI, J.)                        (RAVINDRA V. GHUGE, J.)




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