Bombay High Court
Amirkusro Gulamrasul Jamadar vs Ulfa Haneef Khwaja on 27 February, 2026
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: 27 FEBRUARY 2026 P.C.:
Due to paucity of time, matters from Sr. Nos.33 to 165 of the Daily Main Board (except Sr.Nos.39,73,81,107 and 144 ) are adjourned to the respective dates as given below:
Sr. Nos. Due Dates Sr. Nos. Due Dates
33-60 09/03/2026 111-135 12/03/2026
61-85 10/03/2026 136-165 13/03/2026
86-110 11/03/2026
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.
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