Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Bombay High Court

Antrix Financial Engineers Pvt Ltd vs Directorate Of Industries on 23 March, 2026

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

                                                                                             Common Order-23.03.2026.odt




SUNNY
          Digitally signed
          by SUNNY
          ANKUSHRAO
                                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ANKUSHRAO THOTE
THOTE     Date:
          2026.03.25
                                               ORDINARY ORIGINAL CIVIL JURISDICTION/
          16:59:36 +0530
                                                    CIVIL APPELLATE JURISDICTION/
                                                 CRIMINAL APPELLATE JURISDICTION

                                                        CORAM :       RAVINDRA V. GHUGE &
                                                                      ABHAY J. MANTRI, JJ.
                                                        DATE :        23 MARCH, 2026
                              P.C. :-

1. At the time of rising at 5.20 pm, 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.

Sunny Thote 1 of 2 ::: Uploaded on - 25/03/2026 ::: Downloaded on - 25/03/2026 20:45:38 ::: Common Order-23.03.2026.odt

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

Serial Nos. of matters To be listed on To be listed in the category on the Board 24 to 28 20.04.2026 Fresh Admission 30 20.04.2026 Fresh Admission 32 20.04.2026 Fresh Admission 34 and 35 20.04.2026 Fresh Admission 37 to 39 21.04.2026 Fresh Admission 41 to 44 21.04.2026 Fresh Admission 46 to 48 21.04.2026 Fresh Admission 49 22.04.2026 Urgent Admission 50 to 54 22.04.2026 Urgent Order 55 to 75 24.04.2026 Due Admission 77 to 121 27.04.2026 Due Admission 122 27.04.2026 For Final Hearing (ABHAY J. MANTRI, J.) (RAVINDRA V. GHUGE, J.) Sunny Thote 2 of 2 ::: Uploaded on - 25/03/2026 ::: Downloaded on - 25/03/2026 20:45:38 :::