Bombay High Court
Shaheen Kauser vs Cipla Limited And 4 Ors on 19 December, 2025
Author: Milind N. Jadhav
Bench: Milind N. Jadhav
Common Order 19-12.docx
Amberkar
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL / CRIMINAL APPELLATE JURISDICTION / OOCJ
CORAM : MILIND N. JADHAV, J.
DATE : DECEMBER 19, 2025 P. C.:
1. Due to paucity of time, the following matters are adjourned to future dates as follows:-
Serial No(s). Adjourned Date 908 23 January 2026 3, 4, 10, 14 to 17, 19, 21, 22, 24 to 29, 31, 33 23 January 2026 35 to 45, 47 to 81 30 January 2026 83 to 93, 95 to 101, 103 to 107, 110 to 127 and 129 & 30 January 2026 130
2. In the meanwhile, ad-interim / interim relief, if any, granted earlier to continue.
Amberkar [ MILIND N. JADHAV, J. ] Digitally signed by RAVINDRA RAVINDRA MOHAN MOHAN AMBERKAR AMBERKAR Date: 2025.12.20 15:12:20 +0530 1 of 1 ::: Uploaded on - 20/12/2025 ::: Downloaded on - 26/12/2025 21:47:41 :::