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Bombay High Court

Rohit Bandu Nikalje And Anr vs The Regional Officer, Uidai, Mumbai ... on 9 April, 2026

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

                                                                        Common Order.odt




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

                           CORAM :      RAVINDRA V. GHUGE &
                                        ABHAY J. MANTRI, JJ.
                           DATE :        9th APRIL, 2026.
 P.C. :-

1. At the time of rising at 04:50 p.m., 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:-

 Sonali                                  1 of 2




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                                                                                            Common Order.odt




                      Serial Nos. of matters on the    To be listed on         To be listed in the
                                 Board                                             category
                                    01 to 37            08/06/2026              Fresh Admission

                                    40 to 68            09/06/2026              Fresh Admission

                                       69               10/06/2026               Final Hearing
                                                                                Admission Stage

                                       70               10/06/2026             Urgent Admission

                                    71 to 72            10/06/2026                Urgent Order

                                       73               10/06/2026                  Admission

                                    74 to 89            15/06/2026               Due Admission

                                    90 to 91            16/06/2026                Final Hearing


                                               WEEKLY BOARD (PENSION)


                              206, 207, 209 and 210     23/04/2026              Fresh Admission


                                  211 and 212           11/06/2026             Urgent Admission


                                      213               11/06/2026                Urgent Order


                              214, 216, 218 to 237      11/06/2026               Due Admission


                                      239               11/06/2026               Due Admission


                                      240               11/06/2026                Final Hearing




                     (ABHAY J. MANTRI, J.)                         (RAVINDRA V. GHUGE, J.)
       Digitally
       signed by
       SONALI
SONALI MILIND
MILIND PATIL         Sonali                               2 of 2
PATIL Date:
       2026.04.10
       10:42:03
       +0530




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