Bombay High Court
Navodaya Vidyalaya Samiti vs Navodaya Vidyalaya Samiti Nvs Retired ... on 15 September, 2025
Adjournment due to paucity.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
AND
ORDINARY ORIGINAL CIVIL JURISDICTION
BALAJI COMMON ORDER
GOVINDRAO
PANCHAL
Digitally signed by
BALAJI GOVINDRAO
PANCHAL CORAM : SHREE CHANDRASHEKHAR, CJ &
Date: 2025.09.19
11:08:46 +0530
GAUTAM A. ANKHAD, JJ
DATE : 15th SEPTEMBER 2025.
P.C. :
On account of paucity of time, rest of the matters on Daily
Board and Supplementary Board stand adjourned on the dates fixed
as per the CIS.
Sr. Nos. C.I.S. Date To be listed in
the category
(Original Side) 924, 925, 926 19/09/2025
(Original Side) 942, 954 17/09/2025
(Original Side) 943, 944, 38 22/09/2025
(Original Side) 35, 42 23/09/2025
(Original Side) 56, 59 24/09/2025
(Appellate Side) 921 17/09/2025 Circulation
(Appellate Side) 922, 923, 927, 928, 929, 930, 931, 932, 933, 19/09/2025 Circulation
934, 935, 936, 937, 938, 939, 940, 941, 22
(Appellate Side) 946, 947, 948, 949, 950, 952, 953, 957 22/09/2025 Due Admission
(Appellate Side) 3 18/09/2025 Fresh Admission
(Appellate Side) 13, 14, 16, 17, 18, 19, 20, 21 22/09/2025 Circulation
(Appellate Side) 26 23/09/2025 Circulation
(Appellate Side) 36, 37, 39, 41, 43 44 23/09/2025 Due Admission
(Appellate Side) 34, 45, 46, 48, 53, 54, 55, 57, 58, 61, 24/09/2025 Due Admission
(Appellate Side) 62, 63, 64, 65, 66, 67, 68, 69, 70, 71, 72, 73, 13/10/2025 For Orders
74, 75, 76, 77, 78, 79, 80, 81, 82, 83, 84, 85 (Due Matters)
If in any of the above matters, ad-interim relief or interim relief
is operative till today, the same will continue to operate till the
respective next dates. If ad-interim relief is not granted for a limited
period, the said orders will remain unaffected.
[GAUTAM A. ANKHAD, J.] [CHIEF JUSTICE]
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