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Bombay High Court

Rohit Bandu Nikalje And Anr vs The Regional Officer, Uidai, Mumbai ... on 17 January, 2026

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

                                                                               Common order 17.01.2026.odt




                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             ORDINARY ORIGINAL CIVIL JURISDICTION/
       Digitally
       signed by                  CIVIL APPELLATE JURISDICTION
       VINA
VINA   ARVIND
ARVIND KHADPE
KHADPE Date:
       2026.01.19
       19:25:46
       +0530                                        CORAM : RAVINDRA V. GHUGE &
                                                            ABHAY J. MANTRI, JJ.
                                                     DATE      : 17th JANUARY, 2026

                     P.C. :-

1. At the time of rising, 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.

Vina Khadpe 1 of 2 ::: Uploaded on - 20/01/2026 ::: Downloaded on - 23/01/2026 22:36:20 ::: Common order 17.01.2026.odt

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 15th 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 :-

Serial Nos. of matters To be listed on To be listed in the on the Board category 02 02.02.2026 For compliance 3 to 20 16.02.2026 Fresh admission 21 to 42 17.02.2026 Fresh admission 43 to 51 17.02.2026 Urgent order 52 to 70 04.03.2026 Due admission -1 71 to 90 04.03.2026 Due admission - 1 91 to 109 05.03.2026 Due admission -1 110 05.03.2026 For Final Hearing 01 02.02.2026 At 3.00 pm (ABHAY J. MANTRI, J.) (RAVINDRA V. GHUGE, J.) Vina Khadpe 2 of 2 ::: Uploaded on - 20/01/2026 ::: Downloaded on - 23/01/2026 22:36:20 :::