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Bombay High Court

Husna Ramzan Khan vs State Of Maharashtra And Anr on 6 April, 2026

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

          Digitally
          signed by
GAURI     GAURI AMIT                                                                  Common Order-06.04.2026.odt
          GAEKWAD
AMIT      Date:
GAEKWAD   2026.04.07
          10:56:40
          +0530
                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      ORDINARY ORIGINAL CIVIL JURISDICTION/
                                           CIVIL APPELLATE JURISDICTION/
                                        CRIMINAL APPELLATE JURISDICTION

                                                  CORAM :      RAVINDRA V. GHUGE &
                                                               ABHAY J. MANTRI, JJ.
                                                  DATE :       6th APRIL, 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.

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.

Gauri Gaekwad 1 of 2 ::: Uploaded on - 07/04/2026 ::: Downloaded on - 07/04/2026 22:36:34 ::: Common Order-06.04.2026.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 31 to 34 & 36 to 60 04.05.2026 Fresh Admission 61 to 85 05.05.2026 Fresh Admission 87 to 108 06.05.2026 Fresh Admission 110 to 114 & 07.05.2026 Fresh Admission 116 to 119 121, 123 & 124 07.05.2026 Fresh Admission For Final Hearing at 126 15.06.2026 Admission Stage 128 to 132 & 134 15.06.2026 Urgent Admission 135 to 142 15.06.2026 Urgent Order 143 to 170 16.06.2026 Due Admission-I 171 to 196 17.06.2026 Due Admission-I 198 to 214 18.06.2026 Due Admission-I 215 18.06.2026 Due Admission-II 216 18.06.2026 For Final Hearing (ABHAY J. MANTRI, J.) (RAVINDRA V. GHUGE, J.) Gauri Gaekwad 2 of 2 ::: Uploaded on - 07/04/2026 ::: Downloaded on - 07/04/2026 22:36:34 :::