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Bombay High Court

Kalyani Buche vs The Chancellor, Svkms Nmims University ... on 17 December, 2025

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

TRUPTI
SADANAND
BAMNE
Digitally signed by
                                                                                 Common Order-17.12.2025.odt
TRUPTI SADANAND
BAMNE
Date: 2025.12.18
16:23:39 +0530



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

                                                 CORAM :    RAVINDRA V. GHUGE &
                                                            ASHWIN D. BHOBE, JJ.

DATE : 17th December, 2025.

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 Trupti 1 of 2 ::: Uploaded on - 18/12/2025 ::: Downloaded on - 18/12/2025 21:14:06 ::: Common Order-17.12.2025.odt 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 on To be listed on To be listed in the the Board category 10 07.01.2026 For Dismissal 12 to 32 16.02.2026 For Fresh Admission 33 to 53 17.02.2026 For Fresh Admission 54 to 74 18.02.2026 For Fresh Admission 75 to 90 20.02.2026 For Fresh Admission 92 to 98 23.02.2026 For Fresh Admission 100 to 121 23.02.2026 For Fresh Admission 122 to 123 23.02.2026 For Urgent Admission 124 to 125 23.02.2026 For Urgent Order (ASHWIN D. BHOBE, J.) (RAVINDRA V. GHUGE, J.) Trupti 2 of 2 ::: Uploaded on - 18/12/2025 ::: Downloaded on - 18/12/2025 21:14:06 :::