Bombay High Court
Kalyani Buche vs The Chancellor, Svkms Nmims University ... on 13 October, 2025
Author: Ravindra V. Ghuge
Bench: Ravindra V. Ghuge
22-WP-10436-2025.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 10436 OF 2025
Kalyani Buche ...Petitioner
Versus
The Chancellor, SVKM's NMIMS University
And Ors. ...Respondents
__________
Dr. Shirish Gadge a/w Mr. Tanmay P. Bidkar, Advocates for the Petitioner.
Mr. Milind Sathe, Senior Advocate a/w Mr. Gaurav Srivastav, Ms. Manorama
Mohanty & Ms. Mallika Mandal i/b S K Srivastav & Co., Advocates for the
Respondents.
__________
CORAM : RAVINDRA V. GHUGE &
ASHWIN D. BHOBE, JJ.
DATE : 13th OCTOBER, 2025.
P.C. :
1. Issue notice to Respondent Nos. 3 to 5, returnable on 25th November, 2025.
2. The learned Advocate Mr. Milind Sathe waives service of notice on behalf of Respondent Nos. 3 to 5.
3. Let the Affidavit-in-Reply be filed at least 10 days prior to the returnable date.
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4. All office objections to be removed on or before 11th November, 2025, failing which, this Petition would stand dismissed without reference to the Court, on 12th November, 2025.
[ASHWIN D. BHOBE, J.] [RAVINDRA V. GHUGE, J.] GITALAXMI KRISHNA KOTAWADEKAR Digitally signed by GITALAXMI KRISHNA KOTAWADEKAR Date: 2025.10.15 18:18:57 +0530 Gitalaxmi Page 2 of 2 ::: Uploaded on - 15/10/2025 ::: Downloaded on - 15/10/2025 21:20:11 :::