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Bombay High Court

M/S Sikkim Ferro Alloys Ltd And Ors vs Union Of India And Ors on 24 April, 2026

Arjun                                                       Common Order-24-04-2026.doc



           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CRIMINAL APPELLATE JURISDICTION

                               CORAM : ASHWIN D. BHOBE, J.

DATE : 24th April, 2026.

P.C. :

1. In view of the Notice No. RJ-1/Regular/325/2026 dated 23.04.2026, the matters could not be taken up in the post lunch session. After the Division Bench matters, at 5:15 pm, matters at Serial Nos. 20, 41, 73, 901, 902, 903, 904, 905, 906, 908, 909, 910, 912, 913, 915, 916, 926, 929, 930, 931, 933, 934, 936, 940, 941, 942, 943 on the supplementary Board which were kept back in the morning session and matter at Serial No. 501 on the Production Board were taken up.

2. At the time of rising of the Court at 5:40 p.m., the matters mentioned in the Chart in Paragraph No. 7 hereunder, could not be taken up for hearing due to paucity of time.

3. In some of the matters mentioned in the Chart, there are office objections. As such, all the office objections shall be removed within a period of one week from today.

4. Subject to compliance of the above, ad-interim/interim order, if any granted earlier, would continue. Page 1 of 3 ::: Uploaded on - 27/04/2026 ::: Downloaded on - 02/05/2026 05:18:18 ::: Arjun Common Order-24-04-2026.doc

5. The Affidavit-in-Reply/Rejoinder, if any, shall be filed within a period of one week from today.

6. Matters in which service of notice is awaited, put up after service.

7. 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 7 days, failing which, the matters in which copies are not supplied, would stand dismissed as against the unserved Respondents on the 8th day. If copies are supplied, office to issue notice to the unserved Respondents, returnable after two weeks.

8. Subject to the above, list these matters as under :-

Serial Numbers of To be listed on Matters on the Board 1, 2, 3, 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 27/07/2026 18, 19, 21, 22, 23, 24, 25 26, 27, 28, 29, 30, 31, 32, 33, 34, 35, 36, 37, 38, 39, 28/07/2026 40, 42, 43, 44, 45, 46, 47, Page 2 of 3 ::: Uploaded on - 27/04/2026 ::: Downloaded on - 02/05/2026 05:18:18 ::: Arjun Common Order-24-04-2026.doc 48, 49, 50 51, 52, 53, 54, 55, 56, 57, 58, 59, 60, 61, 62, 63, 64, 29/07/2026 65, 66, 67, 68, 69, 70, 71, 72, 74, 75, 76 77, 78, 79, 80, 81, 82, 83, 84, 85, 86, 87, 88, 89, 90, 30/07/2026 91, 92, 93, 94, 95 502, 503, 504, 907, 911, 914, 917, 918, 919, 920, 921, 922, 923, 924, 925, 24/07/2026 927, 928, 932, 935, 937, 938, 939 (ASHWIN D. BHOBE, J.) Digitally signed by ARJUN ARJUN KRISHNA KRISHNA RODGE RODGE Date:
2026.04.27 10:44:42 +0530 Page 3 of 3 ::: Uploaded on - 27/04/2026 ::: Downloaded on - 02/05/2026 05:18:18 :::