Bombay High Court
India Medtronic Pvt.Ltd. vs Brihanmumbai Municipal Corporation ... on 13 August, 2025
Kartikeya Goti
paucity
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
AND
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMON ORDER
CORAM : SHREE CHANDRASHEKHAR & MANJUSHA DESHPANDE, JJ. DATE : 13th AUGUST, 2025 P.C. :-
On account of paucity of time, rest of the matters on Daily and Supplementary Board stand adjourned on the dates fixed as per the CIS.
Sr. Nos. C.I.S. DATE
(Appellate Side) 10/09/2025
51,55 Contempt
Petition for
Hearing
(Appellate Side) 15/09/2025
57,59,60,66,68 Due
Admission
(Appellate Side) 16/09/2025
70,71,75,76,77 Due
Admission
(Appellate Side) 17/09/2025
78,79,80,81,82 Due
Admission
(Appellate Side) 18/09/2025
83,84,85,90 Due
Admission
(Appellate Side) 11/09/2025
58,72,89 Due
Admission
(Original Side) 15/09/2025
47,48,49,50 Contempt
Petition for
Hearing
1
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Kartikeya Goti
paucity
(Original Side) 19/09/2025
61,62,64,73,88 For
Admission
(Original Side) 19/09/2025
91 For Final
Hearing
(Original Side) 19/09/2025
92 For Final
Disposal
If in any of the above matters, ad-interim relief or interim relief is operative till today, the same will continue to operate till the respective next dates. If ad-interim relief is not granted for a limited period, the said orders will remain unaffected.
[MANJUSHA DESHPANDE, J. ] [SHREE CHANDRASHEKHAR, J. ] 2 ::: Uploaded on - 18/08/2025 ::: Downloaded on - 22/08/2025 22:49:53 :::