Lokesh Kumar Meena vs. The Central Bureau Of Investigation And Anr

2026:BHC-AS:19129
Common Order Dated 22-04-2026.odt

IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION/
CIVIL APPELLATE JURISDICTION
CORAM : RAVINDRA V. GHUGE &
HITEN S. VENEGAVKAR, JJ.

nd
DATE : 22 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
th
dismissed as against the unserved Respondents on the 15 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:-
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Common Order Dated 22-04-2026.odt

(HITEN S. VENEGAVKAR, J.) (RAVINDRA V. GHUGE, J.)
Digitally
signed by
SONALI
MILIND
PATIL
Date:
2026.04.23
11:14:57
+0530
SONALI
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MILIND
PATIL
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