Full Judgment Text
IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIVIL APPELLATE JURISDICTION/CRIMINAL APPELLATE JURISDICTION/ORDINARY ORIGINAL CIVIL JURISDICTION CORAM : RAVINDRA V. GHUGE & M.M. SATHAYE, JJ. DATE : 30 th JUNE, 2025. P.C. :- 1. At the time of rising, the matters mentioned in the chart in paragraph No.5 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 before the next date. 5. Subject to the above, list these matters as under:- Serial Nos. of matters on the Board To be listed on To be listed in the category 53 16/07/2025 Admission 55 to 61 16/07/2025 Urgent Admission 62 to 67 16/07/2025 Urgent Admission 68 to 73 16/07/2025 Due Order 74 to 77 17/07/2025 Due Admission 79 to 120 18/07/2025 Due Admission 121 to 150 21/07/2025 Due Admission SUNNY ANKUSHRAO THOTE Digitally signed by SUNNY ANKUSHRAO THOTE Date: 2025.07.03 10:59:27 +0530 2025:BHC-AS:26463 151 to 171 22/07/2025 Due Admission 173 to 180 22/07/2025 Due Admission 181 to 198 23/07/2025 Due Admission 200 to 210 24/07/2025 Due Admission 212 to 230 24/07/2025 Due Admission 231 to 266 25/07/2025 Due Admission 267 to 272 21/07/2025 Final Hearing (M.M. SATHAYE, J.) (RAVINDRA V. GHUGE, J.)