East And West Builder vs State Of Maharashtra And 9 Ors
2026 Latest Caselaw 3400 Bom

Citation : 2026 Latest Caselaw 3400 Bom
Judgement Date : 4 April, 2026

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Bombay High Court

East And West Builder vs State Of Maharashtra And 9 Ors on 4 April, 2026

IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL JURISDICTION

CHAMBER ORDER NO. 42 OF 2026 IN WRIT PETITION (L) NO. 25659 OF 2023

Perused Praecipe dated 04.04.2026 submitted by Advocate for Petitioner and contents mentioned therein.

On considering contents of Praecipe, in the interest of justice, by way of super last chance, time granted to remove office objections in Writ Petition and get the same registered and / or numbered, by uploading / filing compliance praecipe, is extended till 18.04.2026, failing Petition to stand rejected for non-removal of office objections under O.S. Rule 986.

Date : 04.04.2026 Prothonotary and Senior Master

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