Monday, 01, Jun, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Anjani Santoshkumar Vispute vs Amit Sahadev Harale
2026 Latest Caselaw 4945 Bom

Citation : 2026 Latest Caselaw 4945 Bom
Judgement Date : 13 May, 2026

[Cites 0, Cited by 0]

Bombay High Court

Anjani Santoshkumar Vispute vs Amit Sahadev Harale on 13 May, 2026

PALLAVI
MAHENDRA                                                                                7-IA-3622-2026 (C) .doc
WARGAONKAR

Digitally signed by
PALLAVI MAHENDRA
WARGAONKAR
Date: 2026.05.13
20:08:12 +0530
                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CIVIL APPELLATE JURISDICTION

                                           INTERIM APPLICATION NO. 3622 OF 2026
                                                            IN
                                              WRIT PETITION NO. 11651 OF 2025

                       Anjani Santoshkumar Vispute                             ...Petitioner
                             Versus
                       Amit Sahadev Harale                                     ...Respondent

                                                           WITH
                                           INTERIM APPLICATION NO. 3624 OF 2026
                                                            IN
                                              WRIT PETITION NO. 11651 OF 2025

                       Omkar Bapuso Patil And Ors.                             ...Petitioners
                             Versus
                       Amit Sahadev Harale                                     ...Respondent

                                                           WITH
                                           INTERIM APPLICATION NO. 3624 OF 2026
                                                            IN
                                              WRIT PETITION NO. 11651 OF 2025

                       Omkar Bapuso Patil And Ors.                             ...Petitioners
                             Versus
                       Amit Sahadev Harale                                     ...Respondent
                                                      __________
                       Dr. Uday P. Warunjikar a/w Adv. Sonali Chavan, for the Petitioners.
                       Mr. P.P. Kakade, Addl. G.P. a/w Aditya Deolekar, AGP for Respondent -
                       State.
                       Ms. Gayatri Kale i/b. Rajendra Anbhule for Respondent No.2.
                       Mr. Rui Rodrigues, for the Respondent No.26 - University of Mumbai.
                       Mr. Suhas S. Deokar for the Applicant.
                       Mr. Ajit Anekar a/w Mr. Siddhant Sawhney i/b. Auris Legal for the
                       Applicant.
                                                      __________

                                                      CORAM :    ADVAIT M. SETHNA &
                                                                 SANDESH D. PATIL, JJ.

DATE : 13 MAY 2026 (VACATION COURT)

7-IA-3622-2026 (C) .doc

P.C.:

1. Heard learned counsel for the parties.

2. It appears that the copies of the Petition have not been served on

the Respondents including the learned counsel for the Original

Petitioner in whose Petition these Interim Applications are taken out.

3. Place the Petition on 18 May 2026 as examination is scheduled on

20 May 2026.

[SANDESH D. PATIL, J] [ADVAIT M. SETHNA, J.]

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter