Vikas Nandlal Dubey vs Karnataka State Open University
2026 Latest Caselaw 5088 Bom

Bombay High Court

Vikas Nandlal Dubey vs Karnataka State Open University on 14 May, 2026

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          RUPALI
RUPALI    RAJESH
RAJESH    WAKODIKAR
WAKODIKAR Date:
          2026.05.14
          15:13:19        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
          +0530

                                 ORDINARY ORIGINAL CIVIL JURISDICTION
                            WRIT PETITION (LODGING) NO. 30437 OF 2023


                  Vikas Nandlal Dubey                                ...Petitioner
                        Versus
                  Karnataka State Open University & Ors.             ...Respondents


                  Mr. Parvez Zaidi i/b Mr. Jash Dalia for the Petitioner.

                  None for the Respondents.


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

DATE : 14th MAY, 2026 (VACATION COURT)

P.C. :

1. Heard learned Counsel for the Petitioner. He refers to the

Order Dated 20th April, 2026.

2. In paragraph 5 of the said order, the Co-ordinate Bench of

this Court had directed the Applicant to remove the office objections

which were remaining, within a period of three weeks from the said

date, failing which, the petition shall be rejected without any further

1-WP(L)-30437-2023.doc

reference to the Court.

3. The Learned Counsel for the Petitioner now states that the

original papers are not traceable in the Registry. For such reasons, the

time to remove the office objections is extended by a further period of

three weeks from today, which is to be accordingly complied with.

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