Om Ulhas Lokhande And Ors vs The University Of Mumbai Throu. Its ...
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Bombay High Court

Om Ulhas Lokhande And Ors vs The University Of Mumbai Throu. Its ... on 20 May, 2026

     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION

                      WRIT PETITION NO.6720 OF 2026
 1. Om Ulhas Lokhande                                                ]
 2. Sai Vilas Khatu                                                  ]
 3. Viraj Subhash Bhosale                                            ]
 4. Atharv Kavale                                                    ]
 5. Bhumika Rajendra Pagare                                          ]
 6. Pranjali Vinod Wankhede                                          ]
 7. Aryan Deepak Madane                                              ]
 8. Shruti Mahendra Mudholkar                                        ]
 9. Vidya Bheemanaboni                                               ]
10. Gautam Kumar                                                     ]
11. Rutuja Dangare                                                   ] .. Petitioners
           Versus
 1. The University of Mumbai                                         ]
    Through its Registrar                                            ]
 2. The State of Maharashtra,                                        ]
    Through Department of High &                                     ]
    Technical Education                                              ] .. Respondents

Ms. Sumangala Yadav, Advocate for the Petitioners.
Mr. Jainendra Sheth, i/by Mr. Rui Rodrigues, Advocates for Respondent
No.1-University.
Mr. Aditya R. Deolekar, Assistant Government Pleader for Respondent
No.2-State of Maharashtra.

                                        CORAM : GAUTAM A. ANKHAD &
                                                SANDESH D. PATIL, JJ.

                                        DATE         : 20TH MAY 2026
                                                       [ VACATION COURT ]
P.C. :

1. The Petitioners have filed this Petition seeking a writ of

11-WP-6720-2026.doc Dixit

mandamus directing Respondent no.1-University of Mumbai to provide

the benefit of "Carry-On" facility to the Petitioners for the academic year

2025-26. It is not in dispute that this facility is available for the academic

year 2024-25 and the University has not issued any circular for the

current academic year 2025-26.

2. Ms. Yadav, learned counsel appearing on behalf of the Petitioners

relies upon the order dated 6 th May 2026 passed by this Court in Interim

Application no.3512 of 2026 arising out of Writ Petition no.3766 of 2026

in respect of some other students and submits that based on this order,

the Petitioners ought to be permitted to appear for the re-examination

starting from 2nd June 2026.

3. Mr. Sheth, learned counsel appearing for Respondent no.1-

University submits that the Petitioners' reliance on the order dated 6 th

May 2026 is misplaced and he seeks time to file an affidavit-in-reply to

oppose this Petition. Such an affidavit shall be filed on or before 25 th

May 2026.

4. List the matter on 26th May 2026 "High on Board".

[ SANDESH D. PATIL, J.] [GAUTAM A. ANKHAD, J.]

Digitally signed by SNEHA SNEHA ABHAY

ABHAY DIXIT 11-WP-6720-2026.doc Dixit Date:

DIXIT 2026.05.20 16:07:11 +0530