| INFORMATION OF CASES, WHEREIN HON'BLE SUPREME COURT HAS GIVEN DIRECTIONS TO DECIDE THE MATTERS IN TIMEBOUND MANNER |
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| Sr.No. | Supreme Court Case No. | High Court Case No., If Any, Available | Trial / Appellate Court case Number and Court Details | Last Date for Compliance of Directions By Hon'ble Supreme Court | Details of Extension Sought By Trial / Appellate Court | How Many Times Supreme Court Granted Extension. Date of Orders and Extended Period | Present Stage and Status of The Case with Approximate Time To Dispose of | Reasons For Delay | Plans to Comply with The Directions | Trial Court Due Date | Status | Last updated on |
| District: Osmanabad | ||||||||||||
| 1 | Criminal Apeal / 3546 / 2023 | APPLN/2224/2015 | R.C.C. : Regular Criminal Case / 398 / 2002 (Osmanabad - Osmanabad, Dist and Sessions Court) | 20-05-2024 | In the present matter evidence of 22 witnesses have been recorded and matter posted for recording of evidence of remaining witnesses. Further one of the accused has filed an application for alteration of charges and matter is pending for say of the prosecution on the said application. Evidence part heardApproximately 6 months time will be required to dispose of the present matter. |
Nil | Directions are given to the prosecution as well as accused to proceed with the matter as expeditiously as possible. Further short dates are given for securing the presence of the witnesses. | 25-08-2025 | View Status | 20/08/2025 | ||
| 2 | Special Leave Petition / 10319 / 2024 | BA/983/2023 | Sessions Case : Sessions Case / 102 / 2022 (Osmanabad - Osmanabad, Dist and Sessions Court) | 30-06-2025 | Judgment Judgment3 MONTHS |
n this case evidence of 26 witness have been recorded and matter is posted for recording evidence of the Third I. O. on next date 22.04.2025. As per directions of Honble apex court case has to be decided within 9 months i.e. up to June-2025. Argument up to June-2025. | Matter is disposed by Judgment. | 18-09-2025 | View Status | 08/09/2025 | ||
| District: Beed | ||||||||||||
| 3 | Civil Apeal / 5244 / 2024 | SA/173/2012 | R.C.S. : Regular Civil Suit / 68 / 1987 (Beed - Beed, Dist and Session Court) | 15-11-2025 | unready Appearance of defendantssix months |
summons not served | keeping two dates in a week | 09-05-2025 | View Status | 02/05/2025 | ||
| District: Ahmednagar | ||||||||||||
| 4 | Special Leave Petition / 8332 / 2022 | WP/3943/2022 | Spl.C.S. : Special Civil Suit (Senior Division Judge) / 159 / 2021 (Ahmednagar - Ahmednagar, Civil Court) | 22-10-2025 | Evidence of plaintiff Evidence part heard22/10/2025 |
- | Keeping short dates | 09-06-2025 | View Status | 04/06/2025 | ||
| District: Pune | ||||||||||||
| 5 | Cr. Special Leave Petition / 9721 / 2025 | BA/4234/2024 | Sessions Case : Sessions Case / 497 / 2022 (Pune - Vadgaon Maval Add. District Court) | 28-06-2026 | View Status | |||||||
| 6 | Civil Apeal / 3951 / 2025 | WP/9523/2022 | Spl.C.S. : Special Civil Suit (Senior Division Judge) / 776 / 2022 (Pune - Vadgaon Civil Court Senior Division) | 18-12-2025 | on 19-09-2025 for three months extension granted in MA Diary 51031 of 2025 |
Arg on Exh-89 Arg on Exh-89Arg on Exh-89 |
Day to Day Hearing | 11-06-2025 | View Status | 02/06/2025 | ||
| 7 | Civil Apeal / 3951 / 2025 | WP/9523/2022 | R.C.S. : Regular Civil Suit / 251 / 2017 (Pune - Vadgaon Civil Court Senior Division) | 18-12-2025 | on 19-09-2025 for three months extension granted in MA Diary 51031 of 2025 |
Arg on Exh-78 Arg on Exh-78 Arg on Exh-78 |
Day to day hearing | 11-06-2025 | View Status | 02/06/2025 | ||
| 8 | Civil Apeal / 2852 / 2021 | WP/3329/2013 | Spl.C.S. : Special Civil Suit (Senior Division Judge) / 430 / 1995 (Pune - Pune, District and Sessions Court) | 04-02-2026 | on 06-08-2024 for Six months The Honourable Supreme Court granted further time of six months to dispose of the Suit from the date of receipt of the copy of order passed by the Honourable Supreme Court in Miscellaneous Application No. 1191 of 2024 in CA No.2852 of 2021 which is received to this Court on 06.08.2024 and time is extended as per the said order on 06-08-2024 for Six months The Honourable Supreme Court granted further time of six months to dispose of the Suit from the date of receipt of the copy of order passed by the Honourable Supreme Court in Miscellaneous Application No. 1191 of 2024 in CA No.2852 of 2021 which is received to this Court on 06.08.2024 and time is extended as per the said order on 06-08-2024 for Six months The Honourable Supreme Court granted further time of six months to dispose of the Suit from the date of receipt of the copy of order passed by the Honourable Supreme Court in Miscellaneous Application No. 1191 of 2024 in CA No.2852 of 2021 which is received to this Court on 06.08.2024 and time is extended as per the said order on 06-08-2024 for Six months The Honourable Supreme Court granted further time of six months to dispose of the Suit from the date of receipt of the copy of order passed by the Honourable Supreme Court in Miscellaneous Application No. 1191 of 2024 in CA No.2852 of 2021 which is received to this Court on 06.08.2024 and time is extended as per the said order on 06-08-2024 for Six months The Honourable Supreme Court granted further time of six months to dispose of the Suit from the date of receipt of the copy of order passed by the Honourable Supreme Court in Miscellaneous Application No. 1191 of 2024 in CA No.2852 of 2021 which is received to this Court on 06.08.2024 and time is extended as per the said order on 06-08-2024 for Six months The Honourable Supreme Court granted further time of six months to dispose of the Suit from the date of receipt of the copy of order passed by the Honourable Supreme Court in Miscellaneous Application No. 1191 of 2024 in CA No.2852 of 2021 which is received to this Court on 06.08.2024 and time is extended as per the said order on 06-08-2024 for Six months The Honourable Supreme Court granted further time of six months to dispose of the Suit from the date of receipt of the copy of order passed by the Honourable Supreme Court in Miscellaneous Application No. 1191 of 2024 in CA No.2852 of 2021 which is received to this Court on 06.08.2024 and time is extended as per the said order on 06-08-2024 for Six months The Honourable Supreme Court granted further time of six months to dispose of the Suit from the date of receipt of the copy of order passed by the Honourable Supreme Court in Miscellaneous Application No.1191 of 2024 in CA No.2852 of 2021 which is received to this Court on 06.08.2024 and time is extended as per the said order. Thereafter on 04.01.2025 by outward No.15-2025 a request letter for extension of period is sent to the Honourable Supreme Court on 18-03-2025 for One Year The Honourable Supreme Court granted further time of One year to dispose of the Suit from the date of receipt of the copy of order passed by the Honourable Supreme Court in Miscellaneous Application No.182 of 2025 in CA No.2852 of 2021 which is received to this Court on 18.03.2025 and time is extended as per the said order. on 18-03-2025 for One Year The Honourable Supreme Court granted further time of One year to dispose of the Suit from the date of receipt of the copy of order passed by the Honourable Supreme Court in Miscellaneous Application No.182 of 2025 in CA No.2852 of 2021 which is received to this Court on 18.03.2025 and time is extended as per the said order. |
on 22-07-2021 for One year granted in SCCA No.2852 of 2021 on 26-09-2022 for 31.03.2023 granted in M.A. No. 1687 of 2022 on 15-05-2023 for One year granted in M.A. No.835 of 2023 on 19-07-2024 for 6 month granted in Ma 1191/2024 on 19-07-2024 Extension granted till 21/01/2025. on 03-02-2025 for one year granted in MA 182 of 2025 |
Hearing of this case is differ as per order passed by the Honourable High Court Evidence of PlaintiffApproximately one year time is required to dispose of said suit after commencement of evidence of plaintiff |
Said Civil Suit was dismissed for default. Thereafter, said suit is restored. Thereafter, defendant No.3 filed application under Order 7 Rule 11 of C.P.C. That application is rejected. Defendant No.3 submitted that the order of this Court is challenged before the Honourable High Court. Thereafter, plaintiff filed application for amendment. That application is allowed. Thereafter, defendant also filed amendment application. Defendant submitted that the order passed on application under Order 6 Rule 17 of C.P.C. is challenged before the Honourable High Court. Thereafter, issues are framed. Said order of framing of issues is also challenged before the Honourable High Court. Plaintiff filed application for framing additional issues. That application is rejected. The order of rejection of application is also challenged by the plaintiff before the Honourable High Court. Thereafter, matter was posted for evidence of plaintiff. But, plaintiff filed application that defendant No.3 be directed to lead the evidence first. After hearing of both the parties, that application is rejected. Thereafter, plaintiff submitted that he has filed Writ Petition No.ST 10801 2024 before the Honourable High Court and matter was posted for evidence of plaintiff. Thereafter, plaintiff filed adjournment application. That application is also rejected. Now, plaintiff filed application under Order 11 Rule 16 of C.P.C. Plaintiff is avoiding to lead the evidence. The plaintiff filed Writ Petition No.5974 of 2024 before the Honourable High Court and challenged the order passed on Exh.138. In that Writ Petition, the Honourable High Court has passed order on 13.06.2024. I reproduced the order passed by the Honourable High Court as Mr .Vyas would inform the Court that the learned Trial Court is now seized with the matter on 24.06.2024. Since this Court is now seized with the present Writ Petition, learned Trial Court is requested to defer the hearing of Special Civil Suit No.430 of 1995 on 24.06.2024 to a future date. Thereafter, on 26.06.2024, the Honourable High Court passed order in said Writ Petition. I reproduced that order Balance Daily Board cannot be taken up today on account of paucity of time. Stand over to 12.11.2024. Ad-interim relief or interim relief, if any, granted earlier will continue to operate till next date. As per order passed on 26.06.2024, the Honourable High Court has stand over the hearing of Writ Petition No.5974 of 2024 on 12.11.2024. Both the parties are challenging each and every order before the Honourable High Court and these are the reasons for delay. | I am trying to dispose of this case as early as possible by keeping earliest dates | 03-09-2024 | View Status | 02/08/2024 |
| 9 | Civil Apeal / 3867 / 2025 | WP/11913/2022 | Reg Dkst : Regular Execution Petition / 742 / 2012 (Pune - Pune, District and Sessions Court) | 31-01-2026 | on 19-08-2025 for 6 months AS per application |
on 02-09-2025 for Six Months Extension letter sent to S.c.order awaited on 19-09-2025 for end of January 2026 ext. granted in MA No. 1661 of 2025 |
Possession Warrant pending on stage of possession warrant.6 months |
The obstruction petition pending to inquiry and at the stage of final argument. | The obstruction petition will be disposed off shortly and then this petition will come on regular stage. | 20-08-2025 | View Status | 04/06/2025 |
| 10 | Special Leave Petition / 17124 / 2024 | AOST/2303/2020 | Commercial Suit : Commercial Suit / 28 / 2023 (Pune - Pune, District and Sessions Court) | 19-12-2025 | Cross examination of the Pw-2 by the defendant.Adj for Further Evidence of Plaintiff Evidence6 months |
Nil | By having almost day to day hearing | 13-10-2025 | View Status | 03/06/2025 | ||
| 11 | Cr. Special Leave Petition / 7403 / 2025 | BA/4440/2024 | Spl.Case : Special Case (Sessions) / 290 / 2024 (Pune - Pune, District and Sessions Court) | 19-05-2026 | V.P. filed by Advocates for Accused No 1 and 2. Documents mentioned in application U/s 294 of Cr.P.C. are denied by the defence C.A. Report filed by prosecution. Police station deposited the Muddemal. Prosecution has examined P.W. No.1 Prasad Jangilwad (Complainant) on 03/07/2025 and 05/07/2025. Prosectuion has examined P.W.No. 2 Uttam Kalal ( Panch) on 09/07/2025. Prosecution has examined P.W. No.3 Mukund Gaikwad on 16/07/2025. Prosecution has examined P.W. No.4 Dnyaneshwar Dalvi on 16/07/2025. Prosecution has examined P.W. No.5 Anand More and P.W. No.6 Vaibhav Shingare on 28/07/2025, Prosecution has examined P.W. No.7 Sanjay Baravkar on 02/08/2025.Prosecution has examined P.W. No.8 Datta Mali on 12/08/2025 and Prosecution has examined P.W. No.9 Satish Hadpad on 18/08/2025. Statement of accused Nos. 1 and 2 under section 351 of B.N.S.S. 2023 have been recorded. Argument of prosecution is now partly heard and matter is fixed for arguments on 10-10-2025 ArgumentWithin prescribed period. |
Nil | Argument shall be heard on 10.10.2025 | 18-05-2026 | View Status | 09/09/2025 | ||
| 12 | Special Leave Petition / 5300 / 2025 | APEAL/1242/2024 | Spl.Case : Special Case (Sessions) / 901 / 2024 (Pune - Pune, District and Sessions Court) | 13-05-2026 | Evidence of PW2 Evidence of PW2One year |
Nil | Dispose of the matter as early as possible | 10-10-2025 | View Status | 04/10/2025 | ||
| 13 | Cr. Special Leave Petition / 8355 / 2025 | BA/28/2024 | Sessions Case : Sessions Case / 850 / 2022 (Pune - Pune, District and Sessions Court) | 10-08-2026 | View Status | |||||||
| 14 | Cr. Special Leave Petition / 13480 / 2025 | BA/4611/2024 | Sessions Case : Sessions Case / 771 / 2021 (Pune - Pune, District and Sessions Court) | 07-03-2026 | Witness present. Accused and advocate absent. So evidence can not be recorded. Evidence. Within precribed period |
NA | Short date is given and matter with kept for evidence atlist one day in week. | 06-03-2026 | View Status | 09/10/2025 | ||
| 15 | Cr. Special Leave Petition / 12112 / 2025 | BA/3543/2024 | Sessions Case : Sessions Case / 651 / 2023 (Pune - Pune, District and Sessions Court) | 18-09-2026 | The bail application of accused No. 1 is pending. Accused No. 3 is absent. Charge is yet to be framed against accused Nos. 1 to 3. After the disposal of bail application of accused No. 1, charge would be framed. The Case is fixed for say of APP on bail application vide Exhibit 20 of accused No. 1. Within prescribed period. |
NA | After the disposal of bail application of accused No.1 and framing of charge against accused Nos. 1 to 3, the evidence of prosecution witnesses shall be recorded. | 17-09-2025 | View Status | 09/10/2025 | ||
| District: Raigad | ||||||||||||
| 16 | Cr. Special Leave Petition / 5679 / 2025 | BA/1402/2024 | Sessions Case : Sessions Case / 90 / 2021 (Raigad - Panvel, District and Addl. Sessions) | 04-08-2026 | View Status | |||||||
| District: Thane | ||||||||||||
| 17 | Special Leave Petition / 2246 / 2021 | WPST/92471/2020 | R.C.S. : Regular Civil Suit / 479 / 2013 (Thane - Vasai, District and Addl Sessions) | 24-08-2021 | on 08-09-2021 for Nil Nil |
on 24-02-2021 for Six Months granted in SLP Civil Nos. 2246-2247 of 2021 (Extension letter sent) on 20-08-2025 for Six Months Extension letter sent to S.C. Order awaited. |
Case is Disposed of on 12.07.2024 vide Order Below Exh. 1 Case is Disposed ofNil |
Nil | Nil | 12-07-2024 | View Status | 02/08/2024 |
| 18 | Cr. Special Leave Petition / 14309 / 2023 | BA/2743/2021 | Spl.Case : Special Case (Sessions) / 133 / 2021 (Thane - Thane, District and Sessions Court) | 02-11-2025 | on 02-11-2023 for Two years granted in SLP(Crl.)14309 of 2023 |
Examination of accused under section 313 of Cr PC Prosecution evidence is closed. Evidence is bulky running into pages. Draft questions are called from all accused and prosecution for examination of accused under section 313 5 of Cr. P.C.About 2.5 months |
Not applicable. No delay caused as due date for disposal is 02-11-2025 | Posted daily. | 28-07-2025 | View Status | 25/07/2025 | |
| 19 | Cr. Special Leave Petition / 12683 / 2024 | BA/2511/2023 | Spl.Case : Special Case (Sessions) / 1 / 2023 (Thane - Thane, District and Sessions Court) | 11-09-2025 | Evidence of prosecution is completed and matter is fixed for recording of statement under section 313 of Cr.P.C. Statement of the accused under section 313 of Cr.P.C.I will try to finish the matter before the time prescribed by the Honble Supreme Court |
Some delay is caused as adjournment was sight by accused and due to non production of accused from jail. There are some other time bound matters and matters of under trial prisoners pending before this court | Probably on next date statement of accused under section 313 will be recorded and thereafter matter will be posted for defence evidence(if any) thereafter arguments and judgment | 11-06-2025 | View Status | 06/06/2025 | ||
| District: Nashik | ||||||||||||
| 20 | Civil Apeal / 3462 / 2025 | WP/5115/2019 | Spl.C.S. : Special Civil Suit (Senior Division Judge) / 89 / 2005 (Nashik - Nashik, District and Sessions Court) | 28-02-2026 | Ready cross examination of the plaintiff28February 2026 |
Ld advocate for defendant No.1 to 7 filed pursis that, due to his health issues he will not able to conduct cross examination and other Ld. advocates may proceed | cross of the plaintiff will take much time.Though court is trying to expediate the hearing | 13-10-2025 | View Status | 09/10/2025 | ||
| 21 | Cr. Special Leave Petition / 5092 / 2024 | BA/932/2022 | MCOCO1999 : Special Case under MCOCO ACT 1999 / 3 / 2019 (Nashik - Nashik, District and Sessions Court) | 10-02-2026 | on 15-07-2024 for one year extension of one year granted in SLP on 21-07-2025 for Six months Request letter for seeking extension of time sent to Honble Supreme Court. Order awaited. on 10-02-2026 for six monhts extension of six months granted in SLP |
Preparing of statement under section 313 of CrPC Section 313 of Cr P CJanuary 2026 |
Huge and Bulky Record | Court is busy in preparing Statement under section 313 CrPC of the present case and also busy in recording of evidence in other cases. | 16-10-2025 | View Status | 10/10/2025 | |
| District: Aurangabad | ||||||||||||
| 22 | Cr. Special Leave Petition / 5134 / 2024 | BA/1444/2023 | Sessions Case / 205 / 2025 (Aurangabad - Gangapur, Dist and Sessions Court) | 27-08-2024 | on 28-08-2024 for Three months This Court had received Writ on 27.05.2024 with direction to dispose off the case within three months. Said period of three months is going to expire on 27.08.2024. During the period of three months, the prosecution could examine only one witness. Now prosecution wants to examine two more witnesses. |
on 07-05-2024 for 03 months time granted in Special Leave Petition (Crl.) No. 5134/2024. |
Out of total 10 accused all accused have been granted bail and they are on bail. However, on 03.07.2025 accused No.2 was absent hence NBW was issued against him and notice to his surety was also issued. However, the said NBW and notice returned unserved. Therefore on 10.07.2025 and 18.07.2025 NBW and notice to surety of accused No.2 reissued. Recording of further prosecution witnessesTill the presence of accused No.2 is secured |
Due to absence of accused No.2 trial could not be proceeded. | This Court is trying to get execute NBW and Notice through Higher Police Authority and awaiting for its report. | 23-07-2025 | View Status | 19/07/2025 |
| District: Nanded | ||||||||||||
| 23 | Special Leave Petition / 16734 / 2024 | BA/1367/2023 | Sessions Case : Sessions Case / 234 / 2022 (Nanded - Nanded, District and Sessions Court) | 28-11-2026 | Charge is framed against accused on 16-12-2024. Thereafter evidence of two witnesses (PW-1 and PW-2) is recorded and summons issued to other witnesses, Evidence Part HeardOne year |
Earlier matter was pending for depositing of muddemal property and C.A. report. Further due to non servicing of summons on witnesses, there was delay. | Matter is expedited, The prosecution is directed to produce witnesses positively on fixed dates.For early disposal of the case it is decided to keep the matter two or three dates in a week. | 05-06-2025 | View Status | 04/06/2025 | ||
| District: Nagpur | ||||||||||||
| 24 | Special Leave Petition / 5137 / 2024 | WP/7187/2022 | Spl.C.S. : Spl.Civ.Suit / 266 / 2022 (Nagpur - Nagpur, District and Sessions Court) | 30-05-2026 | on 17-06-2025 for One Year Letter dated 17.06.2025 seeking extension of time to conclude the trial |
on 21-06-2025 for Six months Ext. letter sent s.c. order awaited. on 25-07-2025 for one year ext. granted vide order in misc.appl 1246/25.Trial be completed by the end of may-26 |
Evidence Part Heard Evidence Part HeardSix Months |
Witness summons report not returned back on this day. Witness absent. | Plaintiff by counsel present Defendant No.1 to 5 7 by counsel present Defendant No.6 by counsel absent Summons to witness not return back Case adj. for Evidence Part Heard C.F. Plaintiff | 13-10-2025 | View Status | 07/10/2025 |
| 25 | Cr. Special Leave Petition / 12853 / 2025 | BA/743/2025 | Sessions Case : Sessions Case / 375 / 2024 (Nagpur - Nagpur, District and Sessions Court) | 31-08-2027 | Evidence Part Heard Evidence Part Heard2 Years |
Nil | Witness Summons Reissue. | 13-10-2025 | View Status | 06/10/2025 | ||
| 26 | Special Leave Petition / 21254 / 2022 | WP/151/2018 | L.A.R. : Land Ref. / 51 / 2018 (Nagpur - Nagpur, District Sessions Court III) | 09-07-2026 | on 03-09-2025 for One year The Honourable Supreme Court of India, New Delhi Writ bearing D.No.40383/2025/SEC-IX dated 18.08.2025 is received in the court. As per this Writ, the Honourable Supreme Court of India, New Delhi granted further time of one year to dispose of the present reference application as per order passed in Misc. Application No.1364/2025 in SLP(C)No.21254 of 2022 on dated 11.08.2025 |
on 13-12-2022 for Six Months granted in SLP Civil No. 21254 of 2022 (Extension letter sent) on 10-07-2024 for One year vide S.C. Order dated 10/07/2024 in Misc. Appl. No. 1070/2024 One year extension granted on 10-07-2025 for one year extension letter send to s.c. order awaited. on 04-08-2025 for one year revise extension letter sent to s.c. order awaited on 11-08-2025 for one year granted to dispose of the L.A.R. No. 51/2018. vide mis.appln. no.1364/25 |
In the present reference, Seven (7) intervener applications at Exh.337, Exh.338, Exh.339, Exh.340, Exh.344, Exh.353 and Exh.355 are decided. On 09.09.2025, the parties are directed to file their respective statement of claims on record at the earliest. On 26.09.2025, the persons who has taken objection before the Land Acquisition Officer are made party non-applicant No.92 to 96 as per order passed below Exh.1. On 29.09.2025, the applicant No.1 filed amended plaint. On same date, no written statement-no statement of claim order is passed below Exh.1 against applicant No.4 and non-applicant No.2 to 14, 16, 17, 20 to 22, 24 to 29, 31 to 41, 45, 46, 50, 52 to 64, 67, 70, 70-A, 72 to 77, 81 to 88, 90, 91 and 94. All the interim applications are decided by the end of month September, 2025. Issues were already framed. Now, the land reference is posted for recording of evidence of applicant No.1. The present reference is now posted for recording evidence of applicant No.1.One Year |
The present reference is interlinked with RCS No.382 of 2018 and RCS No.1200 of 2012. The RCS No.382 of 2018 is stayed by the Honble Bombay High Court. RCS No.1200 of 2012 is now posted for evidence of plaintiffs. Most of the plot holders are not known. Some of the plot holders or proposed interveners are still filing applications after applications intermediately for their impleadment in the reference. Only few plot holders are joined as a parties to the present reference. Whereabouts of remaining plot holders are not known. | I am trying to dispose of the present reference along with interlinked suits as per law simultaneously within time frame by giving top priority and giving short dates to them. I have decided all the intervener applications and other applications filed in the present reference. Now, the present reference is posted for recording of evidence of applicant No.1. I am keeping this reference twice in a week for its early disposal. | 09-10-2025 | View Status | 01/10/2025 |
| 27 | Civil Apeal / 3805 / 2025 | AO/27/2019 | R.C.A. : Civil Appeal / 543 / 2017 (Nagpur - Nagpur, District Sessions Court III) | 03-01-2026 | Argument of appellant Heard argument of respondent Appellant requested time to argue in reply. Nine Months from 04.04.2025 |
NIL | Top on board. Matter kept under the urgent cases category. Shorts dates are given | 09-10-2025 | View Status | 07/10/2025 | ||
| District: Wardha | ||||||||||||
| 28 | Cr. Special Leave Petition / 10576 / 2015 | WP/1097/2014 | R.C.C. : Regular Criminal Case / 573 / 2002 (Wardha - Wardha, District and Sessions Old B) | 12-06-2024 | on 18-05-2023 for Before 30/11/2023 granted in M.A. No. 898 of 2023 on 28-11-2023 for Six month granted in M.A. No. 59 of 2024 (Extension letter sent) on 08-08-2025 for six month Ext. letter send to s.c. Order awaited. |
Stayed by Honorable Supreme Court Hearingwithin One year |
16 witnesses are examined. 6 witnesses intend to be examined. In genuine attempt to procure present of these witnesses various summons were issued which returned with remarks not traced out.Lack of time due to police bandobast etc. Sometimes report not received on addresses of witness is out of district and state Financial institutions involved are closed long back. Present address not known Witnesses as per their age given are senior citizens There were about a changed Contact on mobile and emails are also not possible due to non availability of same. | Within one year | 11-09-2024 | View Status | 08/08/2024 | |
| 29 | Special Leave Petition / 10576 / 2015 | R.C.C. : Regular Criminal Case / 573 / 2002 (Wardha - Wardha, District and Sessions Old B) | 23-09-2025 | View Status | ||||||||
| District: DDR-NGR-HVL@SILVASA | ||||||||||||
| 30 | Special Leave Petition / 28306 / 2024 | WP/10419/2023 | R.C.S. : Registered Civil Suit / 6 / 2010 (DDR-NGR-HVL@SILVASA - Silvassa) | 08-09-2025 | on 06-12-2024 for Nine Months granted in SLP order dt.06.12.2024 on 19-09-2025 for One year Extension letter sent to S.C. order awaited |
Stayed by Honourable High Court Evidence-- |
As per Stay order of Honourable High Court, Bombay in Civil Writ Petition No.4633 of 2025 and Writ Petition No.4598 of 2025. As Civil Vacation in the month of May and till 08.06.2025 therefore, matter was kept in the month of Junve Court is also Vacant from 02.06.2025 to 08.06.2025. Hence, no progress in the month of May-2025 and till 08.06.2025 | Matter is kept in day to day basis | 06-08-2025 | View Status | 06/06/2025 | |
| 31 | Special Leave Petition / 20988 / 2024 | WP/1843/2024 | COMMERCIAL SUIT (Civil Court) : COMMERCIAL SUIT (Civil Court) / 39 / 2021 (DDR-NGR-HVL@SILVASA - Silvassa) | 22-01-2026 | on 21-01-2025 for one year grantred in SLP (C) 20988 of 2024 |
Appearance and Written Statement Appearance and Written StatementJan-2026 |
Civil Vacation from 13.05.2025 to 08.06.2025 and Court vacant from 02.06.2025 to 08.06.2025 hence no progress for above mention period. | Matter is kept in day to day basis. | 20-01-2026 | View Status | 06/06/2025 | |
| 32 | Special Leave Petition / 20989 / 2024 | WP/1737/2024 | COMMERCIAL SUIT (Civil Court) : COMMERCIAL SUIT (Civil Court) / 40 / 2021 (DDR-NGR-HVL@SILVASA - Silvassa) | 22-01-2026 | Appearance and Written Statement Appearance and Written StatementJan-2026 |
Civil Vacation from 13.05.2025 to 08.06.2025 and Court vacant from 02.06.2025 to 08.06.2025 hence no progress for above mention period. | Matter is kept in day to day basis | 20-01-2026 | View Status | 06/06/2025 | ||
| District: Maharashtra Family Courts | ||||||||||||
| 33 | Cr. Special Leave Petition / 3851 / 2017 Civil Apeal / 2634 / 2017 |
WP/4211/2016 | Petition A : Petition A / 2742 / 2015 (Maharashtra Family Courts - Bandra, Family Court) | 28-11-2025 | on 09-09-2024 for First extension is sought today letter to Honble Supreme Court and Honble High Court sent on 09-09-2024 for 9 months extension |
on 18-03-2024 for Six Months granted in SLP Criminal No. 3851 of 2017 on 11-09-2024 for 9 months ext. letter sent to Honourable supreme court. order awaited. on 09-07-2025 for 09 months ext. letter sent to Honourable supreme court. order awaited. on 29-08-2025 for three months extension granted in IA No. 197556 of 2025 in SCCA 2634 of 2017 |
Pursis filed by respondent, alongwith order of Honble High Court for filling Affidavit and hearingThree months as per order |
Proceeding going on day to day | Matter heard on daily basis | 13-10-2025 | View Status | 10/10/2025 |
| 34 | Special Leave Petition / 24934 / 2025 Special Leave Petition / 24935 / 2025 |
WP/3121/2024 | Petition A : Petition A / 1355 / 2016 (Maharashtra Family Courts - Bandra, Family Court) | 02-02-2026 | View Status | |||||||
| District: Maharashtra Industrial and Lab | ||||||||||||
| 35 | Special Leave Petition / 27535 / 2023 | WP/206/2023 | Ref IDA : Reference / 27 / 2021 (Maharashtra Industrial and Lab - Satara, Industrial and labour Court) | 01-08-2025 | on 29-07-2024 for One Year M. A. 1236/2024 in SLP (C) No. 27535/2023 on 03-07-2025 for 6 months This is a group of 17 References under Industrial Dispute Act. The evidence on record is very bulky and voluminous. The affidavits of examination in chief of witnesses runs in more than 200 pages and their cross examination is further 80 to 90 pages. The company has placed on record CCTV footage of total one year in External Hark Disks. They have also placed on record 5000 photographs. The document on record is voluminous and about 10000 documents are already placed on record by both parties. These documents along with CCTV footage is referred during cross examination due to which cross examination is consuming a lot of time. The evidence of first party company is now over and now case is for evidence of second party employee. Examination of one witness of second party is completed. Very soon the matter will be listed for Argument and Judgment once evidence of second party employees is completed in these 17 cases |
on 08-01-2024 for Six months granted in SLP (C) No. 27535 of 2023. 2)Extension letter sent to S.C. on 11.07.2024. on 29-07-2024 for one year Ma 1236 of 2024 extension granted for one year on 15-07-2025 for Six Months Extension letter sent to S.c. Order awaited |
Evidence of Second Party Employees Evidence of Second Party Employees6 months |
This is a group of 17 References under Industrial Dispute Act. The evidence on record is very bulky and voluminous. The affidavits of examination in chief of witnesses runs in more than 200 pages and their cross examination is further 80 to 90 pages. The company has placed on record CCTV footage of total one year in External Hark Disks. They have also placed on record 5000 photographs. The document on record is voluminous and about 10000 documents are already placed on record by both parties. These documents along with CCTV footage is referred during cross examination due to which cross examination is consuming a lot of time. The evidence of first party company is now over and now case is for evidence of second party employee. Examination of one witness of second party is completed. Very soon the matter will be listed for Argument and Judgment once evidence of second party employees is completed in these 17 cases | Cases Heard on Day to Day basis | 14-07-2025 | View Status | 03/07/2025 |
| 36 | Special Leave Petition / 27410 / 2023 | WP/209/2023 | Ref IDA : Reference / 14 / 2021 (Maharashtra Industrial and Lab - Satara, Industrial and labour Court) | 01-08-2025 | on 03-07-2025 for 6 months This is a group of 17 References under Industrial Dispute Act. The evidence on record is very bulky and voluminous. The affidavits of examination in chief of witnesses runs in more than 200 pages and their cross examination is further 80 to 90 pages. The company has placed on record CCTV footage of total one year in External Hark Disks. They have also placed on record 5000 photographs. The document on record is voluminous and about 10000 documents are already placed on record by both parties. These documents along with CCTV footage is referred during cross examination due to which cross examination is consuming a lot of time. The evidence of first party company is now over and now case is for evidence of second party employee. Examination of one witness of second party is completed. Very soon the matter will be listed for Argument and Judgment once evidence of second party employees is completed in these 17 cases |
on 15-07-2025 for Six Months Extension letter sent to S.c. Order awaited |
Evidence of Second Party Employees Evidence of Second Party Employees6 Months |
This is a group of 17 References under Industrial Dispute Act. The evidence on record is very bulky and voluminous. The affidavits of examination in chief of witnesses runs in more than 200 pages and their cross examination is further 80 to 90 pages. The company has placed on record CCTV footage of total one year in External Hark Disks. They have also placed on record 5000 photographs. The document on record is voluminous and about 10000 documents are already placed on record by both parties. These documents along with CCTV footage is referred during cross examination due to which cross examination is consuming a lot of time. The evidence of first party company is now over and now case is for evidence of second party employee. Examination of one witness of second party is completed. Very soon the matter will be listed for Argument and Judgment once evidence of second party employees is completed in these 17 cases | These Group of 17 Cases are taken up for Hearing and Recording on Evidence on day to day basis | 14-07-2025 | View Status | 03/07/2025 |
| 37 | Special Leave Petition / 27409 / 2023 | WP/998/2023 | Ref IDA : Reference / 24 / 2021 (Maharashtra Industrial and Lab - Satara, Industrial and labour Court) | 01-08-2025 | on 03-07-2025 for 6 months This is a group of 17 References under Industrial Dispute Act. The evidence on record is very bulky and voluminous. The affidavits of examination in chief of witnesses runs in more than 200 pages and their cross examination is further 80 to 90 pages. The company has placed on record CCTV footage of total one year in External Hark Disks. They have also placed on record 5000 photographs. The document on record is voluminous and about 10000 documents are already placed on record by both parties. These documents along with CCTV footage is referred during cross examination due to which cross examination is consuming a lot of time. The evidence of first party company is now over and now case is for evidence of second party employee. Examination of one witness of second party is completed. Very soon the matter will be listed for Argument and Judgment once evidence of second party employees is completed in these 17 cases |
on 15-07-2025 for Six Months Extension letter sent to S.c. Order awaited |
Evidence of Second Party Employees Evidence of Second Party Employees6 Months |
This is a group of 17 References under Industrial Dispute Act. The evidence on record is very bulky and voluminous. The affidavits of examination in chief of witnesses runs in more than 200 pages and their cross examination is further 80 to 90 pages. The company has placed on record CCTV footage of total one year in External Hark Disks. They have also placed on record 5000 photographs. The document on record is voluminous and about 10000 documents are already placed on record by both parties. These documents along with CCTV footage is referred during cross examination due to which cross examination is consuming a lot of time. The evidence of first party company is now over and now case is for evidence of second party employee. Examination of one witness of second party is completed. Very soon the matter will be listed for Argument and Judgment once evidence of second party employees is completed in these 17 cases | These Group of 17 Cases are taken up for Hearing and Recording on Evidence on day to day basis | 14-07-2025 | View Status | 03/07/2025 |
| 38 | Special Leave Petition / 27377 / 1999 | WP/202/2023 | Ref IDA : Reference / 25 / 2021 (Maharashtra Industrial and Lab - Satara, Industrial and labour Court) | 01-08-2025 | on 03-07-2025 for 6 months This is a group of 17 References under Industrial Dispute Act. The evidence on record is very bulky and voluminous. The affidavits of examination in chief of witnesses runs in more than 200 pages and their cross examination is further 80 to 90 pages. The company has placed on record CCTV footage of total one year in External Hark Disks. They have also placed on record 5000 photographs. The document on record is voluminous and about 10000 documents are already placed on record by both parties. These documents along with CCTV footage is referred during cross examination due to which cross examination is consuming a lot of time. The evidence of first party company is now over and now case is for evidence of second party employee. Examination of one witness of second party is completed. Very soon the matter will be listed for Argument and Judgment once evidence of second party employees is completed in these 17 cases |
on 15-07-2025 for Six Months Extension letter sent to S.c. Order awaited |
Evidence of Second Party Employees Evidence of Second Party Employees6 Months |
This is a group of 17 References under Industrial Dispute Act. The evidence on record is very bulky and voluminous. The affidavits of examination in chief of witnesses runs in more than 200 pages and their cross examination is further 80 to 90 pages. The company has placed on record CCTV footage of total one year in External Hark Disks. They have also placed on record 5000 photographs. The document on record is voluminous and about 10000 documents are already placed on record by both parties. These documents along with CCTV footage is referred during cross examination due to which cross examination is consuming a lot of time. The evidence of first party company is now over and now case is for evidence of second party employee. Examination of one witness of second party is completed. Very soon the matter will be listed for Argument and Judgment once evidence of second party employees is completed in these 17 cases | These Group of 17 Cases are taken up for Hearing and Recording on Evidence on day to day basis | 14-07-2025 | View Status | 03/07/2025 |
| 39 | Special Leave Petition / 27109 / 2023 | WP/208/2023 | Ref IDA : Reference / 26 / 2021 (Maharashtra Industrial and Lab - Satara, Industrial and labour Court) | 01-08-2025 | on 03-07-2025 for 6 months This is a group of 17 References under Industrial Dispute Act. The evidence on record is very bulky and voluminous. The affidavits of examination in chief of witnesses runs in more than 200 pages and their cross examination is further 80 to 90 pages. The company has placed on record CCTV footage of total one year in External Hark Disks. They have also placed on record 5000 photographs. The document on record is voluminous and about 10000 documents are already placed on record by both parties. These documents along with CCTV footage is referred during cross examination due to which cross examination is consuming a lot of time. The evidence of first party company is now over and now case is for evidence of second party employee. Examination of one witness of second party is completed. Very soon the matter will be listed for Argument and Judgment once evidence of second party employees is completed in these 17 cases |
on 15-07-2025 for Six Months Extension letter sent to S.c. Order awaited |
Evidence of Second Party Employees Evidence of Second Party Employees6 Months |
This is a group of 17 References under Industrial Dispute Act. The evidence on record is very bulky and voluminous. The affidavits of examination in chief of witnesses runs in more than 200 pages and their cross examination is further 80 to 90 pages. The company has placed on record CCTV footage of total one year in External Hark Disks. They have also placed on record 5000 photographs. The document on record is voluminous and about 10000 documents are already placed on record by both parties. These documents along with CCTV footage is referred during cross examination due to which cross examination is consuming a lot of time. The evidence of first party company is now over and now case is for evidence of second party employee. Examination of one witness of second party is completed. Very soon the matter will be listed for Argument and Judgment once evidence of second party employees is completed in these 17 cases | These Group of 17 Cases are taken up for Hearing and Recording on Evidence on day to day basis | 14-07-2025 | View Status | 03/07/2025 |
| 40 | Special Leave Petition / 27375 / 2023 | WP/195/2023 | Ref IDA : Reference / 11 / 2021 (Maharashtra Industrial and Lab - Satara, Industrial and labour Court) | 01-08-2025 | on 03-07-2025 for 6 months This is a group of 17 References under Industrial Dispute Act. The evidence on record is very bulky and voluminous. The affidavits of examination in chief of witnesses runs in more than 200 pages and their cross examination is further 80 to 90 pages. The company has placed on record CCTV footage of total one year in External Hark Disks. They have also placed on record 5000 photographs. The document on record is voluminous and about 10000 documents are already placed on record by both parties. These documents along with CCTV footage is referred during cross examination due to which cross examination is consuming a lot of time. The evidence of first party company is now over and now case is for evidence of second party employee. Examination of one witness of second party is completed. Very soon the matter will be listed for Argument and Judgment once evidence of second party employees is completed in these 17 cases |
on 15-07-2025 for Six Months Extension letter sent to S.c. Order awaited |
Evidence of Second Party Employees Evidence of Second Party Employees6 Months |
This is a group of 17 References under Industrial Dispute Act. The evidence on record is very bulky and voluminous. The affidavits of examination in chief of witnesses runs in more than 200 pages and their cross examination is further 80 to 90 pages. The company has placed on record CCTV footage of total one year in External Hark Disks. They have also placed on record 5000 photographs. The document on record is voluminous and about 10000 documents are already placed on record by both parties. These documents along with CCTV footage is referred during cross examination due to which cross examination is consuming a lot of time. The evidence of first party company is now over and now case is for evidence of second party employee. Examination of one witness of second party is completed. Very soon the matter will be listed for Argument and Judgment once evidence of second party employees is completed in these 17 cases | These Group of 17 Cases are taken up for Hearing and Recording on Evidence on day to day basis | 14-07-2025 | View Status | 03/07/2025 |
| 41 | Special Leave Petition / 1266 / 2024 | WP/220/2023 | Ref IDA : Reference / 21 / 2021 (Maharashtra Industrial and Lab - Satara, Industrial and labour Court) | 01-08-2025 | on 03-07-2025 for 6 months This is a group of 17 References under Industrial Dispute Act. The evidence on record is very bulky and voluminous. The affidavits of examination in chief of witnesses runs in more than 200 pages and their cross examination is further 80 to 90 pages. The company has placed on record CCTV footage of total one year in External Hark Disks. They have also placed on record 5000 photographs. The document on record is voluminous and about 10000 documents are already placed on record by both parties. These documents along with CCTV footage is referred during cross examination due to which cross examination is consuming a lot of time. The evidence of first party company is now over and now case is for evidence of second party employee. Examination of one witness of second party is completed. Very soon the matter will be listed for Argument and Judgment once evidence of second party employees is completed in these 17 cases |
on 15-07-2025 for Six Months Extension letter sent to S.c. Order awaited |
Evidence of Second Party Employees Evidence of Second Party Employees6 Months |
This is a group of 17 References under Industrial Dispute Act. The evidence on record is very bulky and voluminous. The affidavits of examination in chief of witnesses runs in more than 200 pages and their cross examination is further 80 to 90 pages. The company has placed on record CCTV footage of total one year in External Hark Disks. They have also placed on record 5000 photographs. The document on record is voluminous and about 10000 documents are already placed on record by both parties. These documents along with CCTV footage is referred during cross examination due to which cross examination is consuming a lot of time. The evidence of first party company is now over and now case is for evidence of second party employee. Examination of one witness of second party is completed. Very soon the matter will be listed for Argument and Judgment once evidence of second party employees is completed in these 17 cases | These Group of 17 Cases are taken up for Hearing and Recording on Evidence on day to day basis | 14-07-2025 | View Status | 03/07/2025 |
| 42 | Special Leave Petition / 1267 / 2024 | WP/205/2023 | Ref IDA : Reference / 18 / 2021 (Maharashtra Industrial and Lab - Satara, Industrial and labour Court) | 01-08-2025 | on 03-07-2025 for 6 months This is a group of 17 References under Industrial Dispute Act. The evidence on record is very bulky and voluminous. The affidavits of examination in chief of witnesses runs in more than 200 pages and their cross examination is further 80 to 90 pages. The company has placed on record CCTV footage of total one year in External Hark Disks. They have also placed on record 5000 photographs. The document on record is voluminous and about 10000 documents are already placed on record by both parties. These documents along with CCTV footage is referred during cross examination due to which cross examination is consuming a lot of time. The evidence of first party company is now over and now case is for evidence of second party employee. Examination of one witness of second party is completed. Very soon the matter will be listed for Argument and Judgment once evidence of second party employees is completed in these 17 cases |
on 15-07-2025 for Six Months Extension letter sent to S.c. Order awaited |
Evidence of Second Party Employees Evidence of Second Party Employees6 Months |
This is a group of 17 References under Industrial Dispute Act. The evidence on record is very bulky and voluminous. The affidavits of examination in chief of witnesses runs in more than 200 pages and their cross examination is further 80 to 90 pages. The company has placed on record CCTV footage of total one year in External Hark Disks. They have also placed on record 5000 photographs. The document on record is voluminous and about 10000 documents are already placed on record by both parties. These documents along with CCTV footage is referred during cross examination due to which cross examination is consuming a lot of time. The evidence of first party company is now over and now case is for evidence of second party employee. Examination of one witness of second party is completed. Very soon the matter will be listed for Argument and Judgment once evidence of second party employees is completed in these 17 cases | These Group of 17 Cases are taken up for Hearing and Recording on Evidence on day to day basis | 14-07-2025 | View Status | 03/07/2025 |
| 43 | Special Leave Petition / 27464 / 2023 | WP/213/2023 | Ref IDA : Reference / 17 / 2021 (Maharashtra Industrial and Lab - Satara, Industrial and labour Court) | 01-08-2025 | on 03-07-2025 for 6 months This is a group of 17 References under Industrial Dispute Act. The evidence on record is very bulky and voluminous. The affidavits of examination in chief of witnesses runs in more than 200 pages and their cross examination is further 80 to 90 pages. The company has placed on record CCTV footage of total one year in External Hark Disks. They have also placed on record 5000 photographs. The document on record is voluminous and about 10000 documents are already placed on record by both parties. These documents along with CCTV footage is referred during cross examination due to which cross examination is consuming a lot of time. The evidence of first party company is now over and now case is for evidence of second party employee. Examination of one witness of second party is completed. Very soon the matter will be listed for Argument and Judgment once evidence of second party employees is completed in these 17 cases |
on 15-07-2025 for Six Months Extension letter sent to S.c. Order awaited |
Evidence of Second Party Employees Evidence of Second Party Employees6 Months |
This is a group of 17 References under Industrial Dispute Act. The evidence on record is very bulky and voluminous. The affidavits of examination in chief of witnesses runs in more than 200 pages and their cross examination is further 80 to 90 pages. The company has placed on record CCTV footage of total one year in External Hark Disks. They have also placed on record 5000 photographs. The document on record is voluminous and about 10000 documents are already placed on record by both parties. These documents along with CCTV footage is referred during cross examination due to which cross examination is consuming a lot of time. The evidence of first party company is now over and now case is for evidence of second party employee. Examination of one witness of second party is completed. Very soon the matter will be listed for Argument and Judgment once evidence of second party employees is completed in these 17 cases | These Group of 17 Cases are taken up for Hearing and Recording on Evidence on day to day basis | 14-07-2025 | View Status | 03/07/2025 |
| 44 | Special Leave Petition / 1268 / 2024 | WP/203/2023 | Ref IDA : Reference / 15 / 2021 (Maharashtra Industrial and Lab - Satara, Industrial and labour Court) | 01-08-2025 | on 03-07-2025 for 6 months This is a group of 17 References under Industrial Dispute Act. The evidence on record is very bulky and voluminous. The affidavits of examination in chief of witnesses runs in more than 200 pages and their cross examination is further 80 to 90 pages. The company has placed on record CCTV footage of total one year in External Hark Disks. They have also placed on record 5000 photographs. The document on record is voluminous and about 10000 documents are already placed on record by both parties. These documents along with CCTV footage is referred during cross examination due to which cross examination is consuming a lot of time. The evidence of first party company is now over and now case is for evidence of second party employee. Examination of one witness of second party is completed. Very soon the matter will be listed for Argument and Judgment once evidence of second party employees is completed in these 17 cases |
on 15-07-2025 for Six Months Extension letter sent to S.c. Order awaited |
Evidence of Second Party Employees Evidence of Second Party Employees6 Months |
This is a group of 17 References under Industrial Dispute Act. The evidence on record is very bulky and voluminous. The affidavits of examination in chief of witnesses runs in more than 200 pages and their cross examination is further 80 to 90 pages. The company has placed on record CCTV footage of total one year in External Hark Disks. They have also placed on record 5000 photographs. The document on record is voluminous and about 10000 documents are already placed on record by both parties. These documents along with CCTV footage is referred during cross examination due to which cross examination is consuming a lot of time. The evidence of first party company is now over and now case is for evidence of second party employee. Examination of one witness of second party is completed. Very soon the matter will be listed for Argument and Judgment once evidence of second party employees is completed in these 17 cases | These Group of 17 Cases are taken up for Hearing and Recording on Evidence on day to day basis | 14-07-2025 | View Status | 03/07/2025 |
| 45 | Special Leave Petition / 27591 / 2023 | WP/204/2023 | Ref IDA : Reference / 19 / 2021 (Maharashtra Industrial and Lab - Satara, Industrial and labour Court) | 01-08-2025 | on 03-07-2025 for 6 months This is a group of 17 References under Industrial Dispute Act. The evidence on record is very bulky and voluminous. The affidavits of examination in chief of witnesses runs in more than 200 pages and their cross examination is further 80 to 90 pages. The company has placed on record CCTV footage of total one year in External Hark Disks. They have also placed on record 5000 photographs. The document on record is voluminous and about 10000 documents are already placed on record by both parties. These documents along with CCTV footage is referred during cross examination due to which cross examination is consuming a lot of time. The evidence of first party company is now over and now case is for evidence of second party employee. Examination of one witness of second party is completed. Very soon the matter will be listed for Argument and Judgment once evidence of second party employees is completed in these 17 cases |
on 15-07-2025 for Six Months Extension letter sent to S.c. Order awaited |
Evidence of Second Party Employees Evidence of Second Party Employees6 Months |
This is a group of 17 References under Industrial Dispute Act. The evidence on record is very bulky and voluminous. The affidavits of examination in chief of witnesses runs in more than 200 pages and their cross examination is further 80 to 90 pages. The company has placed on record CCTV footage of total one year in External Hark Disks. They have also placed on record 5000 photographs. The document on record is voluminous and about 10000 documents are already placed on record by both parties. These documents along with CCTV footage is referred during cross examination due to which cross examination is consuming a lot of time. The evidence of first party company is now over and now case is for evidence of second party employee. Examination of one witness of second party is completed. Very soon the matter will be listed for Argument and Judgment once evidence of second party employees is completed in these 17 cases | These Group of 17 Cases are taken up for Hearing and Recording on Evidence on day to day basis | 14-07-2025 | View Status | 03/07/2025 |
| 46 | Special Leave Petition / 27474 / 2023 | WP/218/2023 | Ref IDA : Reference / 28 / 2021 (Maharashtra Industrial and Lab - Satara, Industrial and labour Court) | 01-08-2025 | on 03-07-2025 for 6 months This is a group of 17 References under Industrial Dispute Act. The evidence on record is very bulky and voluminous. The affidavits of examination in chief of witnesses runs in more than 200 pages and their cross examination is further 80 to 90 pages. The company has placed on record CCTV footage of total one year in External Hark Disks. They have also placed on record 5000 photographs. The document on record is voluminous and about 10000 documents are already placed on record by both parties. These documents along with CCTV footage is referred during cross examination due to which cross examination is consuming a lot of time. The evidence of first party company is now over and now case is for evidence of second party employee. Examination of one witness of second party is completed. Very soon the matter will be listed for Argument and Judgment once evidence of second party employees is completed in these 17 cases |
on 15-07-2025 for Six Months Extension letter sent to S.c. Order awaited |
Evidence of Second Party Employees Evidence of Second Party Employees6 Months |
This is a group of 17 References under Industrial Dispute Act. The evidence on record is very bulky and voluminous. The affidavits of examination in chief of witnesses runs in more than 200 pages and their cross examination is further 80 to 90 pages. The company has placed on record CCTV footage of total one year in External Hark Disks. They have also placed on record 5000 photographs. The document on record is voluminous and about 10000 documents are already placed on record by both parties. These documents along with CCTV footage is referred during cross examination due to which cross examination is consuming a lot of time. The evidence of first party company is now over and now case is for evidence of second party employee. Examination of one witness of second party is completed. Very soon the matter will be listed for Argument and Judgment once evidence of second party employees is completed in these 17 cases | These Group of 17 Cases are taken up for Hearing and Recording on Evidence on day to day basis | 14-07-2025 | View Status | 03/07/2025 |
| 47 | Special Leave Petition / 27538 / 2023 | WP/212/2023 | Ref IDA : Reference / 16 / 2021 (Maharashtra Industrial and Lab - Satara, Industrial and labour Court) | 01-08-2025 | on 03-07-2025 for 6 months This is a group of 17 References under Industrial Dispute Act. The evidence on record is very bulky and voluminous. The affidavits of examination in chief of witnesses runs in more than 200 pages and their cross examination is further 80 to 90 pages. The company has placed on record CCTV footage of total one year in External Hark Disks. They have also placed on record 5000 photographs. The document on record is voluminous and about 10000 documents are already placed on record by both parties. These documents along with CCTV footage is referred during cross examination due to which cross examination is consuming a lot of time. The evidence of first party company is now over and now case is for evidence of second party employee. Examination of one witness of second party is completed. Very soon the matter will be listed for Argument and Judgment once evidence of second party employees is completed in these 17 cases |
on 15-07-2025 for Six Months Extension letter sent to S.c. Order awaited |
Evidence of Second Party Employees Evidence of Second Party Employees6 Months |
This is a group of 17 References under Industrial Dispute Act. The evidence on record is very bulky and voluminous. The affidavits of examination in chief of witnesses runs in more than 200 pages and their cross examination is further 80 to 90 pages. The company has placed on record CCTV footage of total one year in External Hark Disks. They have also placed on record 5000 photographs. The document on record is voluminous and about 10000 documents are already placed on record by both parties. These documents along with CCTV footage is referred during cross examination due to which cross examination is consuming a lot of time. The evidence of first party company is now over and now case is for evidence of second party employee. Examination of one witness of second party is completed. Very soon the matter will be listed for Argument and Judgment once evidence of second party employees is completed in these 17 cases | These Group of 17 Cases are taken up for Hearing and Recording on Evidence on day to day basis | 14-07-2025 | View Status | 03/07/2025 |
| 48 | Special Leave Petition / 27381 / 2023 | WP/207/2023 | Ref IDA : Reference / 23 / 2021 (Maharashtra Industrial and Lab - Satara, Industrial and labour Court) | 01-08-2025 | on 03-07-2025 for 6 months This is a group of 17 References under Industrial Dispute Act. The evidence on record is very bulky and voluminous. The affidavits of examination in chief of witnesses runs in more than 200 pages and their cross examination is further 80 to 90 pages. The company has placed on record CCTV footage of total one year in External Hark Disks. They have also placed on record 5000 photographs. The document on record is voluminous and about 10000 documents are already placed on record by both parties. These documents along with CCTV footage is referred during cross examination due to which cross examination is consuming a lot of time. The evidence of first party company is now over and now case is for evidence of second party employee. Examination of one witness of second party is completed. Very soon the matter will be listed for Argument and Judgment once evidence of second party employees is completed in these 17 cases |
on 15-07-2025 for Six Months Extension letter sent to S.c. Order awaited |
Evidence of Second Party Employees Evidence of Second Party Employees6 Months |
This is a group of 17 References under Industrial Dispute Act. The evidence on record is very bulky and voluminous. The affidavits of examination in chief of witnesses runs in more than 200 pages and their cross examination is further 80 to 90 pages. The company has placed on record CCTV footage of total one year in External Hark Disks. They have also placed on record 5000 photographs. The document on record is voluminous and about 10000 documents are already placed on record by both parties. These documents along with CCTV footage is referred during cross examination due to which cross examination is consuming a lot of time. The evidence of first party company is now over and now case is for evidence of second party employee. Examination of one witness of second party is completed. Very soon the matter will be listed for Argument and Judgment once evidence of second party employees is completed in these 17 cases | These Group of 17 Cases are taken up for Hearing and Recording on Evidence on day to day basis | 14-07-2025 | View Status | 03/07/2025 |
| 49 | Special Leave Petition / 27781 / 2023 | WP/194/2023 | Ref IDA : Reference / 22 / 2021 (Maharashtra Industrial and Lab - Satara, Industrial and labour Court) | 01-08-2025 | on 03-07-2025 for 6 months This is a group of 17 References under Industrial Dispute Act. The evidence on record is very bulky and voluminous. The affidavits of examination in chief of witnesses runs in more than 200 pages and their cross examination is further 80 to 90 pages. The company has placed on record CCTV footage of total one year in External Hark Disks. They have also placed on record 5000 photographs. The document on record is voluminous and about 10000 documents are already placed on record by both parties. These documents along with CCTV footage is referred during cross examination due to which cross examination is consuming a lot of time. The evidence of first party company is now over and now case is for evidence of second party employee. Examination of one witness of second party is completed. Very soon the matter will be listed for Argument and Judgment once evidence of second party employees is completed in these 17 cases |
on 15-07-2025 for Six Months Extension letter sent to S.c. Order awaited |
Evidence of Second Party Employees Evidence of Second Party Employees6 Month |
This is a group of 17 References under Industrial Dispute Act. The evidence on record is very bulky and voluminous. The affidavits of examination in chief of witnesses runs in more than 200 pages and their cross examination is further 80 to 90 pages. The company has placed on record CCTV footage of total one year in External Hark Disks. They have also placed on record 5000 photographs. The document on record is voluminous and about 10000 documents are already placed on record by both parties. These documents along with CCTV footage is referred during cross examination due to which cross examination is consuming a lot of time. The evidence of first party company is now over and now case is for evidence of second party employee. Examination of one witness of second party is completed. Very soon the matter will be listed for Argument and Judgment once evidence of second party employees is completed in these 17 cases | These Group of 17 Cases are taken up for Hearing and Recording on Evidence on day to day basis | 14-07-2025 | View Status | 03/07/2025 |
| 50 | Special Leave Petition / 27533 / 2023 | WP/1081/2023 | Ref IDA : Reference / 13 / 2021 (Maharashtra Industrial and Lab - Satara, Industrial and labour Court) | 01-08-2025 | on 03-07-2025 for 6 months This is a group of 17 References under Industrial Dispute Act. The evidence on record is very bulky and voluminous. The affidavits of examination in chief of witnesses runs in more than 200 pages and their cross examination is further 80 to 90 pages. The company has placed on record CCTV footage of total one year in External Hark Disks. They have also placed on record 5000 photographs. The document on record is voluminous and about 10000 documents are already placed on record by both parties. These documents along with CCTV footage is referred during cross examination due to which cross examination is consuming a lot of time. The evidence of first party company is now over and now case is for evidence of second party employee. Examination of one witness of second party is completed. Very soon the matter will be listed for Argument and Judgment once evidence of second party employees is completed in these 17 cases |
on 15-07-2025 for Six Months Extension letter sent to S.c. Order awaited |
Evidence of Second Party Employees Evidence of Second Party Employees6 Months |
This is a group of 17 References under Industrial Dispute Act. The evidence on record is very bulky and voluminous. The affidavits of examination in chief of witnesses runs in more than 200 pages and their cross examination is further 80 to 90 pages. The company has placed on record CCTV footage of total one year in External Hark Disks. They have also placed on record 5000 photographs. The document on record is voluminous and about 10000 documents are already placed on record by both parties. These documents along with CCTV footage is referred during cross examination due to which cross examination is consuming a lot of time. The evidence of first party company is now over and now case is for evidence of second party employee. Examination of one witness of second party is completed. Very soon the matter will be listed for Argument and Judgment once evidence of second party employees is completed in these 17 cases | These Group of 17 Cases are taken up for Hearing and Recording on Evidence on day to day basis | 14-07-2025 | View Status | 03/07/2025 |
| 51 | Special Leave Petition / 2513 / 2024 | WP/210/2023 | Ref IDA : Reference / 12 / 2021 (Maharashtra Industrial and Lab - Satara, Industrial and labour Court) | 01-08-2025 | on 03-07-2025 for 6 months This is a group of 17 References under Industrial Dispute Act. The evidence on record is very bulky and voluminous. The affidavits of examination in chief of witnesses runs in more than 200 pages and their cross examination is further 80 to 90 pages. The company has placed on record CCTV footage of total one year in External Hark Disks. They have also placed on record 5000 photographs. The document on record is voluminous and about 10000 documents are already placed on record by both parties. These documents along with CCTV footage is referred during cross examination due to which cross examination is consuming a lot of time. The evidence of first party company is now over and now case is for evidence of second party employee. Examination of one witness of second party is completed. Very soon the matter will be listed for Argument and Judgment once evidence of second party employees is completed in these 17 cases |
on 15-07-2025 for Six Months Extension letter sent to S.c. Order awaited |
Evidence of Second Party Employees Evidence of Second Party Employees6 Months |
This is a group of 17 References under Industrial Dispute Act. The evidence on record is very bulky and voluminous. The affidavits of examination in chief of witnesses runs in more than 200 pages and their cross examination is further 80 to 90 pages. The company has placed on record CCTV footage of total one year in External Hark Disks. They have also placed on record 5000 photographs. The document on record is voluminous and about 10000 documents are already placed on record by both parties. These documents along with CCTV footage is referred during cross examination due to which cross examination is consuming a lot of time. The evidence of first party company is now over and now case is for evidence of second party employee. Examination of one witness of second party is completed. Very soon the matter will be listed for Argument and Judgment once evidence of second party employees is completed in these 17 cases | These Group of 17 Cases are taken up for Hearing and Recording on Evidence on day to day basis | 14-07-2025 | View Status | 03/07/2025 |
| 52 | Contempt Petition / 305 / 2022 | WP/9230/2018 | Ref.IDA : Reference / 200 / 2017 (Maharashtra Industrial and Lab - Bandra, Industrial and Labour Court) | 31-12-2025 | on 03-05-2024 for 11 months permitted |
on 19-10-2022 for Three Months granted in Cont.Petition No. 305 of 2022 on 13-03-2023 for Eleven Months Extension sought in M.A. No.304 of 2023 on 03-05-2024 for Eleven Months Extension sought in M.A. No. 841 of 2024 on 04-04-2025 for Eleven Months Extension letter sent to S.c. order awaited. on 05-05-2025 for Eight Months granted in M.A. No. 837 of 2025 |
cross examination cross examination11 months |
due to the miscellaneous adjournment file by parties | by expediting the matter this court will try her level best to dispose of the matter as earliest | 26-08-2024 | View Status | 01/08/2024 |
| District: Mumbai Small Causes Court | ||||||||||||
| 53 | Special Leave Petition / 2257 / 2025 | WP/1406/2020 | RAE : RAE / 10 / 2012 (Mumbai Small Causes Court - Mumbai, Small Causes Court) | 04-02-2026 | Exh 294 - list of docu by deft, Exh 295 Email, exh 296 reply on 286, Exh 297 Reply on Exh 270, cross of pw 1 partly recorded . matter adj for hearing on exhibit 270, 286 order on exh 292 and further cross of pw 1 For further cross of PW 1, reply on Exh 270, 286 and 292 04/02/2026 |
No delay | Keeping matter on daily basis. Efforts are taken for progress | 01-10-2025 | View Status | 30/09/2025 | ||
| District: Mumbai City Civil Court | ||||||||||||
| 54 | Cr. Special Leave Petition / 9379 / 2025 | BA/3072/2023 | Spl.Case : Spl.Case / 406 / 2021 (Mumbai City Civil Court - Dindoshi, City Civil Court) | 14-02-2026 | View Status | |||||||
| 55 | Cr. Special Leave Petition / 11030 / 2023 | BA/1772/2023 | SESSIONS CASE : SESSIONS CASE / 754 / 2016 (Mumbai City Civil Court - Mumbai City Sessions Court) | 27-03-2026 | on 28-03-2025 for One year from the date of order. The matter should be disposed of within one year from the date of order. |
on 30-01-2024 for One year granted in SCCA Criminal No. 351 of 2023 on 08-05-2024 for Eight months granted in M.A. No.856 of 2024 on 08-01-2025 for one year Extension letter sent to S.c. for 1 year ext. order awaited. on 28-03-2025 for One year granted in M.A. No.547 of 2025 |
In this matter total 43 witnesses are examined. Recording Evidence Part HeardOne year. |
It is the case of fake encounter of one known gangster by Hariyana Police. The prosecution has cited total 171 witnesses. All accused persons have engaged separate advocate for conducting trial. In the mean time accused no.4 was on bail but accused No. 4 was murdered and her body was not found for many days, due to death of accused No. 4, there was delay in recording evidence. The matter is very bulkey. | It is planed to examine all witnesses till November, 2025 by giving top priority. Thereafter, statement of the accused persons under section 313 of the Cr.P.C. and defence evidence, if any, would be recorded in December, 2025. The matter would be disposed of in January 2026 after hearing arguments of both the sides. | 27-03-2026 | View Status | 05/06/2025 |
| 56 | Cr. Special Leave Petition / 16423 / 2023 | BA/2423/2022 | SPL.CASE : SPL.CASE / 1276 / 2021 (Mumbai City Civil Court - Mumbai City Sessions Court) | 21-07-2025 | on 21-07-2025 for 9 months Not sought extension yet. |
on 21-07-2025 for nine months Request letter for seeking extension of time sent to Honble Supreme Court. Order awaited. |
Hearing on discharge application and Charge. Hearing on discharge application and Charge.Within six months after disposal of appeals by the Honble High Court. |
Against orders of this Court, appeals are pending before the Honble High Court. | After disposal of appeals pending before the Honble High Court, this Court shall direct the prosecution to keep witnesses present and proceed with the trial of the case on day to day basis. | 23-06-2025 | View Status | 10/06/2025 |
| 57 | Cr. Special Leave Petition / 8582 / 2024 | BA/3488/2023 | SPL.CASE : SPL.CASE / 798 / 2022 (Mumbai City Civil Court - Mumbai City Sessions Court) | 11-11-2025 | Recording evidence Recording evidence 1 year |
No delay | Keeping the matter on day to day basis. | 11-06-2025 | View Status | 11/06/2025 | ||
| 58 | Criminal Apeal / 3816 / 2023 Cr. Special Leave Petition / 5906 / 2025 |
BA/1950/2022 | SESSIONS CASE : SESSIONS CASE / 1146 / 2013 (Mumbai City Civil Court - Mumbai City Sessions Court) | 08-09-2025 | on 21-02-2025 for end of May 2025 M.A. No.327 of 2025 in SCCA 3818 of 2023 on 28-04-2025 for Four months granted in SLP 5906 of 2025 on 10-09-2025 for four months Extension letter sent to Supreme Court, Order awaited |
Recording evidence part heard Recording evidence part heardUpto August 2025 |
No delay | Keeping the matter on day to day basis | 11-06-2025 | View Status | 11/06/2025 | |
| 59 | Cr. Special Leave Petition / 17027 / 2024 | WP/3133/2024 | SPL CASE CBI : SPL CASE CBI / 117 / 2015 (Mumbai City Civil Court - Mumbai City Sessions Court) | 12-02-2026 | Evidence P/H Recording Evidence9 Months |
Not applicable | Keeping the matter on day to day basis. | 12-02-2026 | View Status | 10/06/2025 | ||
| 60 | Cr. Special Leave Petition / 3174 / 2025 | BA/982/2024 | SPL.CASE : SPL.CASE / 933 / 2022 (Mumbai City Civil Court - Mumbai City Sessions Court) | 22-01-2026 | Evidence Part Heard Evidence Part Heard7 months |
NA | The prosecution has cited a total of ten witnesses, out of which two have already been examined. The examination-in-chief of Prosecution Witness No. 3 has also been recorded, and the matter is now fixed for his cross-examination on 27.06.2025. It is proposed to complete the recording of evidence of all remaining prosecution witnesses by the end of September 2025. Thereafter, the statement of the accused under Section 313(1)(b) of the Code of Criminal Procedure will be recorded in October 2025, followed by defence evidence, if any. Final arguments from both sides will be heard in November 2025, and the judgment is proposed to be delivered by December 2025. All efforts are being made to ensure that the matter is concluded expeditiously and within the timeline prescribed by the Honble Supreme Court. | 27-06-2025 | View Status | 26/06/2025 | ||
| 61 | Special Leave Petition / 12688 / 2025 | SPL.CASE : SPL.CASE / 1990 / 2024 (Mumbai City Civil Court - Mumbai City Sessions Court) | 27-08-2026 | View Status | ||||||||
| 62 | Special Leave Petition / 11152 / 2022 | SUIT : SHORT CAUSE CIVIL SUIT / 3429 / 2024 (Mumbai City Civil Court - Mumbai, City Civil Court) | 17-02-2026 | on 08-01-2024 for One year Granted in SLP Civil No. 11152 of 2022 on 06-01-2025 for one year Ext. letter sent to Supreme Court . Order awaited. on 16-05-2025 for Nine Months Granted in MA Diary No. 25603 of 2025 |
cross-examination of PW1 cross-examination of PW112 months |
Evidence of Plaintiff is going on | Short dates are given and matter adjourned weekly for speedy disposal | 12-06-2025 | View Status | 12/06/2025 | ||
| 63 | Special Leave Petition / 11242 / 2025 | AO/253/2023 | SUIT : SHORT CAUSE CIVIL SUIT / 3146 / 2011 (Mumbai City Civil Court - Mumbai, City Civil Court) | 30-04-2026 | Notice of Motion for hearing Notice of Motion for hearing 11 months |
No delay | Matter practically to be taken on daily basis from 16/06/2025 | 16-06-2025 | View Status | 09/06/2025 | ||
| 64 | Civil Apeal / 11044 / 2025 Civil Apeal / 11045 / 2025 |
SUIT : SHORT CAUSE CIVIL SUIT / 9004 / 1994 (Mumbai City Civil Court - Mumbai, City Civil Court) | 18-06-2026 | View Status | ||||||||
| District: Mumbai CMM Courts | ||||||||||||
| 65 | Cr. Transfer Petition / 333 / 2021 | Police cases PW : Police Cases PW / 255 / 2023 (Mumbai CMM Courts - Esplanade, CMM Court) | 23-07-2027 | on 09-09-2022 for Two years granted in SCTP No. 333-338 of 2021 on 06-02-2025 for Two years Extension letter sent to Honourable Supreme Court Order awaited on 24-07-2025 for Two years Extension granted in Misc. Appln. Nos.754-769 of 2025 in SCTP No.333-338 of 2021 |
W.P.is pending before Honourable High Court. Stay for framing of charge. Death Verification Report of Accused No.4 is awaited. FOR FRAMING OF CHARGEOne Year |
W.P.is pending before Honorable High Court. Stay for framing of charge. Death Verification Report of Accused No.4 is awaited. | Shortest dates are given. | 30-09-2025 | View Status | 15/09/2025 | ||
| 66 | Cr. Transfer Petition / 333 / 2021 | Police cases PW : Police Cases PW / 480 / 2023 (Mumbai CMM Courts - Esplanade, CMM Court) | 23-07-2027 | on 09-09-2022 for Two years granted in SCTP No. 333-338 of 2021 on 06-02-2025 for Two years Extension letter sent to Honourable Supreme Court Order awaited on 24-07-2025 for Two years Extension granted in Misc. Appln. Nos.754-769 of 2025 in SCTP No.333-338 of 2021 |
Ld. APP sought adjournment by submitting that as per order of Honourable Apex Court matters are going to be placed before one Court. For Evidenceone year |
Prosecution failed to complete the trial. | Matter is expedited. | 30-09-2025 | View Status | 15/09/2025 | ||
| 67 | Cr. Transfer Petition / 333 / 2021 | Police cases PW : Police Cases PW / 318 / 2023 (Mumbai CMM Courts - Esplanade, CMM Court) | 23-07-2027 | on 09-09-2022 for Two years granted in SCTP No. 333-338 of 2021 on 06-02-2025 for Two years Extension letter sent to Honourable Supreme Court Order awaited on 24-07-2025 for Two years Extension granted in Misc. Appln. Nos.754-769 of 2025 in SCTP No.333-338 of 2021 |
Warrant pending against the accused Not HeardSecuring presence of accused |
Warrant pending | Top priority is given and matter is kept on every week to disposed the same. Police is directed to execute the warrant. | 27-12-2025 | View Status | 13/12/2025 | ||
| 68 | Cr. Transfer Petition / 333 / 2021 | Police cases PW : Police Cases PW / 361 / 2023 (Mumbai CMM Courts - Esplanade, CMM Court) | 23-07-2027 | on 09-09-2022 for Two years granted in SCTP No. 333-338 of 2021 on 06-02-2025 for Two years Extension letter sent to Honourable Supreme Court Order awaited on 06-02-2025 for Two years Extension letter sent to Honourable Supreme Court Order awaited on 24-07-2025 for Two years Extension granted in Misc. Appln. Nos.754-769 of 2025 in SCTP No.333-338 of 2021 |
From submission of translated copies of the chargesheet by the prosecution for framing of charge. NOT HEARDAS EARLY AS POSSIBLE |
Prosecution has not supply translated copies of the chargesheet. | Prosecution to supply translated copies of the chargesheet and documents. Issue NBWt against Investigation Officer. | 21-03-2025 | View Status | 18/03/2025 | ||
| 69 | Cr. Transfer Petition / 333 / 2021 | Police cases PW : Police Cases PW / 396 / 2023 (Mumbai CMM Courts - Esplanade, CMM Court) | 23-07-2027 | on 09-09-2022 for Two years granted in SCTP No. 333-338 of 2021 on 06-02-2025 for Two years Extension letter sent to Honourable Supreme Court Order awaited on 18-07-2025 for E-mail received from CMM that the case bearing No. PW 378 of 2023 is merged with Case No. PW. 396 of 2023 on 24-07-2025 for Two years Extension granted in Misc. Appln. Nos.754-769 of 2025 in SCTP No.333-338 of 2021 |
Merged Merged in 396/Pw/23within time |
No delay | merged | 07-08-2024 | View Status | 02/08/2024 | ||
| 70 | Cr. Transfer Petition / 333 / 2021 | Police cases PW : Police Cases PW / 266 / 2023 (Mumbai CMM Courts - Esplanade, CMM Court) | 23-07-2027 | on 09-09-2022 for Two years granted in SCTP No. 333-338 of 2021 on 06-02-2025 for Two years Extension letter sent to Honourable Supreme Court Order awaited on 24-07-2025 for Two years Extension granted in Misc. Appln. Nos.754-769 of 2025 in SCTP No.333-338 of 2021 |
Ld. APP sought adjournment by submitting that as per order of Honourable Apex Court matters are going to be placed before one Court. For Evidenceone year |
Prosecution failed to secure the presence of witnesses. | Prosecution is directed to expedite the matter. | 30-09-2025 | View Status | 15/09/2025 | ||
| 71 | Cr. Transfer Petition / 333 / 2021 | Police cases PW : Police Cases PW / 390 / 2023 (Mumbai CMM Courts - Esplanade, CMM Court) | 23-07-2027 | on 09-09-2022 for Two years granted in SCTP No. 333-338 of 2021 on 06-02-2025 for Two years Extension letter sent to Honourable Supreme Court Order awaited on 24-07-2025 for Two years Extension granted in Misc. Appln. Nos.754-769 of 2025 in SCTP No.333-338 of 2021 |
Prosecution is directed to translate documents from Gujrathi to English. Gujrat police is submitted translated copy. Not HeardxWithin time |
No delay | Top priority is given and matter is kept on every week to disposed the same. Sr. P.I, Valsad directed to get the affidavit of translator and filed it on record. | 27-12-2024 | View Status | 20/12/2024 | ||
| 72 | Cr. Transfer Petition / 333 / 2021 | Police cases PW : Police Cases PW / 389 / 2023 (Mumbai CMM Courts - Esplanade, CMM Court) | 23-07-2027 | on 09-09-2022 for Two years granted in SCTP No. 333-338 of 2021 on 06-02-2025 for Two years Extension letter sent to Honourable Supreme Court Order awaited on 24-07-2025 for Two years Extension granted in Misc. Appln. Nos.754-769 of 2025 in SCTP No.333-338 of 2021 |
Prosecution is directed to translate documents from Gujrathi to English. Not HeardWithin tiime |
No Dealy | Top priority is given and matter is kept on every week to disposed the same. Letter is send to Director General of police, EOW, Mumbai directed Gujrati to get translated the copies of chargesheet and documents. | 27-12-2024 | View Status | 13/12/2024 | ||
| 73 | Cr. Transfer Petition / 333 / 2021 | Police cases PW : Police Cases PW / 387 / 2023 (Mumbai CMM Courts - Esplanade, CMM Court) | 23-07-2027 | on 09-09-2022 for Two years granted in SCTP No. 333-338 of 2021 on 06-02-2025 for Two years Extension letter sent to Honourable Supreme Court Order awaited on 24-07-2025 for Two years Extension granted in Misc. Appln. Nos.754-769 of 2025 in SCTP No.333-338 of 2021 |
Prosecution is directed to translate documents from Gujrathi to English. Gujrat police submitted translated copy. Not Heardwithin time |
No dealy | Top priority is given and matter is kept on every week to disposed the same. Sr. P.I Valsad police directed to get the affidavit of translator and filed it on record. | 27-12-2024 | View Status | 20/12/2024 | ||
| 74 | Cr. Transfer Petition / 333 / 2021 | Police cases PW : Police Cases PW / 388 / 2023 (Mumbai CMM Courts - Esplanade, CMM Court) | 23-07-2027 | on 09-09-2022 for Two years granted in SCTP No. 333-338 of 2021 on 06-02-2025 for Two years Extension letter sent to Honourable Supreme Court Order awaited on 24-07-2025 for Two years Extension granted in Misc. Appln. Nos.754-769 of 2025 in SCTP No.333-338 of 2021 |
Prosecution is directed to translate documents from Gujrathi to English. Gujrat police submitted translated copy. Not HeardWithin time |
No Dealy | Top priority is given and matter is kept on every week to disposed the same. Sr. P.I Valsad police directed to get the affidavit of translator and filed it on record. | 27-12-2024 | View Status | 20/12/2024 | ||
| 75 | Cr. Transfer Petition / 333 / 2021 | Police cases PW : Police Cases PW / 395 / 2023 (Mumbai CMM Courts - Esplanade, CMM Court) | 23-07-2027 | on 09-09-2022 for Two years granted in SCTP No. 333-338 of 2021 on 06-02-2025 for Two years Extension letter sent to Honourable Supreme Court Order awaited on 24-07-2025 for Two years Extension granted in Misc. Appln. Nos.754-769 of 2025 in SCTP No.333-338 of 2021 |
Prosecution witness is present on VC from Valsad Court, Gurjrat. Exh. 146 continued Evidence of PW.No. 01 Chetan Ramanlal Desai on S.A. Further Examination in chief by Ld. APP. S.R. Tadavi for State. Further examination in chief is deferred due to recess. For HearingRequest letter is given to the Honble Supreme Court, Mumbai vide O.W. No. 92/225 dated 23.01.2025 by ACJM, 47th Court, Esplanade, Mumbai for extension time to disposed of. |
Request letter is given to the Honble Supreme Court, Mumbai vide O.W. No. 92/225 dated 23.01.2025 by ACJM, 47th Court, Esplanade, Mumbai for extension time to disposed of. | Top Priority is given. Case Adj. 1) For Further examination chief of PW. No. 01 Chetan Ramanlal Desai. 2) For argument and order on Exh. 126 (provide the list of un-relied up on the documents by prosecution U/sec.231 of BNSS on behalf of accused.) | 30-07-2025 | View Status | 25/07/2025 | ||
| 76 | Cr. Transfer Petition / 333 / 2021 | Police cases PW : Police Cases PW / 393 / 2023 (Mumbai CMM Courts - Esplanade, CMM Court) | 23-07-2027 | on 09-09-2022 for Two years granted in SCTP No. 333-338 of 2021 on 06-02-2025 for Two years Extension letter sent to Honourable Supreme Court Order awaited on 24-07-2025 for Two years Extension granted in Misc. Appln. Nos.754-769 of 2025 in SCTP No.333-338 of 2021 |
Order passed on below Exh.01. In view order dtd. 21.03.2025 passed on below Exh. 95 in Case NO. 392/PW/2023, this case is merged in C.C. No. 395/PW/2023. Case is Merged. Prosecution shall proceed with the trail under consolidated case and all evidence shall be recorded in single proceeding i.e. Case No. 395/PW/2023. Accused shall proceed with the trial under consolidate case and all evidence shall be recorded in single proceeding i.e Case No. 395/pw/2023. Case is Merged. Not HeardCase is Merged in C.C. No. 395/PW/2023 |
Case is Merged in C.C. No. 395/PW/2023 | Case is Merged in C.C. No. 395/PW/2023 | 21-03-2025 | View Status | 21/03/2025 | ||
| 77 | Cr. Transfer Petition / 333 / 2021 | Police cases PW : Police Cases PW / 392 / 2023 (Mumbai CMM Courts - Esplanade, CMM Court) | 23-07-2027 | on 09-09-2022 for Two years granted in SCTP No. 333-338 of 2021 on 06-02-2025 for Two years Extension letter sent to Honourable Supreme Court Order awaited on 24-07-2025 for Two years Extension granted in Misc. Appln. Nos.754-769 of 2025 in SCTP No.333-338 of 2021 |
Order passed on below Exh.01. In view order dtd. 21.03.2025 passed on below Exh. 95 in Case NO. 392/PW/2023, this case is merged in C.C. No. 395/PW/2023. Case is Merged. Not HeardCase is Merged in C.C. No. 395/PW/2023 |
Case is Merged in C.C. No. 395/PW/2023 | Case is Merged in C.C. No. 395/PW/2023 | 21-03-2025 | View Status | 21/03/2025 | ||
| 78 | Cr. Transfer Petition / 333 / 2021 | Police cases PW : Police Cases PW / 394 / 2023 (Mumbai CMM Courts - Esplanade, CMM Court) | 23-07-2027 | on 09-09-2022 for Two years granted in SCTP No. 333-338 of 2021 on 06-02-2025 for Two years Extension letter sent to Honourable Supreme Court Order awaited on 24-07-2025 for Two years Extension granted in Misc. Appln. Nos.754-769 of 2025 in SCTP No.333-338 of 2021 |
Order passed on below Exh.01. In view order dtd. 21.03.2025 passed on below Exh. 95 in Case NO. 392/PW/2023, this case is merged in C.C. No. 395/PW/2023. Case is Merged. Prosecution shall proceed with the trail under consolidated case and all evidence shall be recorded in single proceeding i.e. Case No. 395/PW/2023. Accused shall proceed with the trial under consolidate case and all evidence shall be recorded in single proceeding i.e Case No. 395/pw/2023. Case is Merged. Not HeardCase is Merged in C.C. No. 395/PW/2023 |
Case is Merged in C.C. No. 395/PW/2023 | Case is Merged in C.C. No. 395/PW/2023 | 21-03-2025 | View Status | 21/03/2025 | ||
| 79 | Cr. Transfer Petition / 333 / 2021 | Police cases PW : Police Cases PW / 391 / 2023 (Mumbai CMM Courts - Esplanade, CMM Court) | 23-07-2027 | on 09-09-2022 for Two years granted in SCTP No. 333-338 of 2021 on 06-02-2025 for Two years Extension letter sent to Honourable Supreme Court Order awaited on 24-07-2025 for Two years Extension granted in Misc. Appln. Nos.754-769 of 2025 in SCTP No.333-338 of 2021 |
Order passed on below Exh.01. In view order dtd. 21.03.2025 passed on below Exh. 95 in Case NO. 392/PW/2023, this case is merged in C.C. No. 395/PW/2023. Case is Merged. Prosecution shall proceed with the trail under consolidated case and all evidence shall be recorded in single proceeding i.e. Case No. 395/PW/2023. Accused shall proceed with the trial under consolidate case and all evidence shall be recorded in single proceeding i.e Case No. 395/PW/2023. Case is Merged. Not HeardCase is Merged in C.C. No. 395/PW/2023 |
Case is merged in C.C. No. 395/PW/2023 | Case is merged in C.C. No. 395/PW/2023 | 21-03-2025 | View Status | 21/03/2025 | ||
| 80 | Cr. Transfer Petition / 333 / 2021 | Police cases PW : Police Cases PW / 398 / 2023 (Mumbai CMM Courts - Esplanade, CMM Court) | 23-07-2027 | on 09-09-2022 for Two years granted in SCTP No. 333-338 of 2021 on 06-02-2025 for Two years Extension letter sent to Honourable Supreme Court Order awaited on 24-07-2025 for Two years Extension granted in Misc. Appln. Nos.754-769 of 2025 in SCTP No.333-338 of 2021 |
Order passed on below Exh. 550. The record and proceeding of Supplementary Chargesheets i.e Case No. 398/PW/2023 be merged clubbed together and treated as part of main C.C. NO. 399/PW/2023. Prosecution shall proceed with the trail under consolidated case and all evidence shall be recorded in single proceeding i.e. Case No. 399/PW/2023. Accused shall proceed with the trial under consolidate case and all evidence shall be recorded in single proceeding i.e Case No. 399/PW/2023 Not HeardCase is Merged in C.C. No. 399/PW/2023 |
Case is Merged in C.C. No. 399/PW/2023 | Case is Merged in C.C. No. 399/PW/2023 | 21-03-2025 | View Status | 21/03/2025 | ||
| 81 | Cr. Transfer Petition / 333 / 2021 | Police cases PW : Police Cases PW / 399 / 2023 (Mumbai CMM Courts - Esplanade, CMM Court) | 23-07-2027 | on 09-09-2022 for Two years granted in SCTP No. 333-338 of 2021 on 06-02-2025 for Two years Extension letter sent to Honourable Supreme Court Order awaited on 24-07-2025 for Two years Extension granted in Misc. Appln. Nos.754-769 of 2025 in SCTP No.333-338 of 2021 |
Prosecution witness Bhanuprasad Harishankar Suthar is absent. IO is absent. Exh. 590 and Exh. 591- Exemption application of absent accused no.1, 2 and 4 is granted for today only. For HearingRequest letter is given to the Honble Supreme Court, Mumbai vide O.W. No. 92/225 dated 23.01.2025 by ACJM, 47th Court, Esplanade, Mumbai for extension time to disposed of. |
Progress report sent vide O.W. 239 OF 2025 and 240 of 2025 date 30.04.2025 to Hon. High Court, Bombay. Extension to dispose matter is sought from the Honble Supreme Court. The order is yet to be received from the Honble Supreme Court. | 1) For Further examination chief of PW. No. 01 Bhanuprasad Harishankar Suthar. 2) For argument and order on Exh. 574 (Application to provide the list of unrelied upon documents by prosecution U/sec 231 of BNSS on behalf of accused no 1) | 11-08-2025 | View Status | 04/08/2025 | ||
| 82 | Misc. Petition / 1666 / 2019 | WP/2498/2016 | Police cases PW : Police Cases PW / 966 / 2015 (Mumbai CMM Courts - Esplanade, CMM Court) | 31-05-2026 | on 14-08-2024 for 31-05-2025 MA 1403/2024 extensions granted before 31-05-2025 on 11-06-2025 for one year Extension letter sent to Honourable Supreme Court Order awaited on 15-07-2025 for 31.05.2026 MA 1148/2025 extensions granted before 31.05.2026 |
Exh. 415 Continued Further Cross examination of P.W.No.20 Resumed on S.A. by Advocate Shri Archit Sakhalkar for accused Nos. 3 and 5. Due to recess further Cross examination is deferred till next date. Exh. 461 - Prosecution moved an objection as to the questions and reference to 161 Statement of witness Shrikant Apte by Counsel for the accused during cross examination Called say of accused. For HearingWithin time 31.05.2026 |
No delay | Top priority is given. For Further examination in Chief of PW. No. 20 Shrikant M Apte 3) for order on Exh 388. For say of accused on Exh. 461 (Prosecution moved an objection as to the questions and reference to 161 Statement of witness Shrikant Apte by Counsel for the accused during cross examination) | 20-08-2025 | View Status | 05/08/2025 | |
| 83 | Transfer Petition / 333 / 2021 | Police cases PW : Police Cases PW / 256 / 2023 (Mumbai CMM Courts - Esplanade, CMM Court) | 23-07-2027 | on 09-09-2022 for Two year granted in SCTP 333-338 of 2021 on 06-02-2025 for Two years Extension letter sent to Honourable Supreme Court Order awaited on 24-07-2025 for Two years Extension granted in Misc. Appln. Nos.754-769 of 2025 in SCTP No.333-338 of 2021 |
Ld. APP sought adjournment by submitting that as per order of Honourable Apex Court matters are going to be placed before one Court. For Evidenceone year |
Prosecution sought adjournment. | Matter is expedited. | 30-09-2025 | View Status | 15/09/2025 | ||