INFORMATION OF CASES, WHEREIN HON'BLE SUPREME COURT HAS GIVEN DIRECTIONS TO DECIDE THE MATTERS IN TIMEBOUND MANNER
| 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 |
|---|---|---|---|---|---|---|---|---|---|---|---|---|
| 1 | Special Leave Petition / 26956 / 2026 | - | R.C.S. : Regular Civil Suit / 899 / 2023 (Kolhapur - Kolhapur District and Session Court) | 16-08-2027 | View Status | - | ||||||
| 2 | Cr. Special Leave Petition / 11133 / 2026 | - | Sessions Case : Sessions Case / 97 / 2023 (Satara - Wai, Additional District Court) | 06-12-2027 | - | |||||||
| 3 | Cr. Special Leave Petition / 8276 / 2026 | - | Spl.Case : Special Case (Sessions) / 30 / 2022 (Satara - Karad, District Court I) | 19-08-2027 | View Status | - | ||||||
| 4 | Cr. Special Leave Petition / 10479 / 2026 | - | Sessions Case : Sessions Case / 16 / 2023 (Satara - Karad, District Court I) | 04-06-2027 | View Status | - | ||||||
| 5 | Criminal Apeal / 4056 / 2026 | - | Sessions Case : Sessions Case / 59 / 2024 (Satara - Satara, District Court, New Bldg) | 21-08-2028 | View Status | - | ||||||
| 6 | Civil Apeal / 14823 / 2025 | - | Spl.C.S. : Special Civil Suit (Senior Division Judge) / 89 / 2007 (Solapur - Barshi, District and Sessions Court) | 13-07-2026 | on 13-07-2026 for two months Letter sent to S.C. Order awaited |
Granted next date 23/06/2026. Adjournment application by Defendant no. 1 for evidence Exh. 243.1 Month |
No | Matter kept for defendant Evidence. | 23-06-2026 | View Status | 22/06/2026 | |
| 7 | Criminal Apeal / 3546 / 2023 | - | R.C.C. : Regular Criminal Case / 398 / 2002 (Osmanabad - Osmanabad, Dist and Sessions Court) | 20-05-2024 | Statements of all accused except no. 7, under section 313 of CrPC is recorded on last date. Accused no.7 was absent. He submitted an application that he has filed IA no.283534 of 2025 and 283455 of 2025 before the Hon. Supreme Court of India for extension of period of limitation for disposing of present case on the ground that his advocate is hospitalized. Further he also submitted that he is hospitalized for three days due to asthmatic attack. So matter is posted on 17th November 2025 for recording statement of accused no. 7. Recording of statement of accused no.7 under section 313 of CrPC.Two months time will be required. |
Absence of accused no.7. | Directions are given to the accused no. 7 to remain present on next date without fail and to proceed with the matter as expeditiously as possible. | 25-08-2025 | View Status | 13/11/2025 | ||
| 8 | Civil Apeal / 3433 / 2026 | - | R.C.S. : Regular Civil Suit / 134 / 2002 (Latur - Chakur, Civil and Criminal Court) | 12-03-2027 | legal representative of defendant no.2 steps for taking legal representative of defendant no.2one year |
steps are not taken by plaintiff and direction is given to plaintiff for it. | matter is kept for two times in a week. | 30-07-2026 | View Status | 27/07/2026 | ||
| 9 | Special Leave Petition / 5069 / 2026 | - | Sessions Case : Sessions Case / 54 / 2024 (Beed - Beed, Dist and Session Court) | 19-03-2027 | Evidence of PW 1 is recorded Evidence3 |
Only one witness is produced by prosecution | further witness summons were issue | 28-07-2026 | View Status | 13/07/2026 | ||
| 10 | Criminal Apeal / 1100 / 2026 | - | Spl.Case : Special Case (Sessions) / 79 / 2022 (Ahmednagar - Kopergaon, Dist and Sessions Court) | 23-02-2027 | View Status | - | ||||||
| 11 | Cr. Special Leave Petition / 5468 / 2026 | BA/3584/2025 | Sessions Case : Sessions Case / 478 / 2022 (Pune - Vadgaon Maval Add. District Court) | 26-11-2026 | View Status | - | ||||||
| 12 | Civil Apeal / 3951 / 2025 | WP/9523/2022 | Spl.C.S. : Special Civil Suit (Senior Division Judge) / 776 / 2022 (Pune - Vadgaon Civil Court Senior Division) | 26-01-2027 | on 19-09-2025 for three months extension granted in MA Diary 51031 of 2025 on 09-01-2026 for one year Extension letter sent to S.C. Order awaited on 27-01-2026 for one year extension granted in MA 95 of 2026 |
High Court stayed evidence of the plaintiffMarch 2026 |
present matter is stayed in High Court | Day to Day Hearing | 16-02-2026 | View Status | 02/02/2026 | |
| 13 | Civil Apeal / 3951 / 2025 | WP/9523/2022 | R.C.S. : Regular Civil Suit / 251 / 2017 (Pune - Vadgaon Civil Court Senior Division) | 26-01-2027 | on 19-09-2025 for three months extension granted in MA Diary 51031 of 2025 on 09-01-2026 for one year Extension letter sent to S.C. Order awaited on 27-02-2026 for One year extension granted in MA 95 of 2026 |
Cross on Exh.-66 Cross on Exh.-66Cross on Exh.-66 |
Day to day hearing | 16-02-2026 | View Status | 02/02/2026 | ||
| 14 | Criminal Apeal / 4938 / 2024 | APEAL/135/2024 | Spl.Case : Special Case (Sessions) / 293 / 2023 (Pune - Baramati, Dist and Session Court) | 13-05-2027 | View Status | - | ||||||
| 15 | Cr. Special Leave Petition / 3591 / 2025 | - | Cri.M.A. : Criminal Misc. Application / 182 / 2021 (Pune - Pimpri, Civil Court) | 11-04-2025 | on 06-04-2026 for four months Request for Extension sent to Honble Supreme Court. Order awaited. on 16-09-2026 for three months Request for Extension sent to Honble Supreme Court Order awaited. |
Both parties and advocate present Exh.199- Amt deposit application by N.A- O.S to say- applicant received amt Rs 55,000/- Exh. 200- Production application- O.S to say Exh. 201- List of document- filed Exh. 202- Evidence close pursis by N.A- seen and filed Adj for argument exh. 171, say on exh. 199,200, final Argument part hearing part heard.22/08/2026 |
NA | keeping matter on daily basis | 29-08-2026 | View Status | 11/08/2026 | |
| 16 | Civil Apeal / 2852 / 2021 | WP/3329/2013 | Spl.C.S. : Special Civil Suit (Senior Division Judge) / 430 / 1995 (Pune - Pune, District and Sessions Court) | 24-08-2026 | 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 02-02-2026 for One year Spl Civil Suit No 430 1995 on 02-05-2026 for One year Spl Civil Suit No 430 1995 on 05-08-2026 for Three month Spl Civil Suit No 430 1995 on 05-08-2026 for Three month Spl Civil Suit No 430 1995 |
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\r\nExtension granted till 21/01/2025. on 03-02-2025 for one year granted in MA 182 of 2025 on 07-02-2026 for One year Extension letter sent to S.C. Order awaited on 25-02-2026 for Six Months granted in MA No. 333 of 2026 on 18-08-2026 for three months Extension letter sent to S.C Order awaited |
Evidence of both parties closed and suit is fixed for argument ArgumentOne month |
Evidence of parties closed Now suit is fixed for final argument | Evidence of parties is concluded and suit is fixed for final argument and Oral and written directions given to both parties to co operate court so as to decide suit as early as possible As far as possible suit is fixed on each and every working day However some time Ld Advocates appearing for parties seeks time and some time witnesses being old aged seeks time | 05-10-2026 | View Status | 03/10/2026 |
| 17 | Civil Apeal / 3867 / 2025 | WP/11913/2022 | Reg Dkst : Regular Execution Petition / 742 / 2012 (Pune - Pune, District and Sessions Court) | 21-02-2027 | on 19-08-2025 for 6 months AS per application on 21-01-2026 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 on 31-01-2026 for six months Extension letter sent to S.C. Order awaited on 23-02-2026 for Six Months ext. granted in MA No. 352 of 2026 on 04-08-2026 for six months Extension granted in MA No. 2283 of 2026 |
Possession Warrant pending on stage of possession warrant.6 months |
Proceeding of original suit Spl Civil Suit 1345 1991 is called for the inquiry of obstruction petition CMA 1345 2022 This proceeding is misplaced and not received to this court The fact is informed to the Honorable District Court | Obstruction petiton will be decided after receiving record of original suit | 31-01-2026 | View Status | 13/01/2026 |
| 18 | Special Leave Petition / 36428 / 2025 | WP/3011/2024 | R.C.S. : Regular Civil Suit / 2248 / 2019 (Pune - Pune, District and Sessions Court) | 17-12-2026 | Arguments on Exhibit 97 Arguments on Exhibit 97Suit may take around nine months for its disposal |
Suit is lengthy which involves multiple law points and its orders were frequently challenged before Appellate Courts | Plan to keep it at short intervals of less than four days and to dispose it within given time | 18-02-2026 | View Status | 13/02/2026 | ||
| 19 | Special Leave Petition / 36837 / 2025 | WP/3169/2024 | R.C.S. : Regular Civil Suit / 2249 / 2019 (Pune - Pune, District and Sessions Court) | 17-12-2026 | Arguments on Exhibit 97 Arguments on Exhibit 97Suit may take about 9 months for its disposal |
Suit was lengthy and had multiple law points and some of the orders were frequently challenged | Plan to keep it at short intervals of about four days only and to dispose it within time limit | 18-02-2026 | View Status | 13/02/2026 | ||
| 20 | Cr. Special Leave Petition / 13480 / 2025 | BA/4611/2024 | Sessions Case : Sessions Case / 771 / 2021 (Pune - Pune, District and Sessions Court) | 10-05-2027 | on 04-04-2026 for for one year Extension request sent to Honble Supreme Court. Order awaited. on 11-05-2026 for One Year Extension granted in MA No. 1336 of 2026 |
Evidence of P.W. 1 concluded Evidence1 year |
Yes | 10-04-2026 | View Status | 24/03/2026 | ||
| 21 | Cr. Special Leave Petition / 12112 / 2025 | BA/3543/2024 | Sessions Case : Sessions Case / 651 / 2023 (Pune - Pune, District and Sessions Court) | 18-09-2026 | on 21-09-2026 for Six Months Extension sent to S.C order awaited |
Session case No.651/2023 is received on transfer to this Court on 17.9.2025 from the Court of Ld. District Judge-5 and Additional Sessions Judge Shri. P. Y. Ladekar. On 17.9.2025 and 23.9.2025, the accused Nos.1 and 2 were not produced from the Jail and accused No.3 sought personal exemption. On 26.9.2025, investigating officer has filed say to the bail application vide Exh.20 of accused No.1 and matter was kept for say of A. P. P. on 6.10.2025. On 10.10.2025, accused No.3 had remained absent, so order of issuance of N.B.W. and notice to surety has been passed against him, accused No.2 filed the application seeking time to engage new advocate for him and A.P.P. has filed the say vide Exh.26 to the bail application of accused No.1. 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. N.B.W. was issued against the accused No.3 and notice to his surety. On 16.10.2025, accused No.3 got cancelled the N.B.W., accused No.2 filed the Vakalatnama of his new advocate, arguments heard both sides on the point of framing of charge, order has been passed to frame the charge and accordingly charge has been framed against the accused Nos.1 to 3. On 29.10.2025, arguments heard on the bail application vide Exh.20 of accused No.1 and accused No.2 filed the application vide Exh.35 for transfer the case to jurisdictional Court. On 6.11.2025, accused No.3 sought the exemption, accused No.2 filed the list of documents and A. P. P. has not filed the say on the application vide Exh.35. On 14.11.2025, A. P. P. has filed the say on the application vide Exh.35, order passed on the bail application vide Exh.20 of accused No.1 and it has been rejected.Application vide Exh. 35 for transfer of case to the jurisdictional court was heard on 20.11.2025 and the said application was allowed on 28.11.2025. As per the order below the application vide Exh. 35, the instant case has been transferred to jurisdictional Court i.e Ld. J.M.F.C Court NO. 6 Pune, for trial in accordance with law. The record and proceedings of above case has been forwarded to the concerned jurisdictional court on 04.12.2025. TransferredWithin prescribed period. |
NA | Transferred | 17-09-2025 | View Status | 04/12/2025 | |
| 22 | Civil Apeal / 12937 / 2025 | WP/6859/2022 | Spl.C.S. : Special Civil Suit (Senior Division Judge) / 6 / 2017 (Pune - Pune, District and Sessions Court) | 14-10-2026 | Called on today Plaintiff present and his advocate absent Defendant absent and his advocate present Adj for Stayed by Honble High Court 15-10-2026 |
No delay | I am trying to dispose of this case as early as possible by keeping early dates. | 16-03-2026 | View Status | 27/02/2026 | ||
| 23 | Cr. Special Leave Petition / 13507 / 2024 | BA/2158/2023 | Sessions Case : Sessions Case / 342 / 2019 (Pune - Pune, District and Sessions Court) | 21-07-2025 | for framing charge ChargeWithin prescribed period. |
NA | Short date is given | 22-07-2026 | View Status | 21/02/2026 | ||
| 24 | Cr. Special Leave Petition / 19057 / 2025 | BA/1177/2024 | Spl.Case : Special Case (Sessions) / 32 / 2022 (Pune - Pune, District and Sessions Court) | 08-05-2028 | View Status | - | ||||||
| 25 | Special Leave Petition / 62745 / 2025 | COMAO/14/2022 | Spl.C.S. : Special Civil Suit (Senior Division Judge) / 1 / 2020 (Pune - Pune, District and Sessions Court) | 20-03-2027 | View Status | - | ||||||
| 26 | Cr. Special Leave Petition / 5748 / 2026 | BA/1307/2025 | Spl.Case : Special Case (Sessions) / 328 / 2022 (Pune - Pune, District and Sessions Court) | 05-05-2028 | View Status | - | ||||||
| 27 | Special Leave Petition / 10907 / 2026 Special Leave Petition / 10908 / 2026 |
COMAO/14/2022 | Spl.C.S. : Special Civil Suit (Senior Division Judge) / 1 / 2020 (Pune - Pune, District and Sessions Court) | 19-03-2027 | View Status | - | ||||||
| 28 | Special Leave Petition / 12219 / 2022 | WP/237/2022 | R.C.S. : Regular Civil Suit / 103 / 2018 (Pune - Pune, District and Sessions Court) | 16-04-2025 | on 30-07-2026 for nine months Extension letter sent to S.C. order awaited on 18-08-2026 for nine months Extension granted in M.A |
- | ||||||
| 29 | Special Leave Petition / 17124 / 2024 | - | Commercial Suit : Commercial Suit / 28 / 2023 (Pune - Pune, District and Sessions Court) | 14-02-2027 | on 11-12-2025 for Six Months Extension letter sent to S.C. Order awaited on 05-01-2026 for Six Months granted in M.A. No.2645 of 2025 |
Called on today Plaintiff absent and his advocate present Defendant absent and his advocate present Exh. 226-Application filed on behalf of defendant time for adj.-o-Cost Rs.500/- Adj for Further evidence of defendant Evidence Part Heard 18/12/2025 |
NA | Court trying to dispose of this case as early as possible by keeping early dates. | 19-12-2025 | View Status | 18/12/2025 | |
| 30 | Cr. Special Leave Petition / 5021 / 2026 | BA/3485/2023 | Spl.Case : Special Case (Sessions) / 247 / 2021 (Pune - Pune, District and Sessions Court) | 08-05-2027 | View Status | - | ||||||
| 31 | Cr. Special Leave Petition / 5679 / 2025 | BA/1402/2024 | Sessions Case : Sessions Case / 90 / 2021 (Raigad - Panvel, District and Addl. Sessions) | 03-12-2026 | on 19-08-2026 for four months Extension letter sent to SC order awaited. on 25-09-2026 for Four Months Extension granted in MA No. 2756/2026 |
for prosecution evidence Evidence part Heard05 months |
Trial is in progress | kept on day to day basis | 13-02-2026 | View Status | 12/02/2026 | |
| 32 | Cr. Special Leave Petition / 9778 / 2025 | BA/3530/2022 | Spl.Case : Special Case (Sessions) / 14 / 2021 (Raigad - Panvel, District and Addl. Sessions) | 30-10-2026 | for further evidence of prosecution Evidence part heard06 months |
trial is in progress | kept on day to day basis | 13-02-2026 | View Status | 12/02/2026 | ||
| 33 | Civil Apeal / 89 / 2026 | WP/1367/2020 | Spl.C.S. : Special Civil Suit (Senior Division Judge) / 161 / 1995 (Raigad - Panvel, Civil and Criminal Court) | 31-12-2026 | For filing of written statement of the newly added parties till 16th February 2026 as per the direction of Honorable Supreme court. For filing of written statement of the newly added parties till 16th February 2026 as per the direction of Honorable Supreme court.03 Months |
NA | Keeping the said matter on day to day basis. | 13-02-2026 | View Status | 12/02/2026 | ||
| 34 | Special Leave Petition / 2246 / 2021 Special Leave Petition / 2247 / 2021 |
- | R.C.S. : Regular Civil Suit / 479 / 2013 (Thane - Vasai, District and Addl Sessions) | 28-11-2026 | 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. on 22-09-2025 for Six Months granted in MA Nos.1689-1690 of 2025 on 29-06-2026 for five months granted in MA NOS. 1814-1815 OF 2026 |
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 |
| 35 | Cr. Special Leave Petition / 15574 / 2025 | BA/1649/2025 | Spl.Case : Special Case (Sessions) / 262 / 2024 (Thane - Vasai, District and Addl Sessions) | 05-10-2026 | View Status | - | ||||||
| 36 | Special Leave Petition / 26555 / 2025 | WP/13880/2024 | R.C.S. : Regular Civil Suit / 31 / 1985 (Thane - Ulhasnagar, Civil and Criminal Cour) | 21-12-2026 | on 08-05-2026 for four months On 08.05.2026 extension of four months allowed by Honourable Supreme Court vide Miscellaneous Application No.1246 of 2026 in SLP C No.26555 of 2025 |
on 12-03-2026 for 4 months Request letter for seeking extension of time sent to Honble Supreme Court. Order awaited. on 08-05-2026 for four months granted in M.A. No. 1346 of 2026 on 21-08-2026 for four months granted in M.A. No. 2382 of 2026 |
plaintiffs complied the order at exh 536 and filed amended copy of plaint Compliance of order at exh 5362 |
Same as above | Same as above | 14-10-2026 | View Status | 07/10/2026 |
| 37 | Cr. Special Leave Petition / 12584 / 2025 | BA/3701/2024 | Cri.Bail Appln. : Bail Application / 1277 / 2024 (Thane - Kalyan, District and Addl Sessions) | 14-10-2026 | View Status | - | ||||||
| 38 | Transfer Petition / 2384 / 2025 Transfer Petition / 1326 / 2025 Cr. Transfer Petition / 734 / 2025 Cr. Transfer Petition / 737 / 2025 |
- | R.C.C. : Regular Criminal Case / 4665 / 2025 (Thane - Thane, District and Sessions Court) | 22-12-2027 | View Status | - | ||||||
| 39 | Transfer Petition / 2384 / 2025 Transfer Petition / 1326 / 2025 Cr. Transfer Petition / 734 / 2025 Cr. Transfer Petition / 737 / 2025 |
- | PWDVA Appln. : Application under Domestic Violence Act / 379 / 2025 (Thane - Thane, District and Sessions Court) | 22-12-2027 | View Status | - | ||||||
| 40 | Transfer Petition / 2384 / 2025 Transfer Petition / 1326 / 2025 Cr. Transfer Petition / 734 / 2025 Cr. Transfer Petition / 737 / 2025 |
- | Marriage Petn. : Marriage Petition / 310 / 2025 (Thane - Thane, District and Sessions Court) | 20-12-2027 | View Status | - | ||||||
| 41 | Transfer Petition / 2384 / 2025 Transfer Petition / 1326 / 2025 Cr. Transfer Petition / 734 / 2025 Cr. Transfer Petition / 737 / 2025 |
- | Civil M.A. : Civil Misc. Application / 503 / 2025 (Thane - Thane, District and Sessions Court) | 11-12-2027 | View Status | - | ||||||
| 42 | Cr. Special Leave Petition / 7406 / 2026 | BA/3750/2023 | Sessions Case : Sessions Case / 175 / 2021 (Nashik - Malegaon, Dist and Sessions Ct) | 14-05-2027 | View Status | - | ||||||
| 43 | Civil Apeal / 3462 / 2025 | WP/5115/2019 | Spl.C.S. : Special Civil Suit (Senior Division Judge) / 89 / 2005 (Nashik - Nashik, District and Sessions Court) | 28-02-2027 | on 13-02-2026 for one year Extension letter sent to S.C. Order awaited on 12-03-2026 for on or before 28.02.2027 granted in M.A. No. 487 of 2026 |
Ready Further evidence of the defendants28 February 2027 |
Evidence closed pursis by defendant No.17 to 22, 24 to 27,29 to 33, 34 to 37 | keeping the suit twice in week as per convenience of parties. | 28-08-2026 | View Status | 25/08/2026 | |
| 44 | Cr. Special Leave Petition / 13344 / 2024 | BA/3629/2023 | Spl.Case : Special Case (Sessions) / 145 / 2020 (Nashik - Nashik, District and Sessions Court) | 30-10-2025 | Argument heard by both parites.Case laws sited by A.P.P., case laws filed by accused no.1, matter is adjourned for filing case laws on behalf of accused no2 and reply on A.P.P.s argument Argument1 month |
taking effective and proactive stpes for expedious disposal of said matter by listing the matter on day to day basis | 17-02-2026 | View Status | 16/02/2026 | |||
| 45 | Special Leave Petition / 12588 / 2025 | - | Sessions Case : Sessions Case / 24 / 2023 (Parbhani - Parbhani, Dist and Sessions Court) | 17-08-2026 | Judgement delivered on 16/03/2026. Case disposed of on 16/03/2026.Disposed of within prescribed time. |
No delay | Complied. | 16-03-2026 | View Status | 31/03/2026 | ||
| 46 | Special Leave Petition / 16734 / 2024 | - | 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 | ||
| 47 | Special Leave Petition / 5664 / 2026 | - | Sessions Case : Sessions Case / 162 / 2020 (Nanded - Nanded, District and Sessions Court) | 06-04-2027 | Evidence of 16 witness is recorded. Writ of time bound order is not yet received. EvidenceAbout 10 months |
There are many accused, many supplementary chargesheets and many witnesses to be examined | To take up the matter twice a week | 14-08-2026 | View Status | 18/07/2026 | ||
| 48 | Cr. Special Leave Petition / 21063 / 2025 | - | Spl.Case : Special Case (Sessions) / 52 / 2023 (Chandrapur - Warora, District and ASJ Court) | 18-12-2027 | Under trial accused are produced on V.C.. Summons served on witness Lakhan Keshwani. Witness did not turn up. Matter is adjourned to 10/06/2026 for further evidence of prosecution. evidencetwo years |
two year | strenuous efforts | 10-06-2026 | View Status | 28/05/2026 | ||
| 49 | Cr. Special Leave Petition / 12853 / 2025 | - | Sessions Case : Sessions Case / 375 / 2024 (Nagpur - Nagpur, District Sessions Court III) | 31-08-2027 | Evidence Part Heard Evidence Part Heard2 Years |
Nil | Exh. 196- Served summons to witness Namely Dr. Dilip Singh Meena Exh. 197- Deposition of witness No. 23 Dr. Dilip Singh Meena recorded Exh. 198- Pw23- Requisition letter Exh. 199-Pw23- Medical Examination report Exh. 200-Pw23- Medical Examination report Exh. 201-Pw23- Medico Legal Certificate Exh. 202 to 203-Pw23- Two Injury Certificate cross taken by Accused No. 1 Advocate cross adopted by Accused No. 1 to 9 Advocate Exh. 204- Application for issuing summons to witness filed by App order passed on it Issue summons to witness Namely Kamlesh/Popatbhai Shah S/o Rajnikant Shah. | 24-06-2026 | View Status | 16/06/2026 | ||
| 50 | Special Leave Petition / 5137 / 2024 | - | Spl.C.S. : Spl.Civ.Suit / 266 / 2022 (Nagpur - Nagpur, District Sessions Court III) | 27-11-2026 | 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 on 15-05-2026 for Six months Considering the facts and circumstances, by way of last indulgence, six months further time as prayed for is granted. |
P.O, is On Leave Plaintiff counsel present Defendant No. 1 to 5, 7, 6 counsel present Argument6 Months |
Not Applicable | Case is fixed for filing citations. Planning to dispose of the case before the prescribed time i.e. 27.10.2026 | 14-10-2026 | View Status | 05/10/2026 |
| 51 | Cr. Special Leave Petition / 6127 / 2026 | - | Cri.Case : Cri.Case / 1 / 2023 (Nagpur - Nagpur, District Sessions Court III) | 05-10-2026 | View Status | - | ||||||
| 52 | Special Leave Petition / 23639 / 2024 | - | R.C.A. : Civil Appeal / 286 / 2002 (Nagpur - Nagpur, District Sessions Court III) | 26-10-2026 | Order complied and carried out amendment Compliance6 Months |
- | - | 23-06-2026 | View Status | 22/06/2026 | ||
| 53 | Special Leave Petition / 21254 / 2022 | - | L.A.R. : Land Ref. / 51 / 2018 (Nagpur - Nagpur, District Sessions Court III) | 08-07-2027 | 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 03-08-2026 for One year. Bulky matter. More than 118 non-applicants. 1 connected matter stayed. |
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 on 31-07-2026 for one year for the reasons stated therein, the time, as prayed for, has been granted |
Posted for cross examination of Non-applicant No.7. Defence EvidenceOne year |
Bulky matter. More than 118 non-applicants. 1 connected matter stayed. | Matter kept 2 -3 times in a week. | 05-10-2026 | View Status | 01/10/2026 |
| 54 | Special Leave Petition / 7549 / 2026 | - | Spl.Case : Special Case (Sessions) / 8 / 2021 (Dhule - Dhule, District and Sessions Court) | 25-05-2028 | View Status | - | ||||||
| 55 | Special Leave Petition / 28306 / 2024 | WP/10419/2023 | R.C.S. : Registered Civil Suit / 6 / 2010 (DDR-NGR-HVL@SILVASA - Silvassa) | 03-11-2026 | 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 on 04-11-2025 for One year granted in MA No. 1979 of 2025 order dt.04.11.2025 on 18-09-2026 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 | |
| 56 | Civil Apeal / 2404 / 2026 | WP/14389/2024 | Petition A : Petition A / 1192 / 2021 (Maharashtra Family Courts - Pune, Family Court) | 19-02-2027 | View Status | - | ||||||
| 57 | Civil Apeal / 3121 / 2026 | - | Petition A : Petition A / 617 / 2025 (Maharashtra Family Courts - Bandra, Family Court) | 25-02-2027 | View Status | - | ||||||
| 58 | Civil Apeal / 4549 / 2026 | WP/4136/2025 | Petition A : Petition A / 1790 / 2016 (Maharashtra Family Courts - Bandra, Family Court) | 16-01-2027 | To carry out the amendent Amendment in W.S to C.C of respondent is allowed9 months |
proceded on priorit | expediated | 21-10-2026 | View Status | 15/10/2026 | ||
| 59 | 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) | 16-10-2026 | on 13-03-2026 for 6 months Request for seeking extension of time sent to Supreme Court. Order awaited. on 17-04-2026 for 6 months granted in M.A. NO. 1265 OF 2026 |
heard reply argument on exh 201 for reply argument on exh 201approx 10 to 12 months |
several interim applications are being filed by parties | preferably day to day basis hearing | 14-10-2026 | View Status | 12/10/2026 | |
| 60 | Special Leave Petition / 31487 / 2025 | WP/9600/2025 | Petition A : Petition A / 1794 / 2018 (Maharashtra Family Courts - Bandra, Family Court) | 14-01-2027 | deferred for further cross Further cross resumed8 months |
Writ received on 03.06.2026 | expediated | 15-10-2026 | View Status | 08/10/2026 | ||
| 61 | Special Leave Petition / 22684 / 2026 | WP/3712/2024 | Petition A : Petition A / 141 / 2018 (Maharashtra Family Courts - Bandra, Family Court) | 19-04-2027 | argument and compliance of order on Exh.36 arguments on various applications9 months |
Time bound order is dtd. July 26 | expediated | 27-10-2026 | View Status | 14/10/2026 | ||
| 62 | Civil Apeal / 12551 / 2025 | WP/12142/2023 | LEC : LEC / 113 / 2019 (Mumbai Small Causes Court - Bandra, Small Causes Court) | 07-04-2027 | Both the parties absent their advocates present argument on citation heard judgment dictated and pronounced in open court suit is partly decreed with costs argument on citation and judgmentone and half year |
suit is disposed off by way of judgmet | suit is disposed off by way of judgment | 18-04-2026 | View Status | 18/04/2026 | ||
| 63 | Civil Apeal / 12551 / 2025 | WP/12142/2023 | RAD : RAD / 44 / 2022 (Mumbai Small Causes Court - Bandra, Small Causes Court) | 07-04-2027 | disposed off disposed offdispossed off |
no delay | suit is disposed off | 13-02-2026 | View Status | 13/02/2026 | ||
| 64 | Special Leave Petition / 2257 / 2025 | WP/1406/2020 | RAE : RAE / 10 / 2012 (Mumbai Small Causes Court - Mumbai, Small Causes Court) | 19-03-2027 | on 28-01-2026 for one year Extension letter sent to S.C. Order awaited on 20-03-2026 for one year granted in M.A. No. 773 of 2026 |
Heard adv. for pltff on deft. doc. upto sr. no.319 of file no.3. Adj. for filling Evidence of Deft.61, Herg on Ex.531, reply Exh.546, Arg. on Defts. Doc.file-3 by plff filling Evidence of Deft. No. 61, Hearing on Exh. 531, reply on Ehx. 546 Arg. of pltf on Defts. Doc. (file No. 3).20.03.2027 |
No delay | Keeping matter on daily basis. | 15-10-2026 | View Status | 14/10/2026 | |
| 65 | Civil Apeal / 12061 / 2025 | WP/5472/2000 | RAER : RAER / 4893 / 1985 (Mumbai Small Causes Court - Mumbai, Small Causes Court) | 11-11-2026 | on 13-10-2026 for six months extension letter send to s.c order awaited |
Heard adv. for deft. Partly. Adjd. for further argument of deft. for final argument of deft.24.11.2026 |
No delay | Keeping matter on day to day basis | 15-10-2026 | View Status | 14/10/2026 | |
| 66 | Civil Apeal / 4480 / 2026 | WP/1458/2003 | RAE : RAE / 70 / 1995 (Mumbai Small Causes Court - Mumbai, Small Causes Court) | 16-04-2027 | View Status | - | ||||||
| 67 | Special Leave Petition / 29505 / 2026 | WP/17302/2024 | LE : LE / 146 / 2019 (Mumbai Small Causes Court - Mumbai, Small Causes Court) | 25-02-2027 | View Status | - | ||||||
| 68 | Cr. Special Leave Petition / 16423 / 2023 | BA/2423/2022 | SPL.CASE : SPL.CASE / 1276 / 2021 (Mumbai City Civil Court - Mumbai City Sessions Court) | 03-09-2027 | 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. on 16-10-2025 for nine months Extension granted in MA No 1887 of 2025 on 24-07-2026 for one year Request letter for seeking extension of time sent to Honble Supreme Court. Order awaited. on 03-09-2026 for one year Extension granted in MA No. 2583 of 2026 |
Evidence Evidence15-07-2026 |
Time is consumed in deciding discharge applications filed by various accused, and on 12.02.2026, recording of evidence PW No.1 is completed. The prosecution has submitted the list of witness of 86 witnesses and initially at Exh.630, has submitted programe of 20 witnesses. Hence, some delay is caused. | The Ld. SPP is DGP of Nashik District therefore, with the consent of both the parties, the matter is kept on every Wednesday, Thursday and Friday. Initially, Ld. SPP has submitted programe of 20 witnesses at Exh.630. | 13-02-2026 | View Status | 13/02/2026 |
| 69 | 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) | 15-12-2026 | on 09-02-2026 for One year Extension letter sent to Supreme Court of India. Order awaited. on 16-03-2026 for nine months granted in MA No. 495 of 2026 |
Evidence P/H Recording evidence12 months |
Complex bulky evidence | Yes | 16-02-2026 | View Status | 12/02/2026 | |
| 70 | Cr. Special Leave Petition / 17027 / 2024 | WP/3133/2024 | SPL CASE CBI : SPL CASE CBI / 9 / 2016 (Mumbai City Civil Court - Mumbai City Sessions Court) | 15-12-2026 | on 09-02-2026 for One year Extension letter sent to Supreme Court of India. Order awaited. on 16-03-2026 for nine months granted in MA No. 495 of 2026 |
Evidence P/H Recording Evidence12 months |
Complex bulky Evidence | Keeping the matter on day to day basis. | 18-02-2026 | View Status | 12/02/2026 | |
| 71 | Cr. Special Leave Petition / 1841 / 2026 | BA/1627/2025 | SPL.CASE : SPL.CASE / 919 / 2023 (Mumbai City Civil Court - Mumbai City Sessions Court) | 03-02-2027 | View Status | - | ||||||
| 72 | Cr. Special Leave Petition / 20596 / 2025 | BA/322/2025 | SPL.CASE : SPL.CASE / 1285 / 2023 (Mumbai City Civil Court - Mumbai City Sessions Court) | 04-08-2027 | View Status | - | ||||||
| 73 | Cr. Special Leave Petition / 384 / 2026 | - | SPL.CASE : SPL.CASE / 846 / 2020 (Mumbai City Civil Court - Mumbai City Sessions Court) | 29-03-2027 | on 27-07-2026 for six months extension sent to SC order awaited on 29-09-2026 for six months Extension granted in MA No.2590 of 2026 |
View Status | - | |||||
| 74 | Cr. Special Leave Petition / 4016 / 2026 Cr. Special Leave Petition / 4017 / 2026 |
BA/1192/2024 | SPL.CASE : SPL.CASE / 221 / 2021 (Mumbai City Civil Court - Mumbai City Sessions Court) | 12-04-2027 | View Status | - | ||||||
| 75 | Cr. Special Leave Petition / 4277 / 2025 | BA/1482/2024 | SESSIONS CASE : SESSIONS CASE / 355 / 2023 (Mumbai City Civil Court - Mumbai City Sessions Court) | 28-02-2027 | on 01-06-2026 for Eight Months Extension request sent to Honourable Supreme Court order awaited on 29-06-2026 for Eight Months Extension granted in MA No. 1908 of 2026 |
In this matter total 7 witnesses are examined. Recording Evidence Part HeardSix Months |
- | It is planed to examine all witnesses till 31st May 2026 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 1st June 2026. The matter would be disposed of in 30th June 2026 after hearing arguments of both the sides. | 02-07-2026 | View Status | 18/02/2026 | |
| 76 | Cr. Special Leave Petition / 5787 / 2026 | BA/382/2026 | SESSIONS CASE : SESSIONS CASE / 775 / 2012 (Mumbai City Civil Court - Mumbai City Sessions Court) | 07-10-2026 | View Status | - | ||||||
| 77 | Cr. Special Leave Petition / 11508 / 2026 | BA/2211/2025 | SESSIONS CASE : SESSIONS CASE / 126 / 2023 (Mumbai City Civil Court - Mumbai City Sessions Court) | 06-01-2027 | View Status | - | ||||||
| 78 | Cr. Special Leave Petition / 12027 / 2026 | BA/1066/2025 | SPL.CASE : SPL.CASE / 553 / 2021 (Mumbai City Civil Court - Mumbai City Sessions Court) | 20-01-2027 | View Status | - | ||||||
| 79 | Cr. Special Leave Petition / 10750 / 2026 | BA/831/2026 | SPL.CASE : SPL.CASE / 796 / 2024 (Mumbai City Civil Court - Mumbai City Sessions Court) | 25-01-2027 | View Status | - | ||||||
| 80 | Cr. Special Leave Petition / 12032 / 2026 | BA/5292/2024 | SPL.CASE : SPL.CASE / 1108 / 2024 (Mumbai City Civil Court - Mumbai City Sessions Court) | 13-01-2027 | View Status | - | ||||||
| 81 | Cr. Special Leave Petition / 14396 / 2026 | BA/3332/2024 | SESSIONS CASE : SESSIONS CASE / 487 / 2023 (Mumbai City Civil Court - Mumbai City Sessions Court) | 06-08-2027 | View Status | - | ||||||
| 82 | Civil Apeal / 350 / 2026 | WP/18707/2024 | SUIT : SHORT CAUSE CIVIL SUIT / 4631 / 2007 (Mumbai City Civil Court - Mumbai, City Civil Court) | 18-01-2027 | View Status | - | ||||||
| 83 | Special Leave Petition / 27818 / 2024 | FA/31/2017 | SUIT : SHORT CAUSE CIVIL SUIT / 713 / 2012 (Mumbai City Civil Court - Mumbai, City Civil Court) | 21-10-2026 | on 01-06-2026 for one month Extension letter sent to S.C. Order awaited on 21-09-2026 for one month granted in M.A. No. 1906 of 2026 |
View Status | - | |||||
| 84 | Special Leave Petition / 32620 / 2025 | WP/4553/2019 | SUIT : SHORT CAUSE CIVIL SUIT / 107541 / 1981 (Mumbai City Civil Court - Mumbai, City Civil Court) | 24-05-2027 | Matter was adjourned to 01.10.2026 for compliance of order dated 19.09.2026, filing written statement by newly added defendants, Vakalatnama on behalf of defendant No.7(c), hearing on additional issues, if any and for passing order on Chamber Summon No.1774 of 2026. 1. Advocate for applicant of Chamber Summons No.2139 of 2026 sought extension of time to comply the order dated 11.09.2026 on the ground of illhealth of defendant No.9 and ongoing Ganapati festival. Considering the reason, time extended for compliance till next date as last chance, with clear understanding that in case of default, Chamber Summons No.1774 of 2026 will be disposed off. 2. Advocate Harshavarshan has sought time to file Written Statement on behalf of newly added defendants and for filing Vakalatnama for defefndant No.7(c). Time granted till next date subject to law of limitation. 3. Advocate for defendant Nos.1 to 5 filed additional written statement on behalf of defendant Nos.1 to 5. Taken on record. 4. Copies of additional Written statement were served on plaintiff and other defendants. 5. Advocates for parties were directed to argue on framing additional issues, if any on next date.Till 24.05.2027 |
Not Applicable | Matter will be kept twice in a week to make substantial progress and to achieve the target. | 01-10-2026 | View Status | 23/09/2026 | ||
| 85 | Special Leave Petition / 29747 / 2026 | AO/1016/2023 | SUIT : SHORT CAUSE CIVIL SUIT / 7433 / 1980 (Mumbai City Civil Court - Mumbai, City Civil Court) | 01-09-2027 | View Status | - | ||||||
| 86 | Criminal Apeal / 1732 / 2026 | WP/2732/2022 | DOMESTIC VIOLENCE CASES : DOMESTIC VIOLENCE CASES / 218 / 2021 (Mumbai CMM Courts - Bandra, MM Court) | 21-07-2026 | on 06-08-2026 for three months Request letter for seeking extension of time sent to Honble Supreme Court Order awaited. |
View Status | - | |||||
| 87 | 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 |
For Hearing NOt HeardWithin Time |
No Delay | opy of order of Honble High Court and Honble Session Court filed. As per interim Protection and stay, charge could not be framed. | 04-06-2026 | View Status | 29/05/2026 | |
| 88 | 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 |
Arguments Argumentswithin Time |
No Delay | The Matter is for final argument. However there is specific direction to decide all the 13 matters analogously. Hence matter is kept along with other matter on the stage of final argument | 25-06-2026 | View Status | 19/06/2026 | |
| 89 | 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 |
For Charge Not HeardWithin time |
No Delay | Show cause notice order against bank and EOW CID West Bengal. | 04-06-2026 | View Status | 28/05/2026 | |
| 90 | 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 |
Evidence of witness Hearingwithin time |
No Delay | Summons report of the witnesses are not received. Hence re issue summons to the witness. | 24-06-2026 | View Status | 16/06/2026 | |
| 91 | 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 |
Evidence of the witnesses HearingWithin time |
No Delay | One of the accused No 05 was absent . Hence NBW is issued against him | 24-06-2026 | View Status | 16/06/2026 | |
| 92 | 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 |
Evidence of the witness Part HeardWithin time |
No Delay | Application on bahalf of Fedral Bank is moved for producing the documents on next date. | 25-06-2026 | View Status | 19/06/2026 | |
| 93 | 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 |
Evidence of the witnesses HearingWithin time |
No Delay | Notice is issued to Sr. P.I of concerned police station to produce the original documents as prayed by APP. | 12-12-2025 | View Status | 05/12/2026 | |
| 94 | 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 |
Evidence of the witness HearingWithin time |
No Delay | Warrant was issued against accused no. 05, Discharge application was filed by accused no. 02. | 24-06-2026 | View Status | 16/06/2026 | |
| 95 | 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 |
Evidence of the witness HearingWithin time |
No Delay | Accused no. 3 was absent. Hence issue NBW against accused no. 03. Discharge application is filed by accused no 04 on which say of APP is called | 24-06-2026 | View Status | 16/06/2026 | |
| 96 | 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 |
Evidence of the witness Part HeardWithin time |
No Delay | Application for hearing framing of charge filed by three accused is pending. The prosecution and the counsel of the accused have taken the adjournment as one of the accused is not present. | 24-06-2026 | View Status | 16/06/2026 | |
| 97 | 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 |
Evidence of the witness Part HeardWithin time |
No Delay | Accused no. 06 is absent. The prosecution filed the application for issuance of warrant. Accordingly the order of NBW is passed. The application for hearing on the framing of charge is pending. case adj | 24-06-2026 | View Status | 16/06/2026 | |
| 98 | 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 | |
| 99 | 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 | |
| 100 | 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 | |
| 101 | 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 | |
| 102 | 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 | |
| 103 | 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 |
Evidence of the witness Part heardWithin time |
No Delay | Accused no. 04 was absent. Exemption application is moved on his behalf. Application for hearing on framing of charge is pending on the request of APP and the councel of accused. Matter is adj for hearing on the said application. | 24-06-2026 | View Status | 16/06/2026 | |
| 104 | Misc. Petition / 1666 / 2019 Criminal Apeal / 161 / 2011 |
WP/2498/2016 | Police cases PW : Police Cases PW / 966 / 2015 (Mumbai CMM Courts - Esplanade, CMM Court) | 31-01-2027 | on 14-08-2024 for 31-05-2025 MA 1403/2024 extensions granted before 31-05-2025 on 11-06-2025 for one year \r\nExtension letter sent to Honourable Supreme Court Order awaited\r\n on 15-07-2025 for 31.05.2026 MA 1148/2025 extensions granted before 31.05.2026 on 01-06-2026 for six months Extension letter sent to Honourable Supreme Court of India and Order awaited on 13-07-2026 for Six months MA No. 1938 of 2026 extension granted by six months i.e till 31/07/2027 |
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 | |
| 105 | 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 |
Evidence of the witness Part HeardWithin time |
no delay | Matter is fix for cross examination of I.O The Prosecution filed adjournment application on the ground that the witness has gone to America for medical treatment. Hence case adj | 25-06-2026 | View Status | 19/06/2026 | |
| 106 | Cr. Special Leave Petition / 7219 / 2026 | BA/3621/2025 | ( - ) | 23-04-2027 | View Status | - |