Smt Savitriben M.Shaanghvi vs Pankaj C.Gandhi
2017 Latest Caselaw 6338 Bom

                                   1                      14.chs-498.11.doc

sbw           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     ORDINARY ORIGINAL CIVIL JURISDICTION


                        CHAMBER SUMMONS NO.498 OF 2011
                                           IN
                           CHAMBER ORDER NO.561 OF 2004
                                           IN
                    EXEUCTION APPLICATION NO.267 OF 2003
                                           IN
                           SUMMARY SUIT NO.1089 OF 1999


      Smt. Savitriben M. Sanghvi & Ors.             .. Plaintiffs
            Vs.
      Dr. Pankaj C. Gandhi                          .. Defendant/Applicant
            And
      Smt. Jyoti P. Gandhi & Ors.                   .. Respondents
                                          WITH
                        CHAMBER SUMMONS NO.525 OF 2011
                                           IN
                    EXEUCTION APPLICATION NO.267 OF 2003
                                           IN
                           SUMMARY SUIT NO.1089 OF 1999
                                          WITH
                        CHAMBER SUMMONS NO.526 OF 2011
                                           IN
                    EXEUCTION APPLICATION NO.267 OF 2003
                                           IN
                           SUMMARY SUIT NO.1089 OF 1999
                                          WITH
                         NOTICE OF MOTION NO.23 OF 2013
                                           IN
                       INSOLVENCY PETITION NO.10 OF 2008




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                               2                             14.chs-498.11.doc

                                     WITH
                     NOTICE OF MOTION NO.37 OF 2017
                                      IN
                   INSOLVENCY PETITION NO.10 OF 2008


Ms. K. Vishwakarma i/b. P.S. Shah for respondent no.1 in CHS/498/2011.
Mr. M.D. Narvekar, Official Assignee, present.
Mr. Pankaj C. Gandhi- person/insolvent.
Mr. Devang Sanghavi one of creditor present.
Ms.Jyoti P. Gandhi, applicant in person in NMS/23/2013.


                                  CORAM : A.K. MENON , J.

DATED : 16TH AUGUST, 2017 P.C. :

By order dated 17th January, 2017 it records that the matter would be

heard on 7th March, 2017 in order to enable the parties to get legal assistance,

the matter came to be adjourned to 21 st March, 2017 at the instance of

counsel appointed by MALSA. In the circumstances, stand over to 6 th

September, 2017.

(A.K.MENON, J.)