Asian Hotels (North) Ltd vs Sandhya Hydro Power Projects ...
2021 Latest Caselaw 17752 Bom

                                                                               3.carapl.19054.21..doc




                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ANJALI   Digitally signed by
         ANJALI TUSHAR
                                           ORDINARY ORIGINAL CIVIL JURISDICTION
TUSHAR   ASWALE
         Date: 2021.12.23


                                                    IN ITS COMMERCIAL DIVISION
ASWALE   13:08:16 +0530




                                   COMMERCIAL ARBITRATION APPLICATION(L) NO. 19054
                                                                 OF 2021



                               Asian Hotels (North) Ltd                     ..Applicant
                                          Vs.
                               Sandhya Hydro Power Projects Balargha
                               Pvt Ltd                                      ..Respondent


                               Mr.Abhinav Chandrachud a/w Mohit Rai, Rushikesh Kekane i/b Aniesh
                               Jadhav, for the Applicant.
                               Mr Sharan Jagtiani, Senior Advocate a/w Vishal Narichania, Madhu
                               Gadodia, Shashank Trivedi i/b Naik Naik & Co, for the Respondent.

                                                                 CORAM:- B. P. COLABAWALLA,J.

DATE :- DECEMBER 21, 2021.

P. C.:

The above matter has been adjourned on several occasions

because the Respondent herein has filed a Petition against the Applicant

before the NCLT under Section 9 of the Insolvency and Bankruptcy

Code, 2016.

                               2                I am informed that the Section 9 Petition has been fully

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                                                 3.carapl.19054.21..doc

heard and judgment is awaited. It is on this ground that the matter has

been adjourned from time to time.

3 Today when the matter is called out, this request is renewed

by the Respondent as the judgment has not yet been pronounced in the

Section 9 Petition filed by the Respondent herein before the NCLT.

4 In these circumstances, I am placing this matter on Board

on 19th January, 2022. No further time shall be granted to the

Respondent. The Respondent is at liberty to move the NCLT and

persuade it to pass its order/judgment before the next date.

5           Stand over to 19th January, 2022.



6           This order will be digitally signed by the Private

Secretary/Personal Assistant of this Court. All concerned will act on

production by fax or email of a digitally signed copy of this order.

                                        ( B. P. COLABAWALLA, J. )




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