Vinodchandra Pranjivandas Mehta vs Sagar Pravin Shah And Others
2021 Latest Caselaw 2124 Bom

                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             ORDINARY ORIGINAL CIVIL JURISDICTION
                                                    NOTICE OF MOTION NO. 15 OF 2018
                                                                  IN
                                               INSOLVENCY PETITION NO. 15 OF 2015


                        Sagar Pravin Shah                                ...    Applicants
                        In the matter between
                        Vinodchandra P. Mehta                            ...    Judgment Creditor
                                 and.
                        Hitesh Vinodchandra Mehta                        ...     Respondents

                                                                 WITH
                                                    NOTICE OF MOTION NO. 16 OF 2018
                                                                  IN
                                               INSOLVENCY PETITION NO. 16 OF 2015


                        Sagar Pravin Shah                                ...    Applicants
                        In the matter between
                        Hitesh Vinodchandra Mehta                        ...    Judgment Creditor
                                  vs.
                        Sagar Pravin Shah                                ...     Respondents


                        Ms. Preet J. Chheda i/b. Mr. Yogendra M. Kanchan - Judgment Debtor
                        no.1./Applicant.
                        Mr. Siddharth Rajamohan i/b. Mr. Punit B. Anand for the Petitioning
                        Creditors.
                        Ms. Maheshwari Kunte, Insolvency Registrar


                                                                    CORAM : A. K. MENON, J.

DATED : 2nd FEBRUARY , 2021. Digitally signed by Rajeshwari Rajeshwari R. Pillai P.C. : R. Pillai Date:

2021.02.03 15:29:48 +0530 1/2 25-26-NMIS-15-16-2018.doc rrpillai

1. On behalf of the respondent it is pointed out that Notice of Motion

nos. 15 and 16 of 2018 are still pending. No reply is been filed on

behalf of the petitioner.

2. On behalf of the petitioner it is stated that he has instructions not

to file any reply.

3. Stand over to 16th February, 2021.

(A. K. MENON, J.)

25-26-NMIS-15-16-2018.doc rrpillai