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Vinodchandra Pranjivandas Mehta vs Sagar Pravin Shah And Anr
2021 Latest Caselaw 2163 Bom

Citation : 2021 Latest Caselaw 2163 Bom
Judgement Date : 2 February, 2021

Bombay High Court
Vinodchandra Pranjivandas Mehta vs Sagar Pravin Shah And Anr on 2 February, 2021
Bench: A. K. Menon
                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             ORDINARY ORIGINAL CIVIL JURISDICTION
                                                INSOLVENCY PETITION NO. 15 OF 2015


                        Vinodchandra P. Mehta                           ...       Petitioner
                                 vs.
                        Sagar Pravin Shah                               ...       Respondents
                                                              WITH
                                                INSOLVENCY PETITION NO. 16 OF 2015


                        Hitesh Vinodchandra Mehta                       ...       Petitioner
                                 vs.
                        Sagar Pravin Shah                               ...       Respondents


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


                                                                 CORAM : A. K. MENON, J.

DATED : 2nd FEBRUARY , 2021.

P.C. :

1. On behalf of the petitioner learned counsel states on instructions

that the shortfall amount of Rs. 2199/- in each of these petitions will be

deposited on or before 15th February, 2021.

2. List for compliance on 16th February, 2021.

Digitally

(A. K. MENON, J.) signed by Rajeshwari Rajeshwari R. Pillai R. Pillai Date:

2021.02.03 15:29:49 +0530 1/1 25-26- INPT- NMIS 15-2015.doc rrpillai

 
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