Karishma Deepak Parekh vs M/S. Ahuja Properties And ...
2022 Latest Caselaw 3849 Bom

         Digitally
         signed by


SAGAR
VARTAK
         PRAJAKTA
PRAJAKTA SAGAR
         VARTAK
         Date:
                                                    1     10-inpt [email protected] [email protected]
         2022.04.08
         17:53:06
         +0530


  rajakta Vartak
                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                ORDINARY ORIGINAL CIVIL JURISDICTION
                                  INSOLVENCY PETITION NO.38 OF 2019
                  Asiatic Gases Limited                               ..Judgment Creditor
                               Vs.
                  M/s. Ahuja Properties and Associates & Ors.         ..Judgment Debtors


                  Mr. Mukul Taly with Ms. Sayali Gharpure, and Paluck Bengali i/b. S.
                  Mahomedbhai & Co. for Judgment Creditor/Petitioner.
                  Ms. M. P. Kunte, Insolvency Registrar present.

                                              AND
                               NOTICE OF MOTION (L.) NO.20090 OF 2021
                                                IN
                                  INSOLVENCY NOTICE NO.8 OF 2021
                  M/s. Ahuja Properties and Associates & Ors.         ..Applicants
                  In the matter between
                  M/s. Ahuja Properties and Associates & Ors.         ..Judgment Debtor
                              Vs.
                  Karishma Deepak Parekh                              ..Judgment Creditor

                  Mr. Rajesh Jain with Mr. Rohit Jain i/b. Legal Juris for Judgment
                  Creditor.
                  Mr. Madhukar Mulay for Judgment Debtor.
                  Ms. M. P. Kunte, Insolvency Registrar present.

                                              AND
                               NOTICE OF MOTION (L.) NO.25591 OF 2021
                                                IN
                                 INSOLVENCY NOTICE NO.10 OF 2021
                  Mr. Jagdish Bhagwandas Ahuja & Ors.                 ..Applicants
                  In the matter between
                  Mr. Jagdish Bhagwandas Ahuja & Ors.                 ..Judgment Debtors
                              Vs.
                  Dhondiram Govind Deshmukh                           ..Judgment Creditor

                  Mr. Girish Kedia for Applicant.
                  Ms. M. P. Kunte, Insolvency Registrar present.
                                                     -----
                                    2     10-inpt [email protected] [email protected]



                          CORAM :      G.S. KULKARNI, J.

DATE : APRIL 08, 2022. P.C.:

1. Stand over to 13 April, 2022 at 02.30 p.m.

2. All the proceedings would be heard on the adjourned date of hearing.

[G.S. KULKARNI, J.]