Meena Kanayalal Talreja vs Smita Nalawade And Anr
2022 Latest Caselaw 8072 Bom

                                                                       32 inpt 11-19..doc
           Digitally
           signed by
           LAXMI
LAXMI      SUBHASH
SUBHASH    SONTAKKE
SONTAKKE   Date:
           2022.08.20


                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           10:43:26
           +0530




                                         IN ITS INSOLVENCY JURISDICTION
                                       INSOLVENCY PETITION NO. 11 OF 2019


                        Smita Nalawade & Anr.                      ..Judg. Debtors
                        Exparte:


                        Meena K. Talreja                           ..Petitioning Creditor


                        Ms. Kavita S. Lalwani, for the Petitioning Creditor.
                        Mr. D. R. Talekar, i/c. Insolvency Registrar is present.


                                                        CORAM:- B. P. COLABAWALLA,J.

DATE :- AUGUST 19, 2022.

P. C.:

1. When this matter is called out, none appears on behalf of

the Judgment Debtors though a Vakalatnama has been filed by Jaiwant

Chandnani & Associates/ Ms Meenal Jaiwant Chandnani. The

appearance of Ms Meenal Jaiwant Chandnani is also shown on board

today. Despite this, none have appeared on behalf of the Judgment

Debtors. An affidavit in reply is also not filed to oppose or controvert

what is stated in the above Petition.

2. Considering the matter had last come up on 4 th February,

2020, I am adjourning this matter to 26th August, 2022.

                        Laxmi                                                               page 1 of 2
                                                  32 inpt 11-19..doc

3. If the Judgment Debtors do not appear on the next

occasion, I shall proceed to dispose of the above proceedings in their

absence.

4. The learned Advocate for the Petitioning Creditor is

directed to serve a copy of this order on the Advocates for the Judgment

Debtors on or before the next date and file an affidavit of service to that

effect.

5. Stand over to 26th August, 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. )




Laxmi                                                                 page 2 of 2