0 vs Sabahatullah Mohamed
2022 Latest Caselaw 8084 Bom

                                                                         33 inpt 26-19..doc
           Digitally
           signed by


                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           LAXMI
LAXMI      SUBHASH
SUBHASH    SONTAKKE
SONTAKKE   Date:
           2022.08.20


                                          IN ITS INSOLVENCY JURISDICTION
           10:43:25
           +0530




                                        INSOLVENCY PETITION NO. 26 OF 2019


                        Sabahatullah Mohamed                         ..Petitioner/Debtor
                                                                     (Ex-parte-The Debtor)



                        None for the Petitioner.
                        Mr. D. R. Talekar, i/c. Insolvency Registrar is present.

                                                        CORAM:- B. P. COLABAWALLA,J.

DATE :- AUGUST 19, 2022.

P. C.:

1. The above Petition is placed on board today for dismissal because the Judgment Debtor and who has preferred the above Petition is not attending the meetings before the Insolvency Registrar. Even when the matter is called out today, none appears on behalf of the Petitioner.

2. In these circumstances, the above Insolvency Petition is dismissed for want of prosecution.

3. 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 1 of 1