Mr.Remu Javeri vs Ms.Lalika Patel Alias Saleha ...
2022 Latest Caselaw 8085 Bom

Citation : 2022 Latest Caselaw 8085 Bom
Judgement Date : 19 August, 2022

Bombay High Court

Mr.Remu Javeri vs Ms.Lalika Patel Alias Saleha ... on 19 August, 2022

Bench: B.P. Colabawalla

                                                                          36 nmis 61-19..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
                                         NOTICE OF MOTION NO. 61 OF 2019
                                                      IN
                                       INSOLVENCY PETITION NO. 31 OF 2018

                        IN THE MATTER OF
                        Laika Patel @ Saleha Fakhi                 ..Insolvent (Debtor)
                        Ex-parte:
                        Remu Javeri                                ..Petitioning Creditor
                        The Official Assignee                      ..Respondent


                        Ms Tripty Kapadia i/b. Joy Legal Consultants, for the Judg.
                        Creditor.
                        Mrs. Kanchan Rane, Official Assignee is present.
                        Mr. D. R. Talekar, i/c. Insolvency Registrar is present.

                                                       CORAM:- B. P. COLABAWALLA,J.

DATE :- AUGUST 19, 2022.

P. C.:

1. When the above Notice of Motion is called out, none

appears on behalf of the Applicant/Judgment Debtor. It appears that

the Applicant/Judgment Debtor is not interested in prosecuting the

above Notice of Motion. However, considering that this matter had last

come up on 21st January, 2020, place this matter on board on 26 th

August, 2022 under the caption 'for dismissal'.

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                                                  36 nmis 61-19..doc

2. 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. )




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