Mr.Remu Javeri vs Ms.Lalika Patel Alias Saleha ...
2022 Latest Caselaw 8485 Bom

                                                                         6-NMIS-61-2019.doc
GANESH
SUBHASH
LOKHANDE
Digitally signed by              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
GANESH SUBHASH
LOKHANDE
Date: 2022.08.29                            IN ITS INSOLVENCY JURISDICTION
12:20:05 +0530



                                            NOTICE OF MOTION NO. 61 OF 2019
                                                             IN
                                          INSOLVENCY PETITION NO. 31 OF 2018


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



                      Tripty Kapadia i/b. Joy Legal Consultants for the Judgment Creditor.
                      D. R. Talekar, i/c. Insolvency Registrar is present.
                      Arun Kesarkar, Dy. Official Assignee is present.



                                                          CORAM:- B. P. COLABAWALLA,J.

DATE :- 26th AUGUST, 2022.

P. C.:

1. When this Notice of Motion was called out on 19th August,

2022, none appeared on behalf of the Applicant/Judgment Debtor. In

these circumstances the matter was placed on board today under the

caption "for dismissal".

                      Ganesh Lokhande                                                  page 1 of 2
                                                     6-NMIS-61-2019.doc

2. Even today, none appears on behalf of the Judgment

Debtor. From the conduct of the Judgment Debtor, it appears that she is

not interested in prosecuting the above Notice of Motion.

3. In these circumstances, the above Notice of Motion is

dismissed for want of prosecution.

4. This order will be digitally signed by the 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. )




Ganesh Lokhande                                                   page 2 of 2