Partha Sarathy Sarkar vs Insolvency And Bankruptcy Board ...
2022 Latest Caselaw 8682 Bom

Citation : 2022 Latest Caselaw 8682 Bom
Judgement Date : 30 August, 2022

Bombay High Court

Partha Sarathy Sarkar vs Insolvency And Bankruptcy Board ... on 30 August, 2022

Bench: S.V. Gangapurwala, Madhav J. Jamdar

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
     ORDINARY ORIGINAL CIVIL JURISDICTION

       WRIT PETITION LODGING NO. 23436 OF 2022

 Partha Sarathy Sarkar                       ....PETITIONER
             V/S
 Insolvency And Bankruptcy Board Of India ....RESPONDENT

(ibbi) And Anr

Mr. Vijay Kurle a/w. Mr. Samkit Shah for Petitioner Mr. Pankaj Vijayan a/w. Ms. Tejashree Choudhari, Mr. Mohammed Varawala for R.1. Mr. Ashish Mehta a/w. Ms. Komal Bhoir i/b. Ethes Legal Alliance for Respondent 2

CORAM : HON'BLE SHRI JUSTICE S.V.

GANGAPURWALA & HON'BLE SHRI JUSTICE MADHAV J. JAMDAR, JJ DATE : 30th August, 2022 P.C. :