Rupinder Singh Arora vs Haresh K. Parekh
2022 Latest Caselaw 1956 Bom

                                               1                                  3-inot 37-19 grp

Prajakta Vartak
                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           ORDINARY ORIGINAL CIVIL JURISDICTION
                                      IN INSOLVENCY
                                  NOTICE NO.37 OF 2019
                                           WITH
                              NOTICE OF MOTION NO.1 OF 2020

         Haresh K. Parekh                                 ..Judgment Debtor
              Vs.
         Rupinder Singh Arora                             ..Judgment Creditor
                                                  -----

         Ms. Samridhi Lodha i/b. Kanga & Co. for Judgment Creditor.
         Ms. Gayatri Thakkar for Judgment Debtor.
         Ms. M. P. Kunte, Insolvency Registrar present.
                                            -----

                                        CORAM :      G.S. KULKARNI, J.

                                        DATE :       FEBRUARY 25, 2022.

         P.C.:

It is stated that the amounts have already been received by the Judgment Debtor, hence the present proceedings are stated to have become infructuous. They are accordingly disposed of.

[G.S. KULKARNI, J.]