J B F Industries Limited vs Bhawanishankar H Sharma
2022 Latest Caselaw 6468 Bom

Citation : 2022 Latest Caselaw 6468 Bom
Judgement Date : 8 July, 2022

Bombay High Court

J B F Industries Limited vs Bhawanishankar H Sharma on 8 July, 2022

Bench: G. S. Kulkarni

Digitally
signed by
PRASHANT
PRASHANT VILAS RANE
VILAS
Date:
RANE 2022.07.08
21:04:57
+0530

pvr 1 8-INPT-8-18=NMIS-19-18=INOT43-17=CHOL-
617-18-NMCDL-719-19

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

INSOLVENCY PETITION NO.8 OF 2018

WITH
NOTICE OF MOTION (L) NO.719 OF 2017
WITH
NOTICE OF MOTION NO.19 OF 2018
IN
INSOLVENCY NOTICE NO.43 OF 2017

WITH
CHAMBER ORDER NO.617 OF 2018

JBF Industries Ltd. ...Petitioning Creditor
Vs.
Bhawantishankar H. Sharma ..Judgment Debtor/Insolvent
-----
Mr.Janak Dwarkadas, Senior Advocate with Akshay Patil with Onkar
Chandurkar with Rajesh Devgharkar with Neha Patil with Meghnesh
Birwadkar with Devika Madhekar with Akshat Khetan i/b. Aksay Vijay
Kamble, for the Debtor/Insolvent.

Mr.Amol Doijode, for the Petitioning Creditor.

Mr.Dilip Talekar, I/c. Insolvency Registrar present.
-----

CORAM : G.S. KULKARNI, J.

                                    DATE :          8 JULY, 2022.

   P.C.:

1. Mr.Dwarkadas, learned Senior Counsel for the judgment debtor seeks time to file additional reply stating that the same would be placed on record within one week. Accordingly let the same be placed on record within one week. The petitioning creditor to file rejoinder to the additional reply within a week thereafter.

2. Stand over to 22 July 2022.

[G.S. KULKARNI, J.]