Madhav Rangachary Galagali vs Gosala V.K. Reddy./Applicant
2022 Latest Caselaw 5566 Bom

                                         1                                   idal-1-20 in inpt-24-93



shantanu
                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       ORDINARY ORIGINAL CIVIL JURISDICTION
                          IN ITS INSOLVENCY JURISDICTION
                      DISCHARGE APPLICATION (L) NO. 1 OF 2020
                                         IN
                        INSOLVENCY PETITION NO. 24 OF 1993

     Gosala Venkata Krishna Reddy                  ...Applicant.

     In the matter between.
     The Official Assignee, High Court, Mumbai.
     AND
     Gosala Venkata Krishna Reddy.              ...Judgment Debtor.
     Ex-parte:-
     Madhav R Galagali                            ...Judgment Creditor.
                                         ---
     Mr. Gosala Venkata Krishna Reddy for the applicant.
     Mr. K.S. Rane, Official Assignee, Present.
                                            -----
                               CORAM : G.S. KULKARNI, J.

DATE : June 17, 2022.

P.C.:

1. Heard the applicant in person on the present discharge application. Having perused the averments as made in the application, the Insolvency Registrar is directed to take further appropriate steps as per the mandate of Rule 125 of the Presidency Town Insolvency Rules. The applicant is directed to deposit the necessary amounts in that regard with the Insolvency Registrar.

2. After all requisite steps are taken, let a report be made the Court on the adjourned date of hearing.

3. Stand over to 19 August, 2022.

[G.S. KULKARNI, J.]