Utkarsh Trivedi And Anr vs Insolvency And Bankruptcy Board ...
2022 Latest Caselaw 11566 Bom

                                                           36-wp-2684-2022.doc


 VRJ
       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
            CRIMINAL APPELLATE JURISDICTION

                     WRIT PETITION NO.2684 OF 2022


 Utkarsh Trivedi & Anr.                         ... Petitioners
            V/s.
 Insolvency & Bankruptcy Board of India
 & Anr.                                         ... Respondents


 Mr. Amit A. Tungare for the petitioners.
 Mr. Pankaj Vijayan for the respondent No.1
 Mr. R. M. Pethe, APP for the respondent No.2/State.



                               CORAM : AMIT BORKAR, J.

                               DATED    : NOVEMBER 14, 2022


 P.C.:

1. Learned advocate for the petitioner placed reliance on the judgment and order of the learned Single Judge of this Court in Writ Petition No. 2592 of 2021 which, according to him, covers the issue involved.

2. Learned advocate for the respondent No. 2/State states that the said judgment is the subject matter of challenge before the Apex Court and the Apex Court has fixed the matter on 2 nd December, 2022.

3. In that view of the matter, stand over to 9th January, 2023.

36-wp-2684-2022.doc

4. Ad-interim relief granted on 29th September, 2022 is extended till 16th January, 2022.

(AMIT BORKAR, J.)