Madhav Rangachary Galagali vs Gosala V.K. Reddy./Applicant
2022 Latest Caselaw 12158 Bom

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     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  IN IT'S INSOLVENCY JURISDICTION
    INSOLVENCY 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            ..
     and
Gosala Venkata Krishna Reddy                 .. Judgment Debtor
 Ex-parte
Madhav R. Galagali                           .. Judgment Creditor.

                                         ...

Mr.Gosala V.K. Reddy applicant present in person.
Mrs.Kanchan Rane, Official Assignee present.
Mr.D.R. Talekar i/c Insolvency Registrar present.
Mr.Arun J. Kesarkar, Deputy OA present.

                            CORAM: BHARATI DANGRE, J.

DATED : 25th NOVEMBER, 2022 P.C:-

1 Heard Mr.G.V. Krishna Reddy who appear in person and who has filed Discharge Application, on the ground that the creditors have failed to appear for the public examination of the insolvent by the creditors and it seems that they are not interested to examine the insolvents, as regards it's estate and affairs.

Tilak





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He submits that as a consequence, the public examination of the insolvents by the creditors has already been closed. His further submission is he has already cleared the dues of the creditors and my attention is invited to Schedule-A which comprise of list of unsecured creditors. The Official Assignee has placed before me the details of the creditors who has certain claims arising out of award/order passed by distinct forums and one such set is of the orders passed by the District Consumer Forum. When Schedule-A is perused, it is shown that the cases are pending before the District Forum. However, it appear that the claim has not been crystallized in the orders of the Consumer Forum. Whether this claim is satisfied by the insolvent or it has been waived or further disallowed in Appeal need to be ascertained. For the said purpose, let Mr.Reddy appear before the Dy.Official Assignee on 29/11/2022 at 3.00 p.m

Let the Official Assignee thereafter place his report before this Court after two weeks.

Stand over to 9/12/2022.

( SMT. BHARATI DANGRE, J.)

Tilak