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Ashwin Liladhar Shah vs M/S. Acme Engineering ...
2022 Latest Caselaw 12189 Bom

Citation : 2022 Latest Caselaw 12189 Bom
Judgement Date : 25 November, 2022

Bombay High Court
Ashwin Liladhar Shah vs M/S. Acme Engineering ... on 25 November, 2022
Bench: Bharati Dangre
                                 1/2                   63 INPT 2-21.doc


    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 IN ITS INSOLVENCY JURISDICTION
              INSOLVENCY PETITION NO. 2 OF 2021

M/s. Acme Engineering
Corporation & Anr.                      ...    Judgment Debtors

Ex-parte

Ashwin Liladhar Shah                   ... Judgment Creditor

                        WITH
          NOTICE OF MOTION (L) NO. 12919 OF 2021
                         IN
            INSOLVENCY NOTICE NO. 5 OF 2020

Smt. Neela Pravin Doshi                 ...    Applicants

IN THE MATTER BETWEEN

Ashwin Liladhar Shah                    ...    Judgment Creditor
     Versus
M/s. Acme Engineering
Corporation & Ors.                      ...    Judgment Debtors

                        WITH
          NOTICE OF MOTION (L) NO. 12926 OF 2021
                         IN
            INSOLVENCY NOTICE NO. 5 OF 2020

M/s. Acme Engineering
Corporation & Anr.                      ...    Applicants

IN THE MATTER BETWEEN




Tilak




  ::: Uploaded on - 28/11/2022                 ::: Downloaded on - 29/11/2022 03:54:46 :::
                                    2/2                  63 INPT 2-21.doc


Ashwin Liladhar Shah                 ...   Judgment Creditor
     Versus
M/s. Acme Engineering
Corporation & Ors.                       ...    Judgment Debtors

                                ...
Mr.Vikramjit Garewal with Mr.Wimesh Tawari, Mr.Rythm
Rathod i/b.Mr.Hetal Vithalani for the Petitioning Creditor.
Mr.Yash Momaya with Mr.Rushabh Parekh for the Respondent -
Judgment Debtor.
Mr. D.R.Talekar, I/c. Insolvency Registrar present.

                            CORAM: BHARATI DANGRE, J.

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

1 Learned counsel appearing for the debtor states that he has taken out an application for setting aside the Insolvency notice vide Notice of Motion (L) No. 12919/21 and NML No.129261/2021. He seek a brief accommodation.

Stand over to 16/12/2022.

( SMT. BHARATI DANGRE, J.)

Tilak

 
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