Mrs. Komal Sharad Bagda vs Rakesh Kedia
2022 Latest Caselaw 10068 Bom

                                                                                 7.inot(l).24554.2022.doc


          Digitally
          signed by
          UTKARSH
UTKARSH   KAKASAHEB
KAKASAHEB BHALERAO
BHALERAO Date:
                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
          2022.10.03
          15:57:17
          +0530                       ORDINARY ORIGINAL CIVIL JURISDICTION


                                      INSOLVENCY NOTICE (L) NO. 24554 OF 2022


                       Rakesh Kedia                          .. Judgment Debtors
                                                             (Org. Defendant No.3)
                       EX-PARTE

                       Mrs. Komal Sharad Bagda               .. Petitioning Creditor
                                                             (Org. Plaintiff)


                       Mr. Devendra Tiwari i/b Law Chamber Siddharth Murarka for Petitioning
                       Creditor.
                       Mr. D. R. Talekar, Insolvency Registrar is present.


                                                        CORAM:- B. P. COLABAWALLA,J.

DATE :- SEPTEMBER 30, 2022.

P. C.:

1. When the above matter is called out, the learned advocate

appearing on behalf of the Judgment Creditor, on instructions, has

stated that after the filing of the above Insolvency Notice it came to the

notice of the Judgment Creditor that the Judgment Debtor has already

been adjudged an insolvent in Insolvency Petition No. 35 of 2018. This

order was passed on 24th February, 2022. He therefore sought leave to

withdraw the above Insolvency Notice and file his claim before the

Utkarsh page 1 of 2

7.inot(l).24554.2022.doc

Official Assignee.

2. Considering these circumstances, the above Insolvency

Notice is dismissed as withdrawn with liberty as prayed. There shall be

no order as to costs.

3. This order will be digitally signed by the Private

Secretary/Personal Assistant of this Court. All concerned will act on

production by fax or email of a digitally signed copy of this order.

                                       ( B. P. COLABAWALLA, J. )




     Utkarsh                                                       page 2 of 2