Invent Asset Securitization And ... vs Reliance Asset Reconstruction ...
2023 Latest Caselaw 7741 Bom

                                                                  (12)IAL-23241-2021.doc


rajshree


                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              ORDINARY ORIGINAL CIVIL JURISDICTION
                            INTERIM APPLICATION (L) NO.23241 OF 2021
                                                 IN
                                   COMPANY PETITION NO.129 OF 2016


            Invent Asset Securitization &
            Reconstruction Pvt. Ltd.                    ]       ..       Applicant
            IN THE MATTER BETWEEN
            Reliance Asset Reconstruction Co.Ltd.       ]       ..       Petitioner
                             vs.
            The Official Liquidator of High Court       ]
            Bombay as Liquidator of                     ]
            M/s.Hanjer Biotech Energies Pvt. Ltd.       ]..     Respondent

WITH INTERIM APPLICATION NO.24 OF 2019 WITH INTERIM APPLICATION NO.25 OF 2019 WITH INTERIM APPLICATION NO.26 OF 2019 IN COMPANY PETITION NO.129 OF 2016 WITH OFFICIAL LIQUIDATOR'S REPORT NO.150 OF 2022 in COMPANY PETITION NO.129 OF 2016

Mr.Charles Desouza a/w Rupak Sawangikar i/b M/s.V. Deshpande & Co. for the Applicant in IAL No.23241/2021.

(12)IAL-23241-2021.doc

Mr.Manan Jaiswal a/w Garima Singh i/b MLS Vani & Associates for Applicant in IA No.24/2019.

Mr.S.U. Kamdar, Senior Advocate a/w Sunip Sen i/b Sutapa Saha for the Applicant in IA No.25/2019. Mr.Shubro Dey for the Applicant in IA No.26/2019. Mr.Shanay Shah, for the Official Liquidator. Mr.Anil Bhagure, Assistant Official Liquidator present.

CORAM : BHARATI DANGRE, J

DATE : 3rd August, 2023.

P.C.

At the request of the learned senior counsel representing M/s.Hanjer Biotech Energies Pvt. Ltd., in order to enable him to place on record a brief note as well as necessary Judgments, since his specific submission is that, this Court would lack of the jurisdiction in the wake of the remedy already being availed under the securitization, list on 25.08.2023.

[BHARATI DANGRE, J]