V.K. Industrial Corporation Ltd vs Jugalkishor Didwania Applicant
2023 Latest Caselaw 8736 Bom

                                                       2-NMIS-23-2021.doc


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                    IN ITS INSOLVENCY JURISDICTION

                   NOTICE OF MOTION NO.23 OF 2021
                                IN
                       NOTICE NO.N/4 OF 2020

JUGALKISHOR DIDWANIA                         )...JUDGMENT DEBTOR

         V/s.

V.K.INDUSTRIAL CORPORATION LTD.              )...JUDGMENT CREDITOR

Mr.Darshit K. Jain i/by Mr.Dilip Satale, Advocate for the Judgment
Debtor.
Mr.E.A.Sasi a/w. Mr.B.R.Mangale, Advocate for the Judgment Creditor.
Mr.M.R.Parkar, Insolvency Registrar present.

                           CORAM       :     ABHAY AHUJA, J.

                           DATE        :     25th AUGUST 2023

P.C. :

1. This Notice of Motion has been preferred by the judgment debtor

seeking to set aside the Insolvency Notice No.N/4 of 2020 dated 6 th

March 2020. Affidavit in reply has been filed by the judgment creditor

and rejoinder has also been filed by the judgment debtor. This matter

has also been briefly heard. After hearing this matter for a while, on a

suggestion from the Court to the learned Counsel for the judgment

debtor, if he can persuade his client to settle the matter with the

avk 1/2 2-NMIS-23-2021.doc

judgment creditor, Mr.Darshit Jain, learned Counsel for the judgment

debtor, seeks some time to take instructions.

2. Let instructions be taken.

3. List on 5th September 2023.

4. It is made clear that if no instructions are obtained or matter is

not being settled, this Court will proceed to hear and pass appropriate

orders in the Notice of Motion.

                                                                     (ABHAY AHUJA, J.)




                               avk                                                              2/2
Signed by: Mrs.Arti V. Khatate

Designation: PS To Honourable Judge Date: 25/08/2023 18:35:21