Idbi Trusteeship Services Ltd vs Reliance Broadcast Network Ltd. And Anr
2023 Latest Caselaw 12068 Bom

Bombay High Court

Idbi Trusteeship Services Ltd vs Reliance Broadcast Network Ltd. And Anr on 4 December, 2023

Author: Abhay Ahuja

Bench: Abhay Ahuja

 1                          22 sj 1-21 in comss 84-21 with ia 1715-21 in comss 84-21-os.doc


                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             ORDINARY ORIGINAL CIVIL JURISDICTION

                           SUMMONS FOR JUDGMENT NO.1 OF 2021
                                             IN
                          COMMERCIAL SUMMARY SUIT NO.84 of 2021
                                           WITH
                            INTERIM APPLICATION NO.1715 OF 2021
                                             IN
                          COMMERCIAL SUMMARY SUIT NO.84 of 2021

 IDBI Trusteeship Services Limited                                   ... Plaintiff
        Vs.
 Reliance Broadcast Network Limited and anr.                         ... Defendants

                                      -------
 Mr. Reehan Ajmerwalla i/by M/s Manilal Kher Ambalal and Company,
 Advocates for the Plaintiff.
 Mr. Tushad Kakalia with Mr. Paresh Patkar i/by M/s Mulla and Mulla and Craigie
 Blunt and Caroe, Advocates for the Defendant No.2.
                                      -------

                             CORAM :         ABHAY AHUJA, J.

                             DATE :          04 DECEMBER, 2023.


 P.C. :

1. Both the learned counsel submit that since the National Company Law

Tribunal ("NCLT") has reserved its orders with respect to the corporate

insolvency resolution process in respect of the Defendant No.2 and the orders

are likely to be pronounced on 18th December, 2023 and therefore, this matter be

suitably adjourned.

2. Mr. Reehan Ajmerwalla, learned counsel for the Plaintiff submits that as

Priya R. Soparkar 1 of 2

2 22 sj 1-21 in comss 84-21 with ia 1715-21 in comss 84-21-os.doc

far as Defendant No.1 is concerned, the resolution plan has already been

approved by the Committee of Creditors and the corporate insolvency resolution

process is likely to be concluded soon and time be granted in the matter on

this count as well.

3. Accordingly, list on 15th January, 2024.

                                                           (ABHAY AHUJA, J.)




     Priya R. Soparkar                                                                          2 of 2