M/S. M.A Castle Infrastructure Company ... vs Anil Kainya Petitioning Creditor
2023 Latest Caselaw 12253 Bom

Bombay High Court

M/S. M.A Castle Infrastructure Company ... vs Anil Kainya Petitioning Creditor on 5 December, 2023

Author: Abhay Ahuja

Bench: Abhay Ahuja

 1                                       26 inpt 12-23 with nmisl 29127-21 in inot 7-21-os.doc


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

                             INSOLVENCY PETITION NO.12 OF 2023

 Anil Kainya                                    ... Petitioning Creditor
        Vs.
 M/s M.A. Castle Infrastructure
 Company and ors.                                ... Respondents/Judgment Debtors


                                          WITH
                           NOTICE OF MOTION (L) NO. 29127 OF 2021
                                            IN
                              INSOLVENCY NOTICE NO.7 OF 2021

 M/s M.A. Castle Infrastructure
 Company and ors.                        ... Petitioners/Applicants/Judgment Debtors
        Vs.
 Anil Kainya                             ... Respondent
                                            -------

 Mr. Rohaan Cama with Ms. Gayatri Sharma i/by M/s S.K. Srivastav and
 Company, Advocates for the Petitioning Creditor.
 Ms. D. Mehta, Advocate for the Applicants/Judgment Debtor in NMIS.
 Ms. M.R.Parkar, Insolvency Registrar present.
                                     -------

                             CORAM :     ABHAY AHUJA, J.

                             DATE :      05 DECEMBER, 2023.


 P.C. :

1. When the matter is called out once again time is being sought on behalf

of the Applicants in the Notice of Motion and on behalf of the Respondents in

the Insolvency Petition. It is opposed by Mr. Rohaan Cama, learned counsel for

the Petitioning Creditor.

     Priya R. Soparkar                                                                      1 of 2



  2                                       26 inpt 12-23 with nmisl 29127-21 in inot 7-21-os.doc

2. Ms. Mehta, learned counsel for the Applicants submits that the lead

counsel is in genuine difficulty and this Court accommodate the Judgment

Debtors as and by way of last chance. At her request, as and by way of last

chance, list on 20th December, 2023.

3. Let office objections to the Notice of Motion be removed by the next date.

                                                        (ABHAY AHUJA, J.)




     Priya R. Soparkar                                                                      2 of 2