Bombay High Court
Vardhaman Developers Limited vs Ravikiran Aggarwal on 5 December, 2023
Author: Abhay Ahuja
Bench: Abhay Ahuja
1 1 and 2 oar 11-23 and ors-os.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION/
IN ITS INSOLVENCY JURISDICTION
OFFICIAL ASSIGNEE'S REPORT NO.11 OF 2023
IN
INSOLVENCY PETITION NO.21 OF 2019
WITH
NOTICE OF MOTION NO.16 OF 2021
IN
INSOLVENCY PETITION NO.21 OF 2019
WITH
NOTICE OF MOTION NO.7 OF 2022
IN
INSOLVENCY PETITION NO.21 OF 2019
AND
NOTICE OF MOTION NO.8 OF 2023
IN
INSOLVENCY PETITION NO.21 OF 2019
Official Assignee ... Applicant
Vs.
Ravikiran Aggarwal ... Respondent
WITH
OFFICIAL ASSIGNEE'S REPORT NO.12 OF 2023
IN
INSOLVENCY PETITION NO.22 OF 2019
WITH
NOTICE OF MOTION NO.17 OF 2021
IN
INSOLVENCY PETITION NO.21 OF 2019
WITH
NOTICE OF MOTION NO.8 OF 2022
IN
INSOLVENCY PETITION NO.22 OF 2019
WITH
INTERIM APPLICATION NO.2101 OF 2021
IN
COMMERCIAL EXECUTION NO.123 OF 2017
WITH
INTERIM APPLICATION (L) NO.7213 OF 2020
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IN
COMMERCIAL EXECUTION NO.23 OF 2022
WITH
INTERIM APPLICATION NO.2102 OF 2021
IN
COMMERCIAL EXECUTION (L) NO.1001 OF 2018
WITH
INTERIM APPLICATION NO.2103 OF 2021
IN
COMMERCIAL EXECUTION (L) NO.988 OF 2018
AND
NOTICE OF MOTION NO.9 OF 2023
IN
INSOLVENCY PETITION NO.22 OF 2019
Official Assignee ... Applicant
Vs.
Pujit Ravikiran Aggarwal ... Respondent
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Mr. Vikram Nankani, Senior Counsel with Mr. Gaurang Mehta, Mr. Ashish
Parwani, Ms. Rheu Mehta and Mr. Dikshat Mehta i/by M/s Rajani Associates,
Advocates for the Insolvent.
Mr. Dinyar Madon, Senior Counsel with Ms. Kausar Banatwala and Mr. Ziyad
Madon i/by Mr. Tushar Goradia, Advocates for the Judgment Creditor.
Ms. C.J.Bhatt, O.A. with Mr. Arun Kesarkar, Deputy O.A. and Ms. Charushila M.
Vaidya, 2nd Assistant to Court Receiver present.
Ms. M.R. Parkar, Insolvency Registrar present.
-------
CORAM : ABHAY AHUJA, J.
DATE : 05 DECEMBER, 2023.
P.C. :
1. Pursuant to earlier orders of this Court ending with order dated 17 th
October, 2023, today the learned Court Receiver has submitted report dated 24 th
November, 2023, copies whereof have also been furnished to the Judgment
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Creditor as well as the Insolvents as well as the other Respondents.
2. Mr. Nankani, learned counsel for the Insolvents viz. Pujit Ravikiran
Aggarwal and Ravikiran Aggarwal as well as Mr. Mehta representing Ms. Gunjan
P. Aggrawal and Mr. Dinesh K. Aggrawal seek to file reply to the Court Receiver's
report.
3. Let the reply(ies) be filed by 20 th December, 2023 with a copy to the other
side.
4. Let the reply as well as rejoinder on behalf of the Judgment Creditor be
filed by 16th January, 2024 with a copy to the other side.
5. List on 30th January, 2024 at 2.30 p.m.
(ABHAY AHUJA, J.)
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