Own Petition vs Mehul Jagdish Trivedi
2023 Latest Caselaw 13076 Bom

Bombay High Court

Own Petition vs Mehul Jagdish Trivedi on 19 December, 2023

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                          36-INPT(L)-13250-2023.doc


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

                  INSOLVENCY PETITION (L) NO.13250 OF 2023

 MEHUL JAGDISH TRIVEDI                        )...DEBTOR

          V/S.

 MANISHA MEHUL TRIVEDI                        )...CREDITOR

 Mr.Dushyant Purekar a/w Mr.Rajat Dedhia,                 Advocate for the
 Objector/Intervenor.
 Mr.Kuber Wagle i/b Mr.Jamshed Master, Advocates for the Debtor.
 Mr.D.R. Talekar, I/c. Insolvency Registrar is present.

                               CORAM    :     ABHAY AHUJA, J.

                               DATE     :     19th DECEMBER 2023

 P.C. :

1. Pursuant to order dated 31st October 2023, the learned Counsel

for the parties inform the Court that the parties have been attending

the Counselling sessions before the Main Mediation Centre, however,

both the learned Counsel regret that not much progress has been made.

The learned Insolvency Registrar draws the attention of this Court to

the report on Counselling from the Main Mediation Centre which

indicates that only one session could be conducted which means there

are some follow up sessions which are yet pending.

36-INPT(L)-13250-2023.doc

2. Let the parties attend the follow up Counselling sessions. Let

report on the progress of Counselling be submitted to this Court on 6th

February 2024.

3. Ad-interim order dated 9th June 2023 as modified by order dated

12th September 2023 to continue till the next date.

4. The Main Mediation Centre of the High Court is directed to

conduct more frequent Counselling sessions for the parties.

5. The Judgment Debtor is directed to register the Petition.

(ABHAY AHUJA, J.)