Ashwin Liladhar Shah vs M/S. Acme Engineering Corporation ...
2023 Latest Caselaw 13086 Bom

Bombay High Court

Ashwin Liladhar Shah vs M/S. Acme Engineering Corporation ... on 19 December, 2023

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                      31-INPT-2-2021@CONNECTED PETITIONS.doc


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                      IN ITS INSOLVENCY JURISDICTION
                        INSOLVENCY PETITION NO.2 OF 2021
 ASHWIN LILADHAR SHAH            )...PETITIONING CREDITOR
      V/s.
 M/S. ACME ENGINEERING         )
 CORPORATION PARTNERSHIP FIRM )...RESPONDENT
                           WITH
               NOTICE OF MOTION NO.3 OF 2023
                            IN
              INSOLVENCY NOTICE NO.5 OF 2020

 Mr.Rhythm Rathod i/b Ms.Swapna Kanade, Advocates for Petitioning
 Creditor.
 Mr.D.R. Talekar, I/c. Insolvency Registrar is present.

                               CORAM      :      ABHAY AHUJA, J.

                               DATE       :      19th DECEMBER 2023

 P.C. :

1. Mr.Rathod, learned Counsel, appears for the Petitioning Creditor

and submits that the Petitioning Creditor as well as the Judgment

Debtor have filed appeals against the decree, which is pending, where

the Judgment Debtor is to take instructions on the payment to the

Petitioning Creditor and therefore this Petition be suitably adjourned.

2. Accordingly, list on 16th January 2024.

(ABHAY AHUJA, J.)