Satyan Vinod Thukral vs Kunal Krishnakumar Jiwarajka
2023 Latest Caselaw 13091 Bom

Bombay High Court

Satyan Vinod Thukral vs Kunal Krishnakumar Jiwarajka on 19 December, 2023

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                              34-INPT-17-2023.doc


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                      IN ITS INSOLVENCY JURISDICTION
                       INSOLVENCY PETITION NO.17 OF 2023

 SATYAM VINOD THUKRAL                         ...PETITIONING CREDITOR
          V/s.
 KUNAL KRISHNAKUMAR JIWARAJKA                 ... JUDGMENT DEBTOR
                                   WITH
                    NOTICE OF MOTION (L) NO.20421 OF 2023
                                    IN
                       INSOLVENCY NOTICE NO.7 OF 2023
 MrManoj Angre i/b Mr.Girish Kedia, Advocate for the Petitioning
 Creditor.
 Mr.D.R. Talekar, I/c. Insolvency Registrar is present.

                               CORAM    :     ABHAY AHUJA, J.

                               DATE     :     19th DECEMBER 2023

 P.C. :

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

and submits that even last time none appeared for the Judgment

Debtor despite service of the Insolvency Petition.

2. Mr.Angre, however, submits that the Notice of Motion has been

taken out by the Judgment Debtor for setting aside the Insolvency

notice, though none appears for the Judgment Debtor. Learned

Counsel seeks some time to file reply to the Notice of Motion.

34-INPT-17-2023.doc

3. Let the reply be filed by 8 th January 2024 with a copy to the

other side.

4. List this Petition along with the Notice of Motion (L) No.20421 of

2023 on 16th January 2024.

5. The Judgment Debtor is directed to register the Notice of Motion.

(ABHAY AHUJA, J.)