J.K.Steel Corporation vs Rajiv Dharmendra Agarwal And Another
2023 Latest Caselaw 13092 Bom

Bombay High Court

J.K.Steel Corporation vs Rajiv Dharmendra Agarwal And Another on 19 December, 2023

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                               32-INPT-15-2023.doc


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

                       INSOLVENCY PETITION NO.15 OF 2023

 EXPARTE :
 J.K. STEEL CORPORATION                        )..PETITIONING CREDITOR
          V/s.
 RAJIV DHARMENDRA AGARWAL
 AND ANR                                       )..JUDGMENT DEBTOR

 Mr.Devendra Tiwari i/b Law Chambers of Siddharth Murarka, Advocate
 for Petitioning Creditor.
 Mr.A.N. Negi, Advocate for the Judgment Debtor.
 Mr.D.R. Talekar, I/c. Insolvency Registrar is present.

                               CORAM     :     ABHAY AHUJA, J.

                               DATE      :     19th DECEMBER 2023

 P.C. :

1. Mr.Negi, learned Counsel, appears for the Judgment Debtor and

seeks some time to file Vakalatnama and reply in the matter.

2. Let the Vakalatnama be filed by 5 th January 2024. Reply by 19th

January 2024 with a copy to the other side. Rejoinder, if any, by

6th February 2024 with a copy to the other side.

3. List on 6th February 2024.

(ABHAY AHUJA, J.)