Pratik V. Shah vs Javed Abdul Hamid Khan
2023 Latest Caselaw 13093 Bom

Bombay High Court

Pratik V. Shah vs Javed Abdul Hamid Khan on 19 December, 2023

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                               33-INPT-16-2023.doc


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

                       INSOLVENCY PETITION NO.16 OF 2023

 EXPARTE :
 PRATIK V. SHAH                                )..PETITIONING CREDITOR

          V/s.

 JAVED ABDUL HAMID KHAN                        )..DEBTOR

 Ms. Dhanshree Hublikar, Advocate for Judgment Debtor.
 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. Ms.Hublikar, learned Counsel, appears for the Judgment Debtor,

who is also present in Court, pursuant to orders of this Court 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 15th

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.)