Jbf Industrie S Limited vs Bhawanishankar H. Sharma
2023 Latest Caselaw 13195 Bom

Bombay High Court

Jbf Industrie S Limited vs Bhawanishankar H. Sharma on 20 December, 2023

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                 7-INPT-8-2018.doc


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

                        INSOLVENCY PETITION NO.8 OF 2018
                                     WITH
                         NOTICE OF MOTION NO.19 OF 2018
                                       IN
                        INSOLVENCY NOTICE NO.43 OF 2017

 JBF INDUSTRIES LIMITED                   )...PETITIONING CREDITOR

          V/s.

 BHAWANISHANKAR H. SHARMA                 )...JUDGMENT DEBTOR


 Mr.Amol Doijode a/w. Mr.Maran Patel, Advocate for the Petitioning
 Creditor.
 Mr.Akshay Patil a/w. Mr.Rajesh Devgharkar and Ms.Neha Patil, Ms.Rina
 Ram i/by Mr.Akshay Vijay Kamble, Advocate for the Judgment Debtor.
 Mr.D.R.Talekar, I/c.Insovency Registrar, present in Court.


                               CORAM      :     ABHAY AHUJA, J.

                               DATE       :     20th DECEMBER 2023

 P.C. :

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

and seeks some time to file rejoinder in the Insolvency Petition.

2. Let the rejoinder be filed by 9th January 2024.

3. List on 16th January 2024.

7-INPT-8-2018.doc

4. Mr.Akshay Patil, learned Advocate for the Judgment Debtor also

to take instructions on the Notice of Motion filed by the

Judgment Debtor to set aside the Insolvency notice.

(ABHAY AHUJA, J.)