Anil Kainya vs M/S. M.A. Castle Infrastructure ...
2023 Latest Caselaw 13199 Bom

Bombay High Court

Anil Kainya vs M/S. M.A. Castle Infrastructure ... on 20 December, 2023

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                 8-INPT-12-2023.doc


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

                       INSOLVENCY PETITION NO.12 OF 2023

 ANIL KAINYA                                      ...PETITIONING CREDITOR

          V/s.

 M/S. M.A. CASTLE INFRASTRUCTURE
 COMPANY AND ORS                                  ...JUDGMENT DEBTORS


 Mr. Rohaan Cama a/w Ms. Gayatri Sharma i/b M/s. S.K. Srivastav &
 Company, Advocates for the Petitioning Creditor.
 Mr. Girish Godbole, Senior Counsel, a/w Mr.Darshit Jain, Ms.Sunain
 Masand i/b Ms.Dhwani Mehta Desai, Advocates for the Judgment
 Debtor Nos.1 & 3.
 Mr.Darshit Jain a/w Ms. Sunain Masand i/b Ms.Dhwani Mehta Desai,
 Advocates for the Judgment Debtor No.2.
 Mr.D.R. Talekar, I/c. Insolvency Registrar is present.


                           CORAM    :       ABHAY AHUJA, J.

                           DATE     :       20th DECEMBER, 2023


 P.C. :

1. Mr.Girish Godbole, learned Senior Counsel has concluded his

arguments on behalf of the Judgment Debtors No.1 and 3 submitting

that the Petitioning Creditor has failed to comply with the condition

precedent under Section 12(1)(c) of the Presidency Towns

8-INPT-12-2023.doc

Insolvency Act, 1909. Mr. Darshit Jain, has substantially concluded his

arguments on behalf of the Judgment Debtor No.2. For Mr.Jain to

conclude his arguments and for Mr.Cama to rejoind, list on 6th February,

2024.

(ABHAY AHUJA, J.)