M/S. Monal Chains Limited Com vs M/S. Industrial Aid And Anr
2023 Latest Caselaw 224 Bom

                                      1/2                40 INOTL 29362-21.doc




     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   IN INSOLVENCY
           INSOLVENCY NOTICE (L) NO. 29362 OF 2021


M/s. Industrial Aid and Anr                     .. Judgment Debtor
                        Versus
M/s.Monal Chains Ltd                            .. Petitioning Creditor

                                            ...

None present.
Mr. D.R. Talekar, I/c Insolvency Registrar, present.

                            CORAM: BHARATI DANGRE, J.

DATED : 6th JANUARY, 2023 P.C:-

1 The Insolvency Registrar in his report dated 19/12/2022 has submitted that the matter was listed before him for removal of office objection on an application seeking issuance of insolvency notice.

2 It is recorded that the Advocate for the petitioner was granted time to remove the office objections on or before 2/1/2023. However, there is no compliance.

The telephone intimation was also given to the Advocate for the petitioner about listing of the matter today

Tilak

2/2 40 INOTL 29362-21.doc

before the Court under the caption "non-removal of office objection".

Despite this, there is no appearance nor the office objections are removed. The appearance of the counsel representing the applicant is shown on record.

In the circumstances, the application for issuance of Insolvency notice is dismissed.

( SMT. BHARATI DANGRE, J.)

Tilak