Associated Brothers vs Darpan Shah And Anr
2023 Latest Caselaw 226 Bom

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     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           ORDINARY ORIGINAL CIVIL JURISDICTION
                                   IN INSOLVENCY
           INSOLVENCY NOTICE (L) NO.13860 OF 2022


Associated Brothers                                .. Judgment Creditor
                          Versus
Darpan Shah and Anr                                .. Judgment Debtor
                               ...
Mr.Sunil Chaturvedi for the petitioning creditor.
Mr.D.R. Talekar, I/C Insolvency Registrar present.

                            CORAM: BHARATI DANGRE, J.

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

1 The Insolvency Registrar scheduled the matter for removal of office objection on or before 2/1/2023. Since the objections were not removed within the said period, it was listed today before this Court.

The learned counsel for the applicant seek three weeks time to remove the office objection.

Time as prayed for is granted.

List after four weeks.

( SMT. BHARATI DANGRE, J.)

Tilak