Pratik V. Shah vs Javed Abdul Hamid Khan
2023 Latest Caselaw 11648 Bom

                                                                                           27-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

                               PRATIK V. SHAH                             )...PETITIONING CREDITOR
                                        V/s.
                               JAVED ABDUL HAMID KHAN                     )...JUDGMENT DEBTOR

                               Mr.Manoj Agre i/by Mr.Girish Kedia, Advocate for the Petitioning
                               Creditor.
                               None for the Judgment Debtor.
                               Ms.M.R.Parkar, Insolvency Registrar, present in the Court.

                                                            CORAM         :     ABHAY AHUJA, J.

                                                            DATE          :     9th NOVEMBER 2023

                               P.C. :

1. Mr.Manoj Agre, learned Counsel, appears for the Petitioning

creditor and submits that the Petition has been sought to be

served on the Judgment debtor but the packet has returned with

the remark "unclaimed" and some time be granted to file

affidavit of service in this regard.

2. Let the affidavit of service be filed by the next date.

3. List on 5th December 2023.

                                                                          (ABHAY AHUJA, J.)


                               avk                                                                    1/1

Signed by: Mrs.Arti V. Khatate Designation: PS To Honourable Judge Date: 09/11/2023 20:32:25