Rahulkumar Rasikkumar Jain vs Arham Ristorante Llp And Ors
2023 Latest Caselaw 10199 Bom

                                                                                           38-INPT-14-2023.doc


                                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                               ORDINARY ORIGINAL CIVIL JURISDICTION
                                                  IN ITS INSOLVENCY JURISDICTION
                                                 INSOLVENCY PETITION NO.14 OF 2023

                               RAHULKUMAR RASIKKUMAR JAIN                     )..PETITIONING CREDITOR
                                        V/s.
                               ARHAM RISTORANTE LLP & ORS.                    )...JUDGMENT DEBTORS

                               Mr.Ramesh Jain, Advocate for the Petitioning Creditor.
                               Ms.Dishya Pandey, Advocate for the Judgment Debtors No.2 and 3.
                               Ms.M.R.Parkar, Insolvency Registrar, present in the Court.

                                                           CORAM        :     ABHAY AHUJA, J.

                                                           DATE         :     3rd OCTOBER 2023

                               P.C. :


                               1.       Mentioned out of turn.

2. Mr.Ramesh Jain, learned Counsel for the Petitioning Creditor,

mentions the matter and seeks to file affidavit of service.

However, Ms.Dishya Pandey appears for the Judgment Debtors

and seeks some time to file reply in the matter.

3. Let reply be filed within a period of two weeks. Rejoinder, if any,

in two weeks thereafter.

4. List on 7th November 2023.

(ABHAY AHUJA, J.)

avk 1/1 Signed by: Mrs.Arti V. Khatate Designation: PS To Honourable Judge Date: 03/10/2023 20:11:59