Ila Bhupendra Pancholi vs M/S. Amratlal And Dhirajlal And ...
2023 Latest Caselaw 10200 Bom

                                                                                          28-NMIS-42-2009.doc


                                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                               ORDINARY ORIGINAL CIVIL JURISDICTION
                                                  IN ITS INSOLVENCY JURISDICTION
                                           NOTICE OF MOTION (INSOLVENCY) NO.42 OF 2009
                                                               IN
                                                 INSOLVENCY NOTICE NO.23 OF 2009
                               ILA BHUPENDRA PANCHOLI                          )..JUDGMENT CREDITOR
                                        V/s.
                               M/S. AMRATLAL AND DHIRAJLAL        )
                               AND COMPANY AND OTHERS             )...JUDGMENT DEBTORS
                                                         WITH
                                             NOTICE OF MOTION NO.43 OF 2009
                                                           IN
                                            INSOLVENCY NOTICE NO.24 OF 2009

                               Mr.Vivek Kantawala a/w. Mr.Amey Patil i/by M/s.Vivek Kantawala &
                               Co., Advocate for the Judgment Creditor.
                               Mr.Rubin Vakil a/w. Mr.S.B.Trivedi i/by Gajaria &Co., Advocate for the
                               Judgment Debtor.
                               Ms.M.R.Parkar, Insolvency Registrar, present in the Court.

                                                             CORAM      :      ABHAY AHUJA, J.

DATE : 3rd OCTOBER 2023

P.C. :

1. At the joint request of the learned Counsel for the parties, list on

17th October 2023.

2. In the meanwhile, parties are at liberty to amicably settle the

matter.

(ABHAY AHUJA, J.)

avk 1/1 Signed by: Mrs.Arti V. Khatate Designation: PS To Honourable Judge Date: 03/10/2023 20:09:21