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Idbi Trusteeship Services Ltd vs Reliance Broadcast Network Ltd. ...
2023 Latest Caselaw 10424 Bom

Citation : 2023 Latest Caselaw 10424 Bom
Judgement Date : 9 October, 2023

Bombay High Court
Idbi Trusteeship Services Ltd vs Reliance Broadcast Network Ltd. ... on 9 October, 2023
Bench: Abhay Ahuja
1                          15 sj 1-21 in comss 84-21 with ia 1715-21 in comss 84-21-os.doc


                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            ORDINARY ORIGINAL CIVIL JURISDICTION

                          SUMMONS FOR JUDGMENT NO.1 OF 2021
                                            IN
                         COMMERCIAL SUMMARY SUIT NO.84 of 2021
                                          WITH
                           INTERIM APPLICATION NO.1715 OF 2021
                                            IN
                         COMMERCIAL SUMMARY SUIT NO.84 of 2021

IDBI Trusteeship Services Limited                                  ... Plaintiff
       Vs.
Reliance Broadcast Network Limited and anr.                        ... Defendants

                                                -------

Mr.Mayur Bhojwani with Mr.Reehan Ajmerwalla i/by M/s Manilal Kher Ambalal
and Company, Advocates for the Plaintiff.
Mr.Tushad Kakalia with Mr.Paresh Patkar i/by M/s Mulla and Mulla and Craigie
Blunt and Caroe, Advocates for the Defendant No.2.

                                                -------
                            CORAM :         ABHAY AHUJA, J.
                            DATE :          09 OCTOBER, 2023.


P.C. :


1. When the matter is called out, learned counsel appearing for the parties

inform that earlier the Corporate Insolvency Resolution Process ("CIRP")

process with respect to the Defendant No.2 was going on but now CIRP for

Defendant No.1 is also going on and there is moratorium in place.

2. Mr.Tushad Kakalia, learned counsel for the Defendant No.2 submits that

the matter with respect to approval of the resolution plan is listed on 23 rd

Priya R. Soparkar 1 of 2 2 15 sj 1-21 in comss 84-21 with ia 1715-21 in comss 84-21-os.doc

October, 2023, therefore, this matter can be adjourned beyond that period. The

other counsel have no objection.

3. Accordingly, list on 4th December, 2023.





                                                                                        (ABHAY AHUJA, J.)




                                   Priya R. Soparkar                                                                      2 of 2


Signed by: Priya Soparkar
Designation: PA To Honourable Judge
Date: 11/10/2023 14:58:31
 

 
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