Ravikaran Aggarwal/ Applicant vs Ravikiran Aggarwal
2023 Latest Caselaw 10749 Bom

                                 1-OAR-11-2023-2-OAR-12-2023.doc


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

             OFFICIAL ASSIGNEE'S REPORT NO.11 OF 2023
                                IN
                INSOLVENCY PETITION NO.21 OF 2019

OFFICIAL ASSIGNEE                                )...APPLICANT

      V/s.

RAVIKIRAN AGGARWAL                               )...RESPONDENT

                             WITH
                NOTICE OF MOTION NO.16 OF 2021
                              IN
               INSOLVENCY PETITION NO.21 OF 2019
                             WITH
                 NOTICE OF MOTION NO.7 OF 2022
                              IN
               INSOLVENCY PETITION NO.21 OF 2019
                             WITH
              NOTICE OF MOTION (L) NO.23299 OF 2023
                              IN
               INSOLVENCY PETITION NO.21 OF 2019

                               AND

             OFFICIAL ASSIGNEE'S REPORT NO.12 OF 2023
                                IN
                INSOLVENCY PETITION NO.22 OF 2019

OFFICIAL ASSIGNEE                                )...APPLICANT

      V/s.

PUJIT RAVIKIRAN AGGARWAL                         )...RESPONDENT

                             WITH
                 NOTICE OF MOTION NO.17 OF 2021
                              IN

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                                    1-OAR-11-2023-2-OAR-12-2023.doc


               INSOLVENCY PETITION NO.22 OF 2019
                             WITH
                 NOTICE OF MOTION NO.8 OF 2022
                              IN
               INSOLVENCY PETITION NO.22 OF 2019
                             WITH
             NOTICE OF MOTION (L) NO.10710 OF 2023
                              IN
               INSOLVENCY PETITION NO.22 OF 2019
                             WITH
              INTERIM APPLICATION NO.2101 OF 2021
                              IN
                     COMEX NO.123 OF 2017
                             WITH
            INTERIM APPLICATION (L) NO.7213 OF 2020
                              IN
                      COMEX NO.23 OF 2022
                             WITH
              INTERIM APPLICATION NO.2102 OF 2021
                              IN
                   COMEX (L) NO.1001 OF 2018
                             WITH
              INTERIM APPLICATION NO.2103 OF 2021
                              IN
                   COMEX (L) NO.988 OF 2018
                             WITH
             NOTICE OF MOTION (L) NO.23300 OF 2023
                              IN
               INSOLVENCY PETITION NO.22 OF 2019

Mr.Dinyar Madon, Senior Advocate a/w. Ms.Kausar Banatwala,
Mr.Ziyad Madon, Ms.Paluck Bengali i/by Mr.Tushar Goradia, Advocate
for the Respondent/Judgment Creditor.
Mr.Gaurang Mehta, Mr.Ashish Parwani, Mr.Dikshat Mehra, Ms.Rheu
Mehta, Advocate for the Petitioner/Insolvent.
Ms.Prajakta Sakpal i/by M/s.Divekar Bhagwat & Co., Advocate for the
Applicant in NM(L)/10710/2022.
Ms.C.J.Bhatt, Official Assignee a/w. Mr.Arun Kesarkar, Deputy Official
Assignee present in the Court.


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                                                                      1-OAR-11-2023-2-OAR-12-2023.doc


                               Ms.M.R.Parkar, Insolvency Registrar, present in the Court.
                               Mr.E.B.Shivkumar, 1st Assistant to Court Receiver, present in the Court.

                                                          CORAM       :       ABHAY AHUJA, J.

                                                          DATE        :       17th OCTOBER 2023
                               P.C. :

1. Pursuant to orders dated 25th August 2023 and 5th September

2023, replies have been filed in the Notices of Motion on behalf of the

Insolvent. Registry to accept the replies in the matters. Mr.Gaurang

Mehta, learned Counsel for the Insolvent seeks some time to file

rejoinders. Let the rejoinders be filed within a period of two weeks

with a copy to the other side.

2. Learned 1st Assistant to Court Receiver also seeks some time to

furnish his report. Let the learned Court Receiver furnish report within

a period of two weeks with an advance copy to the parties.

3. At the request of Mr.Gaurang Mehta for the Insolvent, list on 5th

December 2023 at 2.30 p.m.

4. Learned Official Assignee also to furnish report pursuant to

earlier orders with respect to the immovable properties as well as the

paintings.

                                                                      (ABHAY AHUJA, J.)


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Signed by: Mrs.Arti V. Khatate

Designation: PS To Honourable Judge Date: 17/10/2023 20:32:10