Mr Farokh Merchant/ Applicant ... vs N.R. Packaging Industries
2023 Latest Caselaw 10771 Bom

                                              4. NMISL 25093-23 in INPT 4-22.doc


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

                  NOTICE OF MOTION (L) NO. 25093 OF 2023
                                   IN
                    INSOLVENCY PETITION NO. 4 OF 2022


Farokh Merchant                        ... Applicant
In the matter between
Vikas Gaurishankar Jhunjhunwala        ...Petitioning Creditor
       V/s.
N. R. Packaging Industries             ...Judgment Debtor

Ms. C. J. Bhatt, OA with Mr. Arun Kesarkar, Dy. OA and Mr. Subodh
Patil, 1st Asst. OA present.
Ms. M. R. Parkar, Insolvency Registrar present.

                       CORAM     :     ABHAY AHUJA, J.

                       DATE      :     17th October, 2023
P.C. :

1. This matter is listed under the caption "for speaking to minutes"

of the order dated 10th October, 2023.

2. It is pointed out by the learned Official Assignee that in

paragraph 2, the reference to Section 41(1) is erroneous, and the same

should be Section 21(1) of the Presidency Terms Insolvency Act, 1909.

Nikita Gadgil 1/2

4. NMISL 25093-23 in INPT 4-22.doc

3. Let the error be corrected. Rest of the order remains as it is.

Corrected order be uploaded as soon as possible.

                                                                           (ABHAY AHUJA, J.)




                               Nikita Gadgil                                                  2/2

Signed by: Nikita Gadgil

Designation: PA To Honourable Judge Date: 17/10/2023 18:19:16