Ila Bhupendra Pancholi vs M/S. Amratlal And Dhirajlal And ...
2023 Latest Caselaw 10772 Bom

                                                                           12. NMIS 42-09 in INOT 23-09.doc


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

                                                   NOTICE OF MOTION NO. 42 OF 2009
                                                                  IN
                                                  INSOLVENCY PETITION NO. 23 OF 2009


                               Ila Bhupendra Pancholi                    ...Petitioning Creditor
                                     V/s.
                               M/s Amratlal and Dhirajlal & Co. and Ors. ....Judgment Debtors

                                                                WITH
                                                   NOTICE OF MOTION NO. 43 OF 2009
                                                                  IN
                                                  INSOLVENCY PETITION NO. 24 OF 2009


                               Mr. Vivek Kantawala with Mr. Amey Patil i/b M/s Vivek Kantawal & Co.
                               for Petitioning Creditor.
                               Dr. Abhinav Chandrachud with Mr. Rubia Vakil and Mr. S. B. Trivedi i/b
                               Gajaria & Co. for Judgment Debtor.
                               Ms. C. J. Bhatt, OA with Mr. Arun Kesarkar, Deputy 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. :

. Arguments Concluded. Order reserved.

(ABHAY AHUJA, J.)

Nikita Gadgil 1/1

Signed by: Nikita Gadgil Designation: PA To Honourable Judge Date: 17/10/2023 17:54:12