J.K.Steel Corporation vs Rajiv Dharmendra Agarwal And ...
2023 Latest Caselaw 10773 Bom

                                                    24.INPT 15-23.doc


                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      IN THE INSOLVENCY JURISDICTION

                   INSOLVENCY PETITION NO. 15 OF 2023

Ex- parte:
J. K. Steel Corporation           ... Petitioning Creditor
       V/s.
Rajiv Dharmendra Agarwal ad Anr.. ... Judgment Debtors.


Mr. Siddharth Murarka with Mr. Gaurav Changrani i/b Law Chamber of
Siddharth Murarka, Advocate for the Petitioning Creditor.
Mr. Rajiv Agarwal- Judgement Debtor no.1 present in person.
Ms. M. R. Parkar, Insolvency Registrar present.

                      CORAM       :    ABHAY AHUJA, J.

                      DATE        :    17th October, 2023


P.C. :



1.       Mentioned out of turn.

2. This matter is mentioned out of turn as the Judgment Debtor

No.1, who is present in Court in person, submits that his wife, who is

Judgment Debtor No.2, is to undergo surgery today and he needs

permission of this Court to leave. It is submitted by him that he needs

four weeks time to file reply to the Insolvency Petition.

Nikita Gadgil                                                 1/2
                                                                                    24.INPT 15-23.doc

3. Let the reply be filed within a period of four weeks, with copy to

the other side. Rejoinder, if any, be filed two weeks thereafter, with

copy to the other side.

4. List on 19th December, 2023.

                                                                      (ABHAY AHUJA, J.)




                               Nikita Gadgil                                                 2/2

Signed by: Nikita Gadgil

Designation: PA To Honourable Judge Date: 17/10/2023 17:53:12