Anil Kainya vs M/S. M.A. Castle Infrastructure ...
2023 Latest Caselaw 11185 Bom

                                                         15-INPT-12-2023.doc


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

                  INSOLVENCY PETITION NO.12 OF 2023

ANIL KAINYA                            )...PETITIONING CREDITOR

         V/s.

M/S.M.A.CASTLE INFRASTRUCTURE)
COMPANY PARTNERSHIP FIRM     )...JUDGMENT DEBTOR
                               WITH
                NOTICE OF MOTION (L) NO.29127 OF 2021
                                 IN
                  INSOLVENCY PETITION NO.7 OF 2021


Mr.Rohan Cama, Ms.Gayatri Sharma, Ms.Amruta S. i/by S.K.Srivastav
& Co., Advocate for the Petitioning Creditor.
Ms.Dhwani Mehta Desai a/w. Ms.Sunain Masand, Advocate for the
Judgment Debtor.
Ms.M.R.Parkar, Insolvency Registrar, present in Court.

                           CORAM       :      ABHAY AHUJA, J.

                           DATE        :      31st OCTOBER 2023

P.C. :

1. This matter was kept back earlier. When the matter is called out,

Mr.Cama, learned Counsel, appears for the Petitioning creditor and

opposes the Notice of Motion which has been taken out for setting

aside the insolvency notice.

avk 1/2 15-INPT-12-2023.doc

2. Ms.Dhwani Mehta Desai, learned Counsel, appears for the

Judgment debtor under the consent decree dated 23 rd August 2019 and

seeks some accommodation.

3. Accordingly, list on 1st November 2023.

                                                                     (ABHAY AHUJA, J.)




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Signed by: Mrs.Arti V. Khatate Designation: PS To Honourable Judge Date: 31/10/2023 20:07:21