Jbf Industries Limted vs Bhawanishankar H. Sharma
2023 Latest Caselaw 9584 Bom

                                                                       1   29 inpt 8-18 with nmis 19-18 in inot 43-17-os.doc


                                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                               IN INSOLVENCY JURISDICTION


                                                          INSOLVENCY PETITION NO.8 OF 2018
                                                                       WITH
                                                           NOTICE OF MOTION NO.19 OF 2018
                                                                         IN
                                                          INSOLVENCY NOTICE NO.43 OF 2017

                               JBF Industries Limited                         ... Petitioning Creditor
                                     Vs.
                               Bhawanishankar H. Sharma                        ... Insolvent
                                                                           -------

                               Ms.Meezan Patel i/by Mr.Amol Doijode, Advocates for the Petitioning Creditor.
                               Mr.Akshay Patil with Ms.Rina Ram i/by Mr. Akshay Vijay Kamble, Advocates for
                               the Judgment Debtor/Insolvent.
                               Ms.M.R.Parkar, Insolvency Registrar present.
                                                                   -------
                                                   CORAM :      ABHAY AHUJA, J.

                                                   DATE :       12 SEPTEMBER, 2023.
                               P.C. :

1. When the matter is called out, the learned counsel for the Petitioning

Creditor as well as for the Insolvent point out that a group of matters raising

challenge to sections 95 and 96 of the Insolvency and Bankruptcy Code where

the Insolvent is also a party are pending before the Apex Court and the matter

be adjourned till the decision in these matters.

2. A perusal of the earlier orders of this court indicates that the matter is

being adjourned since 25th November, 2022 on this ground.

3. Accordingly, list this matter on 17th October, 2023.

4. Liberty to mention.

                                                                                      (ABHAY AHUJA, J.)


                                  Priya R. Soparkar                                                                     1 of 1


Signed by: Priya Soparkar

Designation: PA To Honourable Judge Date: 12/09/2023 18:05:20