Paavan Vikran Sahjwani vs Tushar Mehta And Ors
2024 Latest Caselaw 24465 Bom

Bombay High Court

Paavan Vikran Sahjwani vs Tushar Mehta And Ors on 20 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                                    12-INPT-20-2023.doc


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

                                            INSOLVENCY PETITION NO.20 OF 2023


                      RE :
                      TUSHAR MEHTA AND ORS                       )...DEBTORS

                      EXPARTE :
                      PAAVAN VIKRAM SAHJWANI                  )...PETITIONING CREDITOR

                      Ms. K.S. Lalwani, Advocate for the Petitioning Creditor.
                      Ms. M.R. Parkar, Insolvency Registrar, present in Court.

                                                    CORAM    :       ABHAY AHUJA, J.

                                                    DATE     :       20th AUGUST 2024

                      P.C. :

1. Ms.Lalwani, learned Counsel for the Petitioning creditor, points

out that although the Judgment debtors have been served by way of

substituted service, none appears for the Judgment debtors although

the Judgment debtors are the same as in Insolvency Petition No.19 of Digitally signed by ARTI ARTI VILAS VILAS KHATATE 2023, and that, this Court, therefore, proceed to hear the Petition and KHATATE Date:

2024.08.20 18:17:23 +0530 pass appropriate orders.

2. Let reply to the Petition be filed within a period of two weeks

with a copy to the other side. Rejoinder, in the week thereafter, with a

copy to the other side.

12-INPT-20-2023.doc

3. List on 1st October 2024.

4. It is made clear that if no reply is filed by the date specified, this

Court will hear the Petition on the next date and pass appropriate

orders.

(ABHAY AHUJA, J.)