Pratik V. Shah vs Javed Abdul Hamid Khan
2024 Latest Caselaw 24471 Bom

Bombay High Court

Pratik V. Shah vs Javed Abdul Hamid Khan on 20 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                                   8-INPT-16-2023.doc


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

                                           INSOLVENCY PETITION NO. 16 OF 2023

                      PRATIK V. SHAH                                )..PETITIONING CREDITOR
                               V/s.
                      JAVED ABDUL HAMID KHAN                        )...JUDGMENT DEBTOR

                      Mr.Girish Kedia a/w. Mr.Krushang Kedia, Advocate for the Petitioning
                      creditor.
                      Mr.Uzair Kazi a/w. Ms.Dhanashree Hublikar i/by YMK Legal, Advocate
                      for the Judgment debtor.
                      Ms.M.R.Parkar, Insolvency Registrar, present in Court.

                                                    CORAM    :      ABHAY AHUJA, J.

                                                    DATE     :      20th AUGUST 2024

                      P.C. :

1. Pursuant to order dated 16th July 2024, today when the matter is

called out, Mr.Kazi, learned Counsel, appears for the Judgment debtor

and submits that against the decree passed by the City Civil Court, Digitally signed by ARTI ARTI VILAS VILAS KHATATE there is a Notice of Motion for setting aside the said decree, which has KHATATE Date:

2024.08.20 18:17:24 +0530 been filed and which is listed on 29 th August 2024 and that, this Court

suitably adjourn this matter.

2. Mr.Kedia, learned Counsel appearing for the Petitioning creditor,

vehemently opposes the request submitting that a reply has been filed

8-INPT-16-2023.doc

to the Insolvency Petition and no steps were taken to challenge the

Insolvency Notice, and that, therefore, this Court proceed with the

hearing of the Petition, as the matter has been already delayed

considerably.

3. Mr.Kazi, learned Counsel appearing for the Judgment debtor,

fervently requests that this matter be listed after 29th August 2024.

4. Accordingly, as and by way of last chance, list on 3rd September

2024.

(ABHAY AHUJA, J.)