Meena Kanayalal Talreja vs Smita Nalawade And Anr
2024 Latest Caselaw 24479 Bom

Bombay High Court

Meena Kanayalal Talreja vs Smita Nalawade And Anr on 20 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                                  2-INPT-11-2019.doc


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

                                           INSOLVENCY PETITION NO. 11 OF 2019


                      RE : SMITA NALAWADE AND ANOTHER              )...DEBTORS

                      EX-PARTE :

                      MEENA KANAYALAL TALREJA                      )..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. Pursuant to order dated 2nd July 2024, today when the matter is

called out, Ms.Lalwani, learned Counsel, appears for the Petitioning

creditor and submits that although on the last occasion none had

appeared on behalf of the Judgment debtor no.1, however, after the Digitally signed by ARTI ARTI VILAS VILAS KHATATE order was passed, the Advocate for the Judgment debtor no.1 had KHATATE Date:

2024.08.20 18:17:25 +0530 appeared and also given Death Certificate of the Judgment debtor no.2

and agreed to furnish details of the other legal heirs of the deceased

Judgment debtor no.2, however, despite a communication dated 3 rd

July 2024, no such information is forthcoming, and that, this Court

2-INPT-11-2019.doc

suitably adjourn the matter, so that one last time effort could be made

to obtain the details of the other legal hairs of the deceased Judgment

debtor no.2.

2. Accordingly, at her request, list on 1st October 2024.

(ABHAY AHUJA, J.)