Nandlal Kanayalal Talreja ... vs Mala Shrenik Mehta Anr
2024 Latest Caselaw 24481 Bom

Bombay High Court

Nandlal Kanayalal Talreja ... vs Mala Shrenik Mehta Anr on 20 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                                    10-INPT-18-2023.doc


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

                                            INSOLVENCY PETITION NO.18 OF 2023

                      RE :
                      MALA SHERNIK MEHTA AND ANR                 )...DEBTORS

                      EXPARTE :
                      NANDLAL KANYALAL TALERJA                )...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 16th July 2024, today when the matter is

called out, this Court is informed that the costs of Rs.10,000/-, as

directed by this Court, has not been paid by the Judgment debtors

within the time permitted by this Court.

        Digitally
        signed by
        ARTI
ARTI    VILAS
VILAS   KHATATE
KHATATE Date:
        2024.08.20
        18:17:24
        +0530

2. None is present on behalf of the Judgment debtors nor the

Judgment debtors are themselves present.

3. Ms.Lalwani, learned Counsel for the Petitioning creditor, also

points out that the first installment of Rs.57,500/- is to be paid by 15 th

10-INPT-18-2023.doc

September 2024 and the balance payment by 15 th November 2024 and

that in order to assist compliance, this Court suitably adjourn the

matter.

4. List on 1st October 2024.

5. It is made clear that if the payment of costs and the first

installment is not made by the Judgment debtors by 15 th September

2024, this Court will proceed to hear the matter.

(ABHAY AHUJA, J.)