Rahulkumar Rasikkumar Jain vs Arham Ristorante Llp And Ors
2024 Latest Caselaw 24536 Bom

Bombay High Court

Rahulkumar Rasikkumar Jain vs Arham Ristorante Llp And Ors on 20 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                                    6-INPT-14-2023.doc


                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           IN ITS INSOLVENCY JURISDICTION
                                           INSOLVENCY PETITION NO. 14 OF 2023
                      RAHULKUMAR RASIKKUMAR JAIN                    )..PETITIONING CREDITOR
                               V/s.
                      ARHAM RISTORANTE LLP AND OTHERS )...JUDGMENT DEBTORS

                      Mr.Ramesh Jain, Advocate for the Petitioning creditor.
                      None for the Judgment debtors.
                      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, Mr.Jain, learned Counsel, appears for the Petitioning

creditor and submits that although the rejoinder is ready, however,

since no Vakalatnama has been filed, he would be serving a copy of the

said rejoinder upon the Judgment debtors directly and some time be Digitally signed by ARTI granted.

ARTI    VILAS
VILAS   KHATATE
KHATATE Date:
        2024.08.20
        18:17:24

+0530 2. Let the rejoinder be served upon the Judgment debtors and an

appropriate affidavit of service be filed in this regard.

3. List on 1st October 2024.

(ABHAY AHUJA, J.)