Ambalal Sardarmalji Chowhan vs Ashok D Shah
2024 Latest Caselaw 24537 Bom

Bombay High Court

Ambalal Sardarmalji Chowhan vs Ashok D Shah on 20 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                                      4-INPT-7-2023.doc


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

                                            INSOLVENCY PETITION NO. 7 OF 2023

                      AMBALAL SARDARMALJI CHOWHAN                     )..PETITIONING CREDITOR
                               V/s.
                      ASHOK D. SHAH                                   )...JUDGMENT DEBTOR

                      Mr.Ramesh Jain, Advocate for the Petitioning creditor.
                      Mr.Amol Raut i/by Mr.Manoj Mhatre, 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 2nd July 2024, today when the matter is

called out, Mr.Jain, learned Counsel for the Petitioning creditor, submits

that he has just received a copy of the reply and that some time be

granted to file rejoinder to the same.

2. Both the learned Counsel also point out that the Notice of Motion

Digitally signed by for setting aside the decree pending in the City Civil Court is listed on ARTI ARTI VILAS VILAS KHATATE KHATATE Date:

2024.08.20 18:17:26 30th September 2024, and therefore also, the matter be suitably +0530

adjourned.

3. At their joint request, list on 19th October 2024.

(ABHAY AHUJA, J.)