Dinesh Kumar Agrawal vs Smt. Malti Jayant Soni And Ors
2024 Latest Caselaw 24538 Bom

Bombay High Court

Dinesh Kumar Agrawal vs Smt. Malti Jayant Soni And Ors on 20 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                                    14-INPT-2-2024.doc


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

                                             INSOLVENCY PETITION NO.2 OF 2024

                      RE :
                      1. SMT. MALTI JAYANT SONI
                      AND ORS                                 )...JUDGMENT DEBTORS

                      EXPARTE :
                      DINESH KUMAR AGARWAL                    )...PETITIONING CREDITOR

                      Mr.Girish Kedia a/w Mr.Krushang Kedia, Advocate for the Petitioning
                      Creditor.
                      Mr.Anuj N. Narula a/w Ms. Meena Bhatla i/b Jhangiani Narula &
                      Associates, Advocates for the Judgment Debtors.
                      Ms. M.R. Parkar, Insolvency Registrar, present in Court.

                                                    CORAM     :     ABHAY AHUJA, J.

DATE : 20th AUGUST 2024 P.C. :

1. Mr.Narula, learned Counsel, appears for the Judgment debtors

and submits that the outstanding payments would be made in the next

two days and the matter be suitably adjourned.

Digitally signed by ARTI ARTI VILAS VILAS KHATATE KHATATE Date:

2. Mr.Kedia, learned Counsel for the Petitioning creditor, submits 2024.08.20 18:17:25 +0530

that the cheque of Rs.60 lakhs, issued earlier, has been dishonoured.

3. Accordingly, list on 3rd September 2024.

(ABHAY AHUJA, J.)