Insta Capital Pvt. Ltd vs Rahul Leekha And Anr
2024 Latest Caselaw 24540 Bom

Bombay High Court

Insta Capital Pvt. Ltd vs Rahul Leekha And Anr on 20 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                                   21-INPT-10-2024.doc


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

                                            INSOLVENCY PETITION NO.10 OF 2024


                      RAHUL LEEKHA ND ANR                    )... DEBTORS

                      EXPARTE :
                      INSTA CAPITAL PVT. LTD                  )...PETITIONING CREDITOR

                      Ms. K.S. Lalwani, Advocate for the Petitioning Creditor.
                      Ms. M.R. Parkar, Insolvency Registrar is present.

                                                    CORAM    :      ABHAY AHUJA, J.

                                                    DATE     :      20th AUGUST 2024

                      P.C. :

1. Ms.Lalwani, learned Counsel, appears for the Petitioning creditor

and submits that the Judgment debtors have been served through the

Sheriff of Bombay on 16th July 2024 and both the Judgment debtors

have personally accepted the said service and that this Court, therefore,

Digitally signed by ARTI make the Petition absolute as none appears.

ARTI    VILAS
VILAS   KHATATE
KHATATE Date:
        2024.08.20
        18:17:26
        +0530

2. As and by way of last chance for the Judgment debtors to appear

in the matter, list on 3rd September 2024.

(ABHAY AHUJA, J.)