Heena Amilt Jain vs Navinkumar Mishrimal Jain And Anr
2024 Latest Caselaw 24541 Bom

Bombay High Court

Heena Amilt Jain vs Navinkumar Mishrimal Jain And Anr on 20 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                                      20-INPT-9-2024.doc


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

                                             INSOLVENCY PETITION NO.9 OF 2024


                      RE :
                      NAVINKUMAR MISHRIMAL JAIN
                      AND ANR                                   )... JUDGMENT DEBTORS

                      EXPARTE :
                      HEENA AMIT JAIN                            )...PETITIONING CREDITOR

                      Mr. Ramesh Jain, Advocate for the Petitioning Creditor.
                      Ms. M.R. Parkar, Insolvency Registrar is present.

                                                    CORAM       :      ABHAY AHUJA, J.

DATE : 20th AUGUST 2024

P.C. :

1. Mr.Jain, learned Counsel, appears for the Petitioning creditor and

submits that the Petition has already been served and some time be

granted to file an appropriate affidavit of service.

Digitally signed by ARTI ARTI VILAS VILAS KHATATE

2. Let the affidavit of service be filed by the next date. KHATATE Date:

2024.08.20 18:17:27 +0530

3. List on 1st October 2024.

(ABHAY AHUJA, J.)