Shripal K. Shah vs S. B. Singh
2024 Latest Caselaw 24543 Bom

Bombay High Court

Shripal K. Shah vs S. B. Singh on 20 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                                         16-18.doc


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

                                             INSOLVENCY PETITION NO.5 OF 2024


                      RE :
                      S.B. SINGH                                     )...DEBTOR

                      EXPARTE :
                      TEJ-CAB ENTERPRISES PVT. LTD.      )...JUDGMENT CREDITOR
                                                  AND
                                   INSOLVENCY PETITION NO.6 OF 2024
                                                  WITH
                                   INSOLVENCY PETITION NO.7 OF 2024

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

                                                    CORAM     :     ABHAY AHUJA, J.

DATE : 20th AUGUST 2024

P.C. :

Mr.Jain, learned Counsel for the Petitioning creditor, once again

seeks time to file affidavits of service. At his request, list on 1st October Digitally signed by ARTI ARTI VILAS VILAS KHATATE KHATATE Date:

2024.

2024.08.20 18:17:25 +0530

(ABHAY AHUJA, J.)