Smt. Neela Pravin Doshi/ Applicant ... vs M/S. Acme Engineering Corporation And ...
2024 Latest Caselaw 24546 Bom

Bombay High Court

Smt. Neela Pravin Doshi/ Applicant ... vs M/S. Acme Engineering Corporation And ... on 20 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                               3-INPT-2-2021.doc


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      IN ITS INSOLVENCY JURISDICTION
                    INSOLVENCY PETITION NO. 2 OF 2021
 M/S. ACME ENGINEERING CORPORATION)
 AND ANOTHER                      )...JUDGMENT DEBTORS
 EX-PARTE :
 ASHWIN LILADHAR SHAH                         )...JUDGMENT CREDITOR
                                      WITH
                          NOTICE OF MOTION NO. 2 OF 2023
                                      AND
                          NOTICE OF MOTION NO.3 OF 2023
                                       IN
                         INSOLVENCY NOTICE NO. 5 OF 2020

 Mr.Vikramjit Garewal a/w. Mr.Umesh Tawari, Advocate for the
 Petitioning Creditor.
 Mr.Chirag Mody a/w. Mr.Yash Momaya, Mr.Munaf Virjee. and
 Mr.Rushabh Parekh i/by ABH Law LLP, Advocate for the Applicants in
 Notices of Motion.
 Ms.M.R.Parkar, Insolvency Registrar, present in Court.

                               CORAM     :    ABHAY AHUJA, J.

                               DATE      :    20th AUGUST 2024
 P.C. :

1. Both the learned Counsel submit that since the appeals against

the decree of the City Civil Court are listed before the Appellate Court

on 27th August 2024, this Court may suitably adjourn the Petition as

well as the connected Notices of Motion.

2. At the joint request of the learned Counsel, list on 1st October

2024.

(ABHAY AHUJA, J.)