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Amit Gupta vs Insolvency And Bankruptcy Board Of ...
2024 Latest Caselaw 3065 Bom

Citation : 2024 Latest Caselaw 3065 Bom
Judgement Date : 1 February, 2024

Bombay High Court

Amit Gupta vs Insolvency And Bankruptcy Board Of ... on 1 February, 2024

Author: B. P. Colabawalla

Bench: B. P. Colabawalla

                                                                                                    9.wp(l).34701.2023.doc



                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            ORDINARY ORIGINAL CIVIL JURISDICTION
                                                 WRIT PETITION (L) NO.34701 OF 2023
                               Amit Gupta                                                     .. Petitioner

                                         Versus

                               Insolvency & Bankruptcy Board
                               of India & Anr.                                                .. Respondents
                                    Mr.Sharan Jagtiani, Senior Counsel a/w Karl Tamboly,
            Digitally signed
            by UTKARSH              G. Aniruth Purusothaman, Anuj Desai, Joshua Borges &
UTKARSH     KAKASAHEB
KAKASAHEB
BHALERAO
            BHALERAO
            Date:
                                    Aman Kacheria i/b Parth Shah, Advocates for the Petitioner.
            2024.02.01
            17:35:37 +0530

                                    Mr.Pankaj Vijayan a/w Sushmita Chauhan & Shyam
                                    Upadhyay, Advocates for Respondent No.1.

                                    Mr.Y.R.Mishra, Advocate for Respondent No.2.
                                                CORAM: B. P. COLABAWALLA &
                                                                        SOMASEKHAR SUNDARESAN, JJ.
                                                         DATE           : FEBRUARY 01, 2024

                               P. C.


1. We have heard the parties and close the matter for

judgment which shall be pronounced in due course.

2. This order will be digitally signed by the Private Secretary/

Personal Assistant of this Court. All concerned will act on production by

fax or email of a digitally signed copy of this order.

[SOMASEKHAR SUNDARESAN,J.] [B. P. COLABAWALLA, J.]

FEBRUARY 01, 2024 Utkarsh

 
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