Dalchand H. Gupta And Ors vs Arun Kumar Agarwal And Ors
2024 Latest Caselaw 1037 Bom

Bombay High Court

Dalchand H. Gupta And Ors vs Arun Kumar Agarwal And Ors on 16 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                        1                    1 inpt 7-17 and ors-os.doc


                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           ORDINARY ORIGINAL CIVIL JURISDICTION
                              IN ITS INSOLVENCY JURISDICTION

                           INSOLVENCY PETITION NO.7 OF 2017


 Dalchand H. Gupta and ors.                 ... Petitioning Creditors
      Vs.
 Arun Kumar Agarwal and ors.                ... Judgment Debtors

                                        WITH
                            NOTICE OF MOTION NO.29 OF 2018
                                           IN
                           INSOLVENCY PETITION NO.7 OF 2017
                                         -------

 Mr. Aditya Mhatre i/by Mr. Tejas Deshpande, Advocates for the Judgment
 Debtors.
 Ms. C. J. Bhatt, Official Assignee with Mr. Arun Kesarkar, Deputy Official
 Assignee and Mr. Subodh Patil, 1st Assistant Official Assignee present.
 Ms. M. R. Parkar, Insolvency Registrar present.
                                   -------

                            CORAM :   ABHAY AHUJA, J.

                            DATE :    16 JANUARY, 2024.


 P.C. :

1. None for the Petitioning Creditors.

2. Mr. Aditya Mhatre, learned counsel appears for the Judgment

Debtors and submits that the lead counsel for the Judgment Debtors is

unable to remain present today.

   Priya R. Soparkar                                                                   1 of 2



                                         2                    1 inpt 7-17 and ors-os.doc

3. Accordingly, remove from the caption "For Settlement/Consent

Terms".

4. List on 5th March, 2024, for hearing of the Insolvency Petition.

5. It is made clear that if none appears for the parties on the next date,

this Court will pass appropriate orders.

                                                  (ABHAY AHUJA, J.)




   Priya R. Soparkar                                                                   2 of 2