Rahulkumar Rasikkumar Jain vs Arham Ristorante Llp And Ors
2024 Latest Caselaw 1066 Bom

Bombay High Court

Rahulkumar Rasikkumar Jain vs Arham Ristorante Llp And Ors on 16 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                         1                     24 inpt 14-23-os.doc


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

                           INSOLVENCY PETITION NO.14 OF 2023

 Ex-parte:
 Rahulkumar Rasikkumar Jain                    ... Petitioning Creditor
       Vs.
 Arham Ristorante LLP and ors.                   ... Judgment Debtors
                                             -------

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

                            CORAM :   ABHAY AHUJA, J.

                            DATE :    16 JANUARY, 2024.


 P.C. :

1. Mr. Jain, learned counsel appears for the Petitioning Creditor and

seeks some more time to file a rejoinder in the Petition submitting that he

needs some time to research on the law point involved in the matter.

2. Let the rejoinder be filed by the next date with a copy to the other

side.

3. At the request of the learned counsel for the Petitioning Creditor, list

on 5th March, 2024.

                                                    (ABHAY AHUJA, J.)


   Priya R. Soparkar                                                                     1 of 1