Nandlal Kanayalal Talreja ... vs Mala Shrenik Mehta Anr
2024 Latest Caselaw 1072 Bom

Bombay High Court

Nandlal Kanayalal Talreja ... vs Mala Shrenik Mehta Anr on 16 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                        1                      26 inpt 18-23-os.doc


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

                           INSOLVENCY PETITION NO.18 OF 2023

 Re:
 Mala Shernik Mehta and anr.                  ... Debtors

 Ex-parte:
 Nandlal Kanyalal Talreja                       ... Petitioning Creditor
                                            -------

 Ms. K.S. Lalwani, Advocate for the Petitioning Creditor.
 Ms. M.R. Parkar, Insolvency Registrar present.
                                  -------

                            CORAM :   ABHAY AHUJA, J.

                            DATE :    16 JANUARY, 2024.


 P.C. :

1. Ms. Lalwani, learned counsel appears for the Petitioning Creditor

and submits that despite service, none appears for the Judgment Debtors,

and this Court declare the Judgment Debtors as insolvents. On 19 th

December, 2023, the same contention was recorded and time was granted

to the Judgment Debtors to enter appearance as service had been effected

only on 8th November, 2023. However, despite time and opportunity

granted to the Judgment Debtors, none appears for the Judgment

Debtors.

   Priya R. Soparkar                                                                     1 of 2



                                         2                    26 inpt 18-23-os.doc

2. Accordingly, list on 6th February, 2024 for passing orders.

                                                   (ABHAY AHUJA, J.)




   Priya R. Soparkar                                                                   2 of 2