Jbf Industrie S Limited vs Bhawanishankar H. Sharma
2024 Latest Caselaw 1073 Bom

Bombay High Court

Jbf Industrie S Limited vs Bhawanishankar H. Sharma on 16 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

 1                                           20 inpt 8-18 with nmis 19-18 in inot 43-17-os.doc


                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  IN INSOLVENCY JURISDICTION

                               INSOLVENCY PETITION NO.8 OF 2018
                                            WITH
                                NOTICE OF MOTION NO.19 OF 2018
                                              IN
                               INSOLVENCY NOTICE NO.43 OF 2017

 JBF Industries Limited                        ... Petitioning Creditor
       Vs.
 Bhawanishankar H. Sharma                       ... Insolvent
                                            -------

 Mr. Amol Doijode with Mr. M. R. Patel, Advocates for the Petitioning Creditor.
 Mr. Akshay Patil with Mr. Rajesh Devgharkar, Advocates for the Judgment
 Debtor/Insolvent.
 Ms.M.R.Parkar, Insolvency Registrar present.
                                     -------

                              CORAM :    ABHAY AHUJA, J.

                              DATE :     16 JANUARY, 2024.


 P.C. :

1. At the request of Mr. Akshay Patil, learned counsel for the Judgment

Debtor, list on 6th February, 2024.

2. It is made clear that on the next date the petition as well as the

notice of motion would be heard.

3. Rejoinder, if any, be filed by the next date with a copy to the other

side.

                                                       (ABHAY AHUJA, J.)


     Priya R. Soparkar                                                                     1 of 1