Idbi Trusteeship Services Ltd vs Reliance Broadcast Network Ltd. And Anr
2024 Latest Caselaw 1438 Bom

Bombay High Court

Idbi Trusteeship Services Ltd vs Reliance Broadcast Network Ltd. And Anr on 19 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                           17. SJ 1-21 in COMSS 84-21 @ IA 1715-21.doc


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

                   SUMMONS FOR JUDGMENT NO. 1 OF 2021
                                  IN
                  COMMERCIAL SUMMARY SUIT NO. 84 OF 2021

 IDBI Trusteeship Services Ltd.                                 ...Plaintiff
       V/s.
 Reliance Broadcast Network Ltd. and Anr.                       ...Defendants

                                   WITH
                    INTERIM APPLICATION NO. 1715 OF 2021
                                     IN
                  COMMERCIAL SUMMARY SUIT NO. 84 OF 2021

 Mr. Rohan Sawant with Mr. Aagam Mehta i/b Manilal Kher Ambalal &
 Co. for Plaintiff.
 Mr. D. J. Kakalia with Mr. Paresh Patkar i/b Mulla & Mulla and C B &
 C. for Defendant No.2.

                               CORAM   :       ABHAY AHUJA, J.

                               DATE    :       19th JANUARY, 2024
 P.C. :

1. When the matter is called out, Mr. Sawant, learned Counsel for

the Plaintiff submits that as far as Defendant No.2 is concerned, the

NCLT is yet to pronounce the orders that were reserved and as far as

Defendant No.1 is concerned the Resolution Plan, as recorded earlier,

has already been approved by the committee of creditors, however, the

NCLT is yet to pass an order on the same and the matter be adjourned

sine die so that upon appropriate order being passed, the matter can be

mentioned.

17. SJ 1-21 in COMSS 84-21 @ IA 1715-21.doc

2. Mr. Kakalia, learned Counsel for Defendant No.2 appears through

video conferencing, has no objection if the matter is adjourned sine die,

with liberty to mention as and when appropriate orders are passed.

3. Adjourned sine die. Accordingly, remove from board. Liberty to

mention.

(ABHAY AHUJA, J.)