J.K.Steel Corporation vs Rajiv Dharmendra Agarwal And Another
2024 Latest Caselaw 2071 Bom

Bombay High Court

J.K.Steel Corporation vs Rajiv Dharmendra Agarwal And Another on 23 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                3-INPT-15-2023.doc


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                      IN ITS INSOLVENCY JURISDICTION
                       INSOLVENCY PETITION NO.15 OF 2023

 EX-PARTE :
 J. K. STEEL CORPORATION                         )...PETITIONING CREDITOR
          V/s.
 RAJIV DHARMENDRA AGARWAL & ANR. )...JUDGMENT DEBTOR

 Mr.Siddharth Murarka a/w. Mr.Devendra Tiwari i/by Law Chambers of
 Siddharth Murarka, Advocate for the Petitioning Creditor.
 Mr.A.H.Negi, Advocate for the Judgment Debtor.
 Mrs.M.R.Parkar, Insolvency Registrar, present in Court.

                               CORAM      :      ABHAY AHUJA, J.

                               DATE       :      23rd JANUARY 2024
 P.C. :

1. This matter has been circulated on behalf of the Judgment

Debtor seeking an extension of time to file reply to the Petition.

Mr.Murarka, learned Counsel for the Petitioning Creditor has no

objection if short extension is granted.

2. Let the reply be filed by 29 th January 2024 with a copy to the

other side. Rejoinder, as per schedule, by 6th February 2024 with

a copy to the other side.

3. List as per schedule on 6th February 2024.

(ABHAY AHUJA, J.)