Vardhman Developers Ltd vs Ravikiran Aggarwal
2024 Latest Caselaw 2764 Bom

Bombay High Court

Vardhman Developers Ltd vs Ravikiran Aggarwal on 30 January, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

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

                        OFFICIAL ASSIGNEE'S REPORT NO.11 OF 2023
                                            IN
                           INSOLVENCY PETITION NO.21 OF 2019
                                          WITH
                            NOTICE OF MOTION NO.16 OF 2021
                                            IN
                           INSOLVENCY PETITION NO.21 OF 2019
                                          WITH
                             NOTICE OF MOTION NO.7 OF 2022
                                            IN
                           INSOLVENCY PETITION NO.21 OF 2019
                                          AND
                             NOTICE OF MOTION NO.8 OF 2023
                                            IN
                           INSOLVENCY PETITION NO.21 OF 2019


 Official Assignee                                       ... Applicant
        Vs.
 Ravikiran Aggarwal                                      ... Respondent

                                          WITH
                        OFFICIAL ASSIGNEE'S REPORT NO.12 OF 2023
                                            IN
                           INSOLVENCY PETITION NO.22 OF 2019
                                          WITH
                            NOTICE OF MOTION NO.17 OF 2021
                                            IN
                           INSOLVENCY PETITION NO.21 OF 2019
                                          WITH
                             NOTICE OF MOTION NO.8 OF 2022
                                            IN
                           INSOLVENCY PETITION NO.22 OF 2019
                                          WITH
                          INTERIM APPLICATION NO.2101 OF 2021


   Priya R. Soparkar                                                                 1 of 3


::: Uploaded on - 30/01/2024                    ::: Downloaded on - 01/02/2024 23:43:23 :::
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                                          IN
                         COMMERCIAL EXECUTION NO.123 OF 2017
                                         WITH
                        INTERIM APPLICATION (L) NO.7213 OF 2020
                                          IN
                         COMMERCIAL EXECUTION NO.23 OF 2022
                                         WITH
                          INTERIM APPLICATION NO.2102 OF 2021
                                          IN
                       COMMERCIAL EXECUTION (L) NO.1001 OF 2018
                                         WITH
                          INTERIM APPLICATION NO.2103 OF 2021
                                          IN
                       COMMERCIAL EXECUTION (L) NO.988 OF 2018
                                         AND
                             NOTICE OF MOTION NO.9 OF 2023
                                          IN
                           INSOLVENCY PETITION NO.22 OF 2019

 Official Assignee                                       ... Applicant
        Vs.
 Pujit Ravikiran Aggarwal                                         ... Respondent

                                  -------
 Ms. Kausar Banatwala i/by Mr. Tushar Goradia, Advocates for the
 Judgment Creditor.
 Mr. Dikshat Mehta i/by M/s Rajani Associates, Advocates for the
 Insolvents/Respondents No.2, 3 and 4.
 Ms. Swati Kapadia with Mr. Saurabh Nagarsheth and Mr. Yash
 Ghadigaonkar, Advocates for the Respondent No.5.
                                 -------

                            CORAM :   ABHAY AHUJA, J.

                            DATE :    30 JANUARY, 2024.
 P.C. :

 1.           Mr. Dikshat Mehta, learned counsel for the Respondents No.2,3 and




   Priya R. Soparkar                                                                 2 of 3



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4 seeks to file reply. Ms. Swati Kapadia, learned counsel for the Respondent

No. 5 also seeks to file reply on behalf of Respondent No. 5.

2. Let the replies be filed in the Registry with copies to the other side.

3. Ms. Kausar Banatwala, learned counsel appears for the Judgment

Creditor and seeks some time to file rejoinder submitting that the replies

have come in late.

4. Let the rejoinder be filed by 16 th February, 2024 with copy to the

other side.

5. At the joint request of the learned counsel for the parties who seek

some accommodation in the matters, list on 20th February, 2024.

                                                   (ABHAY AHUJA, J.)




   Priya R. Soparkar                                                                   3 of 3