Sandeepkumar Vindo Saraf (Huf) And ... vs Jagdish Bhagwandas Ahuja And Others
2024 Latest Caselaw 7080 Bom

Bombay High Court

Sandeepkumar Vindo Saraf (Huf) And ... vs Jagdish Bhagwandas Ahuja And Others on 5 March, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

 1                           14 irn 1-23 in inpt 33-19 with nmisl 32199-23 in inpt 33-19-os.doc


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

                                   RULE NISI NO.1 OF 2023
                                              IN
                             INSOLVENCY PETITION NO.33 OF 2019
                                             AND
                           NOTICE OF MOTION (L) NO.32199 OF 2023
                                              IN
                             INSOLVENCY PETITION NO.33 OF 2019

 Magic Properties Private Limited                     ... Applicant

 In the matter of :
 Jagdish Bhagwandas Ahuja and ors. ... Insolvents/Judgment Debtors
        Vs.
 Sandeepkumar Vindo Saraf (HUF) ... Judgment Creditor
                                    -------
 Ms. Preeti Gada, Advocate for the Petitioning Creditor.
 Mr. Devendra Tiwari i/by M/s Law Chambers of Siddharth Murarka,
 Advocate for Supporting Creditors.
 Mr. Saumil Kothari i/by M/s MN Legal Associates, Advocate for the
 Rajpiple Co-operative Society Limited.
 Mr. Rohaan Cama with Mr. Amit Jajoo Ms. Anamika Singh and Ms.
 Sanaya Patel i/by M/s Indus Law, Advocates for the Applicant in NMISL
 32199 of 2023.
 Ms. C. J. Bhatt, Official Assignee with Mr. Arun Kesarkar, Deputy Official
 Assignee and Mr. Subodh Patil, 1st Assistant Official Assignee are present.
 Ms. M. R. Parkar, Insolvency Registrar is present.
                                   -------
                    CORAM : ABHAY AHUJA, J.

DATE : 05 MARCH, 2024.

P.C. :

Mentioned out of turn:

1. Ms. Preeti Gada, learned counsel for the Petitioning Creditor and

Priya R. Soparkar 1 of 2

2 14 irn 1-23 in inpt 33-19 with nmisl 32199-23 in inpt 33-19-os.doc

the other appearing counsel as well as the Official Assignee submit that

since the documents have been received only on 29th February, 2024,

some more time be granted to file replies.

2. Let the replies be filed by 18 th March, 2024 with copies to the other

side. Rejoinder(s), if any, be filed by 28 th March, 2024 with copy(ies) to

the other side.

3. List on 2nd April, 2024.

                                                           (ABHAY AHUJA, J.)




     Priya R. Soparkar                                                                         2 of 2