Pratik V. Shah vs Javed Abdul Hamid Khan
2024 Latest Caselaw 25319 Bom

Citation : 2024 Latest Caselaw 25319 Bom
Judgement Date : 3 September, 2024

Bombay High Court

Pratik V. Shah vs Javed Abdul Hamid Khan on 3 September, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                               5. INPT 16-23.doc


                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              IN ITS INSOLVENCY JURISDICTION

                                            INSOLVENCY PETITION NO. 16 OF 2023


                       Pratik V. Shah                         ...Petitioning Creditor
                              V/s.
                       Javed Abdul Hamid Khan                 ...Judgment Debtor

                       Mr. Girish Kedia for the Petitioning Creditor.
                       Ms. M. R. Parkar, Insolvency Registrar present.


                                                 CORAM   :    ABHAY AHUJA, J.

                                                 DATE    :    3rd SEPTEMBER, 2024
                       P.C. :


                       .        Mr. Kedia, learned Counsel appears for the Petitioning Creditor

 NIKITA                and submits that the Notice of Motion in the City Civil Court has been
 YOGESH
 GADGIL


GADGIL                 heard and the judgment is reserved and that therefore, this matter be

listed on 1st October, 2024. Accordingly, list on 1st October, 2024.

(ABHAY AHUJA, J.)

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