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0 vs Abhishek Pravin Pawar
2026 Latest Caselaw 834 Bom

Citation : 2026 Latest Caselaw 834 Bom
Judgement Date : 23 January, 2026

[Cites 0, Cited by 0]

Bombay High Court

0 vs Abhishek Pravin Pawar on 23 January, 2026

 2026:BHC-OS:2007
                                                                                   1-NMIS-44-19.doc


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

                                                NOTICE OF MOTION NO.44 OF 2019
                                                              IN
                                               INSOLVENCY PETITION NO.27 OF 2019

                         Re : M/s. Kishor J. Janani & Ors.                    ..Judgment Debtors/
                                                                              Applicants.
                         Arun Fintrades Limited                               .. Judgment Creditor/
                                                                              Respondent
                                                          WITH
                                           INSOLVENCY PETITION NO.27 OF 2019
                                                    (NOT ON BOARD)
                                  _____________________________________________________
                         Mr. Anup Khaitan a/w. Ms. Shivani Pawar for the Petitioning Creditor.
                         Mr. Surin Usgaonkar for Judgment Debtor.
                         Ms. C. J. Bhatt, Official Assignee Mrs. Rekha Rane, Insolvency Registrar
                         present.
                               _____________________________________________________

                                                           CORAM :    JITENDRA JAIN, J.

DATED : 23 JANUARY 2026

P. C.:

1. Learned counsel for the applicant states that they have

settled the matter and, therefore, does not wish to press present

motion. In view of above, Motion is allowed to be withdrawn.

Consequently, petition stands disposed of.

[ JITENDRA JAIN, J. ] Digitally signed by RAJESHWARI RAJESHWARI SUBODH SUBODH KARVE KARVE Date:

2026.01.23 16:12:12 +0530

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