PARMANAND SITLAPRASAD PANDEY Vs. GOPALDAS LILARAM VALECHA

JUDGEMENT

(1.) Heard.

(2.) This Notice of Motion has been filed by Applicant/Insolvent No. 1 - Mr. Parmanand Sitlaprasad Pandey for seeking the following reliefs:-

(3.) It is contended by the Applicant (Insolvent No. 1) that he was adjudicated insolvent along with his brother Dayanand S. Pandey (Insolvent No. 2) by order dtd. 14/12/1999 passed by the Hon'ble Insolvency Court, High Court, Mumbai in Insolvency Petition No. 16 of 1999 which was filed by the Petitioning Creditor. The name of Petitioning Creditor was Mr. Gopaldas Lilaram Valecha.