MOHAN MULKRAJ BHAKRI Vs. JAYANTILAL M. JAIN

JUDGEMENT

(1.) THIS Notice of motion is taken out by the Judgment Debtors for setting aside the Insolvency Notice No. 48/96 dated 25th June, 1996, duly served upon the Judgment Debtors.

(2.) I have heard advocate Mr. Rehmatullah, appearing for Judgment Debtors and Mr. Kishore Jain, appearing for the Judgment Creditors. I have also perused the proceedings.

(3.) IN the above referred order passed by Mr. N.D. Vyas, J., the learned Judge observed, after setting out the facts of the case, that entire con-duct of the Defendants showed total lack of any sense of responsibility. He also condemned the conduct of the Defendants in taking shelter behind the illness of the deceased mother of Defendant No. 1 Mohan Bhakri (Judgment Debtor No. 1) in not complying with the conditional order of deposit made by the learned Mr. N.D. Vyas, J. came to the conclusion that prima-facie, no sufficient cause was made out, and thus, refused ad-interim relief to the Defendants.