Madhya Pradesh High Court
Carnet Elias Fernandes vs Idbi Bank Limited on 12 September, 2023
Author: Vivek Agarwal
Bench: Vivek Agarwal
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 23193 of 2023
(CARNET ELIAS FERNANDES AND OTHERS Vs IDBI BANK LIMITED AND OTHERS)
Dated : 12-09-2023
Shri Akshat Agrawal - Advocate for the petitioner.
Issue notice to the respondents on payment of process fee within 07
working days by registered AD Post, returnable within four weeks.
Petitioner's contention is that insolvency proceedings are underway against the petitioner and therefore, no coercive can be taken by the respondents as interim moratorium in operation.
Taking these facts into consideration, it is directed that no coercive action will be taken against the petitioner till the next date.
Other proceedings shall continue.
List in the week commencing 30.10.2023. List in the week commencing 30.10.2023.
(VIVEK AGARWAL) JUDGE Amitabh Signature Not Verified Signed by: AMITABH RANJAN Signing time: 13-09-2023 17:47:23