Bombay High Court
Nevi International Fze vs Actis Consumer Grooming Poroducts ... on 7 May, 2026
925-IA-2935-2025.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally
signed by
ASHOK
JADHAV
CHAITANYA
CHAITANYA ASHOK
JADHAV
Date:
ORDINARY ORIGINAL CIVIL JURISDICTION
2026.05.07
18:52:59
+0530
INTERIM APPLICATION NO. 2935 OF 2025
IN
COMMERCIAL ARBITRATION PETITION NO. 423 OF 2021
Nevi International FZE .... Applicant
Versus
Actis Consumer Grooming Products Limited ....Respondents
Mr. Simil Purohit, Senior Advocate a/w Mr. Vishal Pattabirman,
Mittal Munoth, Anushka Jain, for the Applicant.
Mr. Ketan Gaur a/w Adv. Neil Chatterjee, Adv. Anshwini Tak, Adv.
Nidhisha Garg, Adv. Prateek Pansare i/b Trilegal, for Petitioner.
Ms. Anuja Bhansali i/b Rashmikant and Partners, for the
Respondent Nos. 2 and 3.
Adv. Shrey Sancheti a/w Adv. Patel, Sanaea Umrigar, Gaurav R.
Begani, Mohit Jaitak, for Rakesh Malhotra.
CORAM: SOMASEKHAR SUNDARESAN, J.
DATE: MAY 7, 2026
ORDER :
1. An Additional Affidavit dated May 6, 2026, by one Mr. Kapil Bhandari, the Manager of Nevi International FZE, the Applicant, has tendered across the bar and is taken on record. The Affidavit shall be served on the Advocates of all the parties in the course of the day. The Respondents are expected to Page 1 of 2 May 7, 2026 Chaitanya ::: Uploaded on - 07/05/2026 ::: Downloaded on - 08/05/2026 16:54:12 ::: 925-IA-2935-2025.doc present a short Affidavit setting out their factual version in response to the contents of this Affidavit by tomorrow i.e. May 8, 2026.
2. Stand over to the end of the board on May 8, 2026.
3. All actions required to be taken pursuant to this order shall be taken upon receipt of a downloaded copy as available on this Court's website.
[ SOMASEKHAR SUNDARESAN, J.] Page 2 of 2 May 7, 2026 Chaitanya ::: Uploaded on - 07/05/2026 ::: Downloaded on - 08/05/2026 16:54:12 :::