Bombay High Court
Culver Max Entertainment Private ... vs Parle Products Private Limited And 2 Ors on 14 March, 2023
Author: K. R. Shriram
Bench: K. R. Shriram
Rajeshri Aher 1/8 901 171 of 2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
APPEAL NO.171 OF 2022
IN
NOTICE OF MOTION NO.800 OF 2013
Culver Max Entertainment Private Limited ...Appellant
Versus
Parle Products Private Limited and Ors. ...Respondents
WITH
INTERIM APPLICATION (L.) NO.636 OF 2023
IN
APPEAL NO.171 OF 2022
....
Mr.Prakash Shah a/w. Mr.Jas Sanghavi and Mr.Durgaprasad Poojari
i/b. M/s.PDS Legal, Advocate for Appellant.
Mr.Pradeep Bakhru a/w.Mr.Kashish Mainkar and Ms.Priyanka Chaddha
i/b. M/s.Wadia Ghandy & Co., Advocate for Respondent Nos.1 and 2.
Mr.Rajkumar Bidawatka, Company Secretary of Appellant Company,
present.
Mr.Rajesh More, authorized signatory of Respondent Nos.1 and 2,
present.
....
CORAM : K. R. SHRIRAM &
RAJESH S. PATIL, JJ.
DATED : 14th MARCH 2023
P.C.:
Parties have decided to refer the disputes in the Digitally signed by RAJESHRI RAJESHRI PRAKASH underlying Suit No.373 of 2013 to arbitration. Parties have tendered PRAKASH AHER AHER Date:
2023.03.15 17:59:36 +0530 Rajeshri Aher 2/8 901 171 of 2022.doc consent Minutes of Order dated 14th March 2023 in this Appeal. Parties have appointed Mr.Sandeep Parikh, as sole arbitrator to resolve the disputes between Plaintiffs and Defendant No.1 in Suit No.373 of 2013. The consent Minutes of Order signed by the company secretary of Appellant and the authorized signatory of Respondent Nos.1 and 2 and their respective advocates is taken on record and marked "X", for identification. Counsels state that the parties have signed in their presence and they identify their signatures. Both state that they have explained to the signatories and the signatories have signed the consent Minutes of Order after understanding the contents. Mr.Shah states that Mr.R.S. Bidawatka who has signed the consent terms is authorized to sign the same. Mr.Bidawatka also states the same. Statement accepted.
2 Both counsels state that the signatories are also present in Court and identify their respective clients. For ease of reference, the consent Minutes of Order is scanned and reproduced hereinbelow:
Rajeshri Aher 3/8 901 171 of 2022.doc Rajeshri Aher 4/8 901 171 of 2022.doc Rajeshri Aher 5/8 901 171 of 2022.doc Rajeshri Aher 6/8 901 171 of 2022.doc Rajeshri Aher 7/8 901 171 of 2022.doc Rajeshri Aher 8/8 901 171 of 2022.doc
3 The order in terms of the Minutes of Order tendered.
Appeal and Suit accordingly stand disposed.
(RAJESH S. PATIL, J.) (K. R. SHRIRAM, J.)