Bombay High Court
Nevi International Fze vs Actis Consumer Grooming Poroducts ... on 8 May, 2026
957-IA-2935-2025.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION NO. 2935 OF 2025
IN
COMMERCIAL ARBITRATION PETITION NO.423 OF 2021
Nevi International FZE ...Applicant
Versus
Actis Consumer Grooming Poroducts Limited ...Respondent
Mr. Simil Purohit, Senior Advocate, a/w Vishal Pattabiraman, Anushka
Jain, Mittal Munoth, for the Applicant.
Mr. Shrey Sancheti, i/b C. Patel, for Respondent No.1.
Ms. Shweta Jaydev, a/w Anuja Bhansali for Respondent Nos.2a & 3.
Mr. Farah Khan, i/b Jayesh Mestry for Respondent No.4.
Digitally
signed by
ASHWINI
ASHWINI JANARDAN
JANARDAN VALLAKATI
VALLAKATI Date:
2026.05.11
CORAM : SOMASEKHAR SUNDARESAN, J.
14:51:38
+0530
DATE : May 8, 2026
ORDER :
1. This Interim Application has been filed alleging violation with impunity, the restraints imposed by an order dated March 24, 2025. Mr. Simil Purohit, Learned Senior Advocate on behalf of the Applicant submits that under the instructions of Respondent No.1, Respondent Nos.8 and 10 are disturbing the machinery, which is in fact in the custody of the Court Receiver by "cannibalising" it, with removal and substitution of machinery and their parts. He also submits that there is continued intervention into the physical premises in violation of the order dated March 24, 2025. Page 1 of 3
May 8, 2026 Ashwini Vallakati ::: Uploaded on - 11/05/2026 ::: Downloaded on - 16/05/2026 02:18:00 ::: 957-IA-2935-2025.doc
2. Yesterday when the matter was called out, Learned Advocate for Respondent No.1 asked for the matter to be stood over by one day so that he could take instructions and also file an affidavit giving his version of events referred to in the Interim Application. However, today he submits that he has no instructions and he is unable to file any affidavit confirming or denying the allegations contained in the Interim Applications. Should the allegations have been untrue, all it would have taken Respondent No.1 is to file a one line affidavit stating that there has been no violation at all of the restraining order dated March 24, 2025. However, such a confirmation not being made today, would necessitate a direction to the Learned Court Receiver to visit the premises forthwith and file a status report.
3. Advocates of both the parties are entitled to address the Court Receiver about their respective contentions on the facts that are being presented by them. The Court Receiver is requested to file a report within a period of two weeks of the visit to the premises.
4. The Court Receiver shall be entitled to police protection to carry out this order. A copy of this order shall be served on the jurisdictional police station and the Deputy Commissioner of Superintendent of Police having jurisdiction over such police station to ensure that there is no untoward incident while such visit and inspection of the Court Receiver is effected. Page 2 of 3
May 8, 2026 Ashwini Vallakati ::: Uploaded on - 11/05/2026 ::: Downloaded on - 16/05/2026 02:18:00 ::: 957-IA-2935-2025.doc
5. Stand over to June 10, 2026.
6. 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 3 of 3 May 8, 2026 Ashwini Vallakati ::: Uploaded on - 11/05/2026 ::: Downloaded on - 16/05/2026 02:18:00 :::