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Bombay High Court

Darius Rutton Kavasmaneck vs Percy Rutton Kavasmaneck And Ors. on 22 September, 2025

                                                                                      sr.10-ia(l)-27058-2025.doc



 TRUSHA
 TUSHAR
                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
 MOHITE
Digitally signed by
TRUSHA TUSHAR
MOHITE
                                            ORDINARY ORIGINAL CIVIL JURISDICTION
Date: 2025.09.23
10:42:14 +0530




                                         INTERIM APPLICATION (L) NO. 27058 OF 2025
                                                             IN
                                                 SUIT (L) NO. 27052 OF 2025

                      Darius Rutton Kavasmaneck                                .. Applicant

                      IN THE MATTER BETWEEN

                      Darius Rutton Kavasmaneck                                .. Plaintiff
                           Versus
                      Percy Rutton Kavasmaneck & Ors.                          .. Defendants

                      Adv. Ravi Kadam, Senior Advocate a/w Adv. Anirudh Hariani, Adv.
                      Shriraj Dhruv, Adv. Ronak Shah, Adv. Jay Vyas, Adv. Anushka
                      Divakaran i/b Dhruv & Co., for the Applicant/Plaintiff.

                      Adv. Aniketh Nair, Adv. Aditi Singh i/b Link Legal for Defendant No.2.
                      Mr. Sunip Sen, Senior Advocate, a/w Adv. Soumya Srinivasan, Adv.
                      Chirag Dave i/b Legasis partners for Defendant No.5.
                      Adv. Zal Andhyarujina, Senior Advocate a/w Adv. Chirag Dave & Adv.
                      Shruti Sardessai i/b Legasis Partners for Defendant No.4.
                      Adv. Nirav Shah for Defendant No.7.
                      Mr. Venkatesh Dhond, Senior Advocate a/w Adv. Rohan Kelkar, Adv.
                      Samarth Jaidev, Adv. Kavisha Shah, Adv. Anupam Dighe, Adv. Shweta
                      More i/b India Law Alliance for Defendant No.6.
                      Adv. Surel Shah i/b Hudda and Associates for Defendant No.1.

                                                             CORAM: FIRDOSH P. POONIWALLA, J.

DATE: SEPTEMBER 22, 2025 P. C.

1. Mr. Kadam, the Learned Senior Counsel appearing on behalf of the Plaintiff, handed over draft amendment to the Interim Application. The same is taken on record and marked 'X'.

Mansi Shelke 1 ::: Uploaded on - 23/09/2025 ::: Downloaded on - 23/09/2025 21:21:12 :::

sr.10-ia(l)-27058-2025.doc

2. The amendments sought are only in respect of the prayers in the Application. Therefore, I see no impediment in allowing this amendment in terms of the draft marked 'X' and it is so allowed. This amendment is allowed without prejudice to the rights and contentions of the parties.

3. The amendment to be carried out forthwith and an amended copy of the Interim Application be served on the other parties.

4. Stand over to 30 th September, 2025 under the caption " for ad- interim relief".

[FIRDOSH P. POONIWALLA, J.] Mansi Shelke 2 ::: Uploaded on - 23/09/2025 ::: Downloaded on - 23/09/2025 21:21:12 :::