Bombay High Court
Actis Consumer Grooming Products vs Rakesh Malhotra And Others on 20 September, 2021
Author: A. K. Menon
Bench: A. K. Menon
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO.19898 OF 2021
IN
COMMERCIAL ARBITRATION PETITION (L) NO.423 OF 2021
Actis Consumer Grooming
Products Limited .. Applicant/Petitioner
v/s.
Rakesh Malhotra & Ors. .. Respondents
Mr. Janak Dwarkadas, St. Advocate, a/w Ashish Kamat, Rajendra B., Ms.
Anusha Jacob, Trisha Sarkar, Vedant Jalan, Ms.Pranvi Jain for the
petitioner.
Mr. Rohan Cama a/w Ms. Shweta Jaydev, Anuja Bhansali & Mr.Samved
Pradhan i/b. Rashmikant & Partners for respondent nos.2 & 3.
Mr. Waseem Pangarkar & Akansha Luhach i/b. MZM Legal for
respondent nos.1, 5 & 6.
Mr. Vipul Dharmani a/w Mohit J., Sagar Wagle i/b. Riddhi A. Pandit for
the respondent nos.4, 5 & 7.
CORAM : A. K. MENON, J.
DATED : 20TH SEPTEMBER 2021. P.C. :
1. This IA seeks leave to amend the petition in terms of the schedule annexed thereto. It is pointed out that original respondent having Digitally signed by SANDHYA 1/2 SANDHYA BHAGU BHAGU WADHWA WADHWA Date:
2021.09.22 17:24:43 +0530
63.IAL-19898-21.doc wadhwa expired, the legal heirs are to be brought on record. It also seeks consequential amendment as set out in the schedule Annexure-A thereto.
2. In view thereof, I pass the following order;
3. IA is allowed in terms of prayer clause (a).
4. Amendment to be carried out within one week from today.
Re-verification is dispensed with.
5. Mr. Cama waives service of the amended application.
6. Reply, if any, to be filed within one week from today.
7. Reply in the arbitration petition to be filed within four weeks from today.
(A. K. MENON, J.) 2/2
63.IAL-19898-21.doc wadhwa