Bombay High Court
Actis Consumer Grooming Products ... vs Rakesh Malhotra And 9 Ors on 13 September, 2021
Author: A. K. Menon
Bench: A. K. Menon
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally
ORDINARY ORIGINAL CIVIL JURISDICTION
signed by
LATA SUNIL
LATA PANJWANI
SUNIL Date:
Interim Application (l) No.19689 of 2021
PANJWANI 2021.09.15
13:48:04
+0530
IN
Commercial Arbitration Petition (l) No.306 of 2020
Actis Consumer Grooming Products Ltd. ... Applicant
v/s.
Rakesh Malhotra & 9 ors. ... Respondents
Mr. Janak Dwarkadas, Sr. Counsel, Mr. Ashish Kamat a/w. Mr. Rajendra
Barot, Anusha Jacob, Ms.Trisha Sarkar, Mr. Vedant Jalan i/b. AZB &
Partners for the applicant.
Mr. D.N.Kher, Court Receiver a/w. Mr.S.K. Dekhale, O.S.D.Court Receiver.
CORAM : A. K. MENON, J.
13th September 2021.
P.C. Not on Board. Upon production taken on Board. Liberty to file additional affidavit in support of this application. Liberty to apply.
2. In the meantime, Court Receiver to file his report by 15 th September, 2021.
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3. This order is not to be uploaded till further orders.
(A.K.MENON, J) Lata Panjwani, P.S.