Bombay High Court
Actis Consumer Grooming Products ... vs Rakesh Malhotra And 9 Ors on 9 September, 2021
Author: G.S.Kulkarni
Bench: G.S.Kulkarni
501-IA-L-19689-21=CARBPL306-20.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO.19689 OF 2021
IN
COMMERCIAL ARBITRATION PETITION (L) NO.306 OF 2020
Actis Consumer Grooming Products Ltd. ... Petitioner
V/s.
Rakesh Malhotra and Ors. ... Respondents
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Mr. Janak Dwarkadas, Senior Advocate with Mr.Ashish Kamat, with
Mr.Rajendra Barot, Ms.Trisha Sarkar, Mr.Vedant Jalan i/b. AZB &
Partners, for the Petitioner.
Mr.D.N.Kher, Court Receiver with Mr.S.K.Dekhale, O.S.D. Court
Receiver, present.
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CORAM : G.S.KULKARNI, J.
DATE : 9th September, 2021. P.C.:
1. This is a Section 9 petition in aid of enforcement of a foreign award.
2. Considering the present assignment, all matters relating to the foreign awards including those under Section 47, 48 of the Arbitration and Conciliation Act,1996, are assigned to be heard by the Bench presided over by Hon'ble Mr.Justice A.K.Menon. The petitioner is, accordingly, at liberty to move this petition before the appropriate Bench.
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