Bombay High Court
Tigaksha Metallics Pvt Ltd vs Actis Consumer Grooming Products ... on 25 November, 2021
Bench: S.J. Kathawalla, Milind N. Jadhav
PA-Nitin Jagtap 1 / 2 22-COMAPL-25175-2021.doc
NITIN
DINKAR
JAGTAP IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally signed
by NITIN
DINKAR JAGTAP
ORDINARY ORIGINAL CIVIL JURISDICTION
Date: 2021.11.27
18:38:49 +0530
IN ITS COMMERCIAL DIVISION
COMMERCIAL APPEAL (L) NO. 25175 OF 2021
IN
INTERIM APPLICATION (L) NO. 19689 OF 2021
IN
COMMERCIAL ARBITRATION PETITION (L) NO. 306 OF 2020
Tigaksha Mettallics Pvt. Ltd. ... Appellant
Versus
Actis Consumer Grooming Products Ltd. & Ors. ... Respondents
WITH
INTERIM APPLICATION (L) NO. 25193 OF 2021
IN
COMMERCIAL APPEAL (L) NO. 25175 OF 2021
Mr.T.K.Cooper, Sr. Adv. a/w. Ms.D.M. Khav, Mr. Darshit Dave, Mr. Harshad Vyas
i/b. AVP Partners for the Appellant.
Mr. Ashish Kamat a/w. Mr. Rajendra Barot, Ms.Anusha Jacob, Ms.Trisha Sarkar,
Mr.Vedant Jalan i/b. AZB & Partners for Respondent No. 1.
Mr.Surya Karan S. a/w. Mr. Amogha Krishnan i/b. Cyril Amarchand Mangaldas for
Respondent Nos. 2, 3 and 4.
Ms.Kanchan Rane, 1st Assistant to the Court Receiver, present.
CORAM : S.J. KATHAWALLA, &
MILIND N. JADHAV, JJ.
DATE : 25TH NOVEMBER, 2021
P.C. :
1. We have perused our Order dated 12 th November, 2021. It is clarified that Shri Kapse, Commissioner for Taking Accounts shall after comparing the copies PA-Nitin Jagtap 2 / 2 22-COMAPL-25175-2021.doc of the documents with originals, return the original documents to the Appellant.
2. Stand over to 9th December, 2021. However, this Order shall not preclude the Learned Single Judge from proceeding with Application under Section 47 of the Code of Civil Procedure, 1908, which is scheduled to be heard on 2 nd December, 2021.
(MILIND N. JADHAV, J. ) ( S.J. KATHAWALLA, J. )