(1.) There are two Interim Applications fled by the Plaintif. IA No. 1 of 2020 seeks order of disclosure against the 1st Defendant. IA No. 2 of 2020 is somewhat wider in scope, but I will come to that presently.
(2.) The 1st Defendant is MRF Ltd, a public limited company. It is a listed and traded company. The Plaintif claims to be the son and legal heir of one Harilal Valabdas Gandhi alias Hiralal Vallabhdas Gandhi.
(3.) The Plaintif obtained a Succession Certifcate from this Court on 14th November 2017.