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Intercontinental Hotels Group (India) ... vs Waterline Hotels Pvt. Ltd. on 7 August, 2020

Bench: Chief Justice, V. Ramasubramanian

     ITEM NO.10                    Court No.1 (Video Conferencing)           SECTION XVI-A

                                   S U P R E M E C O U R T O F         I N D I A
                                           RECORD OF PROCEEDINGS

     Petition(s) for Arbitration (Civil)                     No(s).12/2019

     INTERCONTINENTAL HOTELS GROUP (INDIA) PVT. LTD. & ANR.Petitioner(s)

                                                       VERSUS
     WATERLINE HOTELS PVT. LTD.                                              Respondent(s)

     (FOR ADMISSION and IA No.58911/2019-PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES and  IA No. 67956/2020 - EXEMPTION FROM
     FILING AFFIDAVIT and    IA No. 60191/2020 - EXEMPTION FROM FILING
     AFFIDAVIT and   IA No. 57234/2020 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES and IA No. 67952/2020 - WITHDRAWAL OF
     CASE / APPLICATION)

     [TO BE HEARD BY HON. THE CHIEF JUSTICE AND HON. V. RAMASUBRAMANIAN,
     J. - AND TAKEN UP AT THE END OF THE BOARD]

     Date : 07-08-2020 The petition was called on for hearing today.
     CORAM :
              HON'BLE THE CHIEF JUSTICE
              HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN

     For Petitioner(s)                   Mr.   Ritin Rai, Sr. Adv.
                                         Mr.   S. S. Shroff, AOR
                                         Ms.   Ila Kapoor, Adv.
                                         Ms.   Ananya Aggarwal, Adv.
                                         Ms.   Juhi Gupta, Adv.
                                         Ms.   Akriti Kataria, Adv.

     For Respondent(s)                   Mr.   Navkesh Batra, Adv.
                                         Mr.   Sandeep Narain, Adv.
                                         Ms.   Dhanlaxmi B.R., Adv.
                                         For   M/s S. Narain & Co., AOR

                               UPON hearing the counsel the Court made the following
                                                  O R D E R

Mr. Navkesh Batra, learned counsel appearing for the respondent, prays for and is granted two weeks’ time to file reply affidavit to the instant interlocutory application(s) filed by the petitioners.

Put up thereafter.

(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR