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[Cites 1, Cited by 2]

Delhi High Court - Orders

La Ramada World Private Limited & Anr vs Ramada International Inc on 20 July, 2022

Author: Vibhu Bakhru

Bench: Vibhu Bakhru

                          $~19
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      FAO(OS) (COMM) 184/2022 & CM APPL. 31649/2022, 31650/2022
                                 & 31651/2022

                                 LA RAMADA WORLD PRIVATE LIMITED
                                 & ANR.                                 ..... Appellants
                                             Through: Mr. Danish Zubair Khan & Mr.
                                                      Pankaj Kumar, Advs.
                                             versus

                                 RAMADA INTERNATIONAL INC               ..... Respondent
                                              Through: Mr. Ashwani Balayan & Mr. Pranay
                                                       Bali, Advs.
                                 CORAM:
                                 HON'BLE MR. JUSTICE VIBHU BAKHRU
                                 HON'BLE MR. JUSTICE AMIT MAHAJAN
                                                    ORDER

% 20.07.2022

1. The appellants have filed the present appeal impugning an order dated 11.07.2022 passed by the learned Single Judge in CS (COMM.) 470/2021 captioned Ramada International, INC v. La-ramada World Private Limited & Anr. The learned Single Judge had directed issuance of non- bailable warrants against appellant no.2 as the Court found that despite repeated opportunities, appellant no.2 had not joined the proceedings and, prima facie, violated the orders of the Court.

2. The learned counsel for the appellants states that they have an explanation regarding non-appearance of the appellants. Notwithstanding the same, they tender an unconditional and unqualified apology for not joining the proceedings and for any disobedience of the orders passed by Signature Not Verified Digitally Signed By:Dushyant Rawal Signing Date:20.07.2022 this Court.

3. After some arguments, the learned counsel appearing for the appellants seeks liberty to withdraw the present appeal to approach the learned Single Judge to vary the order directing issuance of non-bailable warrants with the request to afford the appellants another opportunity to be heard.

4. The petition is dismissed as withdrawn with the aforesaid liberty. All pending applications are also disposed of.

5. The non-bailable warrants issued against appellant no.2 shall not be implemented till 26.07.2022.

6. Dasti under the signature of the Court Master.





                                                                                    VIBHU BAKHRU, J




                                                                                    AMIT MAHAJAN, J
                          JULY 20, 2022
                          Ch                                Click here to check corrigendum, if any




Signature Not Verified
Digitally Signed
By:Dushyant Rawal
Signing Date:20.07.2022