Delhi High Court - Orders
Alok Kumar Lodha vs Asian Hotels (North) Ltd on 24 August, 2020
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw, Asha Menon
$~VC-1 to 5 & 11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA (OS) (COMM) 13/2020, C.M. Nos. 16950/2020 (for ex parte ad
interim injunction), 20009-20010/2020
ALOK KUMAR LODHA ..... Appellant
Through: Mr. Avishkar Singhvi & Mr. Nipun
Katyal, Advocates.
Versus
ASIAN HOTELS (NORTH) LTD. ..... Respondent
Through: Dr. Lalit Bhasin, Ms. Nina Gupta,
Ms. Ratna Dwivedi Dhingra, Mr.
Chirag Nassa & Ms. Ananya Marwah,
Advocates.
AND
+ RFA (OS) (COMM) 15/2020, C.M. Nos. 16974/2020 (for ex parte ad
interim injunction), 20005-20006/2020
SITAL DASS JEWELLERS ..... Appellant
Through: Mr. Avishkar Singhvi & Mr. Nipun
Katyal, Advocates.
Versus
ASIAN HOTELS (NORTH) LTD. ..... Respondent
Through: Dr. Lalit Bhasin, Ms. Nina Gupta,
Ms. Ratna Dwivedi Dhingra, Mr.
Chirag Nassa & Ms. Ananya Marwah,
Advocates.
AND
+ RFA (OS) (COMM) 16/2020, C.M. Nos. 16979/2020 (for ex parte ad
interim injunction),20012-20013/2020
SATISH KHOSLA & ANR. ..... Appellants
Through: Mr. Dhruv Mehta, Senior Advocate
RFAs (OS) (COMM) 13/2020, 15/2020, 16/2020, 17/2020, 18/2020 & 35/2020 Page 1 of 5
with Mr. Yashraj Singh Deora, Mr.
Anubhav Ray & Ms. Sonal
Mahashankar, Advocates.
Versus
ASIAN HOTELS (NORTH) LTD. ..... Respondent
Through: Dr. Lalit Bhasin, Ms. Nina Gupta,
Ms. Ratna Dwivedi Dhingra, Mr.
Chirag Nassa & Ms. Ananya Marwah,
Advocates.
AND
+ RFA (OS) (COMM) 17/2020, 16983/2020 (for ex parte ad interim
injunction),C.M. Nos.20014-20015/2020
SWEETY SURI ..... Appellant
Through: Mr. Avishkar Singhvi & Mr. Nipun
Katyal, Advocates.
Versus
ASIAN HOTELS (NORTH) LTD. .... Respondent
Through: Dr. Lalit Bhasin, Ms. Nina Gupta,
Ms. Ratna Dwivedi Dhingra, Mr.
Chirag Nassa & Ms. Ananya Marwah,
Advocates.
AND
+ RFA (OS) (COMM) 18/2020, 16988/2020 (for ex parte ad interim
injunction),C.M. Nos.20007-20008/2020
DHARAMVIR KHOSLA ..... Appellant
Through: Mr. Dhruv Mehta, Senior Advocate
with Mr. Yashraj Singh Deora, Mr.
Anubhav Ray & Ms. Sonal
Mahashankar, Advocates.
Versus
RFAs (OS) (COMM) 13/2020, 15/2020, 16/2020, 17/2020, 18/2020 & 35/2020 Page 2 of 5
ASIAN HOTELS (NORTH) LTD. ..... Respondent
Through: Dr. Lalit Bhasin, Ms. Nina Gupta,
Ms. Ratna Dwivedi Dhingra, Mr.
Chirag Nassa & Ms. Ananya Marwah,
Advocates.
AND
+ RFA (OS) (COMM) 35/2020, C.M. Nos.20228-20231/2020
SHREE KHANNA GEMS .....Appellant
Through: Mr. Avishkar Singhvi & Mr. Nipun
Katyal, Advocates
versus
ASIAN HOTELS (NORTH) LIMITED .....Respondent
Through: Dr. Lalit Bhasin, Ms. Nina Gupta,
Ms. Ratna Dwivedi Dhingra, Mr.
Chirag Nassa &Ms. Ananya Marwah,
Advocates.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 24.08.2020 C.M. No.20010/2020 (Extension of time and exemption from filing of court fees and from filing notarized/attested affidavits) in RFA (OS) (COMM) 13/2020) C.M. No.20006/2020 (Extension of time and exemption from filing of court fees and from filing notarized/attested affidavits) in RFA (OS) (COMM) 15/2020) C.M. No.20013/2020 (Extension of time and exemption from filing of court fees and from filing notarized/attested affidavits) in RFA (OS) (COMM) 16/2020) C.M. No.20015/2020 (Extension of time and exemption from filing of court fees and from filing notarized/attested affidavits) in RFA (OS) (COMM) 17/2020) RFAs (OS) (COMM) 13/2020, 15/2020, 16/2020, 17/2020, 18/2020 & 35/2020 Page 3 of 5 C.M. No.20008/2020 (Extension of time and exemption from filing of court fees and from filing notarized/attested affidavits) in RFA (OS) (COMM) 18/2020) C.M. Nos.20229-31/2020 (Exemption from filing certified copy of the order, from filing dim/illegible/margin hand written documents along with affidavit and from filing notarized/attested affidavits and welfare stamp) in RFA (OS) (COMM) 35/2020)
1. Allowed, subject to just exceptions and as per the extant rules.
2. The applications are disposed of.
C.M. No. 20009/2020 (under Section 8 of Arbitration and Conciliation Act) of the respondent in RFA (OS) (COMM) 13/2020 C.M. No. 20005/2020 (under Section 8 of Arbitration and Conciliation Act) in RFA (OS) (COMM) 15/2020 C.M. No. 20012/2020 (under Section 8 of Arbitration and Conciliation Act) of the respondent in RFA (OS) (COMM) 16/2020 C.M. No. 20014/2020 (under Section 8 of Arbitration and Conciliation Act) of the respondent in RFA (OS) (COMM) 17/2020 C.M. No. 20007/2020 (under Section 8 of Arbitration and Conciliation Act) of the respondent in RFA (OS) (COMM) 18/2020
3. Keeping open the objection of the senior counsel/counsel for the appellant to even the issuance of the notice of these applications, notice is issued.
4. Notice is accepted by the counsels for the appellant.
5. Replies be filed by 15th September, 2020.
RFAs (OS) (COMM) 13/2020, 15/2020, 16/2020, 17/2020, 18/2020 & 35/2020 Page 4 of 56. Rejoinders be filed before the next date.
7. List on 24th September, 2020.
RFA (OS) (COMM) 35/2020, C.M. No.20228/2020 (for ex-parte ad interim injunction)
8. Admit.
9. Notice is accepted by the counsel for the respondent.
10. The same interim orders/arrangements as in other appeals.
11. C.M. Appl. No. 20228/2020 is disposed of.
12. List on 24th September, 2020 along with other appeals.
RAJIV SAHAI ENDLAW, J ASHA MENON, J AUGUST 24, 2020 ck RFAs (OS) (COMM) 13/2020, 15/2020, 16/2020, 17/2020, 18/2020 & 35/2020 Page 5 of 5