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Delhi High Court - Orders

Abp Pvt Ltd vs Itc Hotels Ltd & Ors on 1 September, 2022

Author: Najmi Waziri

Bench: Najmi Waziri

                          $~6 & 7
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +    FAO(OS) 288/2016 & CM APPL. 37142/2016 & CM APPL.
                               37143/2016

                               ABP PVT LTD                                   ..... Appellant
                                                Through:     Mr Darpan Wadhwa, Sr. Advocate
                                                             with Mr Shamb Nandy and Ms
                                                             Akanksha Kaushik, Advocates.
                                                versus

                               ITC HOTELS LTD & ORS                          ..... Respondents
                                                Through:     Mr L. K. Bhushan and Mr Anirudh
                                                             Arun Kumar, Advocates.
                                                           AND
                          7.
                          +    FAO(OS) 27/2017 & CM APPL. 3223/2017
                               ABP PVT LTD                                   ..... Appellant
                                                Through:     Mr Darpan Wadhwa, Sr. Advocate
                                                             with Mr Shamb Nandy and Ms
                                                             Akanksha Kaushik, Advocates.
                                                versus

                               ITC HOTELS LTD & ORS                          ..... Respondents
                                                Through:     Mr L. K. Bhushan and Mr Anirudh
                                                             Arun Kumar, Advocates.

                               CORAM:
                               HON'BLE MR. JUSTICE NAJMI WAZIRI
                               HON'BLE MR. JUSTICE VIKAS MAHAJAN
                                                ORDER

% 01.09.2022 The hearing has been conducted through hybrid mode (physical and Signature Not Verified Digitally Signed By:ARUNA KANWAR Signing Date:07.09.2022 15:20:49 virtual hearing).

1. An adjournment slip has been circulated on behalf of the appellant to which the learned counsel for the respondents has no objection.

2. Re-notify on 21.02.2023.

3. Interim order to continue.

NAJMI WAZIRI, J VIKAS MAHAJAN, J SEPTEMBER 1, 2022 MK Signature Not Verified Digitally Signed By:ARUNA KANWAR Signing Date:07.09.2022 15:20:49