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Tri Star Hotels Pvt. Ltd. vs Curo India Pvt. Ltd. on 13 October, 2023

Author: B.V. Nagarathna

Bench: B.V. Nagarathna

     ITEM NO.25                            COURT NO.15               SECTION IV-B

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

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 38274/2023

     (Arising out of impugned final judgment and order dated 25-04-2023
     in RA No. 48/2022 passed by the High Court of Punjab & Haryana at
     Chandigarh)

     TRI STAR HOTELS PVT. LTD.                                       Petitioner(s)

                                                  VERSUS

     CURO INDIA PVT. LTD. & ORS.                                     Respondent(s)

     ( IA No.207570/2023-CONDONATION OF DELAY IN FILING )

     Date : 13-10-2023 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MRS. JUSTICE B.V. NAGARATHNA
                         HON'BLE MR. JUSTICE UJJAL BHUYAN

     For Petitioner(s)            Mr. Vikas Singh, Sr. Adv.
                                  Mr. Vijay Kumar Gupta, Adv.
                                  Ms. Deepeika Kaur, Adv.
                                  Mr. Keshav Khandelwal, Adv.
                                  Mr. Nikhil Jain, AOR
                                  Ms. Divya Jain, Adv.
                                  Ms. Monica Dhingra, Adv.

     For Respondent(s)

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

Delay condoned.

Shri Vikas Singh, learned senior counsel appearing for the petitioner submitted that the petitioner would be satisfied if the amount of ₹6.5 Crores paid by the petitioner is returned to it with reasonable interest.

Hence, issue notice to the respondents.

(SWETA BALODI) (MALEKAR NAGARAJ) COURT MASTER (SH) COURT MASTER (NSH)