Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Delhi High Court

H.S. Nag And Ors. vs Asian Hotels (North) Ltd. on 24 December, 2020

Author: Rajiv Sahai Endlaw

Bench: Rajiv Sahai Endlaw, Asha Menon

*    IN THE HIGH COURT OF DELHI AT NEW DELHI

%                               Date of decision: 24th December, 2020.

+    RFA(OS)(COMM) 23/2020 & CM No.17744/2020 (for ex-parte ad
     interim injunction)

     H.S. NAG AND ORS.                                 .... Appellants
                               Versus

     ASIAN HOTELS (NORTH) LTD.                        ..... Respondent

CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
HON'BLE MS. JUSTICE ASHA MENON

[VIA VIDEO CONFERENCING]

RAJIV SAHAI ENDLAW, J.

For judgment, see judgment in RFA(OS)(COMM) No.13/2020 titled Alok Kumar Lodha Vs. Asian Hotels (North) Limited.

RAJIV SAHAI ENDLAW, J.

ASHA MENON, J.

DECEMBER 24, 2020 'bs'