Delhi High Court - Orders
Dharamvir Khosla vs Asian Hotels (North) Limited on 18 January, 2021
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~ 6(Original Side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 18/2021, I.A.s 829/2021 & 830/2021
DHARAMVIR KHOSLA ..... Petitioner
Through: Mr. Yashraj Singh Deora &
Ms. Sonal Mashankar, Advs.
versus
ASIAN HOTELS (NORTH) LIMITED ..... Respondent
Through: Mr. Lalit Bhasin, Ms. Nina
Gupta & Mr. Ajay Pratap Singh
CORAM:
HON'BLE MR. J USTICE C.HARI SHANKAR
ORDER
% 18.01.2021 I.As. 829/2021 and I.A. 830/2021 (for exemptions)
1. Exemption allowed, subject to all just exceptions.
2. The applications are disposed of.
O.M.P.(I) (COMM.) 18/2021
1. Issue notice. Notice is accepted on behalf of the respondent by Ms. Nina Gupta.
2. Response to this petition, if any, be filed within a period of one week from today, with an advance copy to learned counsel for the petitioner, who, may file rejoinder thereto, if any, at least 48 hours in advance of the next date of hearing.
3. Learned counsel for the parties are also directed to file short notes of their respective submissions, not exceeding four pages, at Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI O.M.P.(I) (COMM.) 18/2021 Page 1 of 2 Signing Date:21.01.2021 12:32:13 least 48 hours in advance of the next date of hearing after exchanging copies with each other.
4. By consent, it is directed that no coercive action could be taken against the petitioners, pursuant to the notices which are under challenge, till the next date of hearing.
5. Re-notify on 3rd February, 2021, for disposal at the end of the Board.
C.HARI SHANKAR, J J ANUARY 18, 2021/kr Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI O.M.P.(I) (COMM.) 18/2021 Page 2 of 2 Signing Date:21.01.2021 12:32:13