Delhi High Court - Orders
Asian Hotels (North) Limited vs J.H. Jewellers on 11 September, 2020
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw, Asha Menon
$~2 to 10, 17 & 20 to 26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA(OS)(COMM) 51/2020 & CM No.22128-30/2020
ASIAN HOTELS (NORTH) LIMITED ..... Appellant
Through: Dr. Lalit Bhasin, Ms. Nina Gupta,
Ms. Ananya Marwah and Ms.
Ruchika Joshi, Advocates.
Versus
J.H. JEWELLERS ..... Respondent
Through: Mr. Avishkar Singhvi and Mr. Nipun
Katyal, Advocates.
+ RFA(OS)(COMM) 52/2020 & CM No.22131-33 /2020
ASIAN HOTELS (NORTH) LIMITED ..... Appellant
Through: Dr. Lalit Bhasin, Ms. Nina Gupta,
Ms. Ananya Marwah and Ms.
Ruchika Joshi Advocates.
Versus
AJAY KUMAR RASTOGI ..... Respondent
Through: Mr. Avishkar Singhvi and Mr. Nipun
Katyal, Advocates.
+ RFA(OS)(COMM) 53/2020 & CM No.22138-40 /2020
NATIONAL COTTAGE EMPORIUM ..... Appellant
Through: Mr. Avishkar Singhvi & Mr. Nipun
Katyal, Advocates.
Versus
ASIAN HOTELS (NORTH) LIMITED ..... Respondent
Through: Dr. Lalit Bhasin, Ms. Nina Gupta, Mr.
Chirag Nassa & Ms. Ananya Marwah
and Ms. Ruchika Joshi, Advocates.
RFA(OS)(COMM) Nos.51 to 67 of 2020 Page 1 of 8
+ RFA(OS)(COMM) 54/2020 & CM No.22141-43 /2020
ASIAN HOTELS (NORTH) LIMITED ..... Appellant
Through: Dr. Lalit Bhasin, Ms. Nina Gupta,
Ms. Ananya Marwah and Ms.
Ruchika Joshi, Advocates.
Versus
MAHARANI OF INDIA ..... Respondent
Through: Mr. Avishkar Singhvi and Mr. Nipun
Katyal, Advocates. Advocates.
+ RFA(OS)(COMM) 55/2020 & CM No.22144-46 /2020
SHAW ART PALACE ..... Appellant
Through: Mr. Avishkar Singhvi and Mr. Nipun
Katyal, Advocates.
Versus
ASIAN HOTELS (NORTH) LIMITED ..... Respondent
Through: Dr. Lalit Bhasin, Ms. Nina Gupta,
Ms. Ananya Marwah and Ms.
Ruchika Joshi, Advocates.
+ RFA(OS)(COMM) 56/2020 & CM No.22147-49 /2020
ASIAN HOTELS (NORTH) LIMITED ..... Appellant
Through: Dr. Lalit Bhasin, Ms. Nina Gupta,
Ms. Ananya Marwah and Ms.
Ruchika Joshi, Advocates.
Versus
SYED MUJTABA SHAH ..... Respondent
Through: Mr. Avishkar Singhvi and Mr. Nipun
Katyal, Advocates.
+ RFA(OS)(COMM) 57/2020 & CM No.22150-52 /2020
ASIAN HOTELS (NORTH) LIMITED ..... Appellant
Through: Dr. Lalit Bhasin, Ms. Nina Gupta,
Ms. Ananya Marwah and Ms.
Ruchika Joshi, Advocates.
Versus
RAJESH JAIN ..... Respondent
Through: Mr. Avishkar Singhvi and Mr. Nipun
Katyal, Advocates.
RFA(OS)(COMM) Nos.51 to 67 of 2020 Page 2 of 8
+ RFA(OS)(COMM) 58/2020 & CM No.22153-55 /2020
ASIAN HOTELS (NORTH) LIMITED ..... Appellant
Through: Dr. Lalit Bhasin, Ms. Nina Gupta,
Ms. Ananya Marwah and Ms.
Ruchika Joshi, Advocates.
Versus
B L KAPOOR & ANR ..... Respondent
Through: Mr. Avishkar Singhvi and Mr. Nipun
Katyal, Advocates.
+ RFA(OS)(COMM) 59/2020 & CM No.22156-58 /2020
ASIAN HOTELS (NORTH) LIMITED ..... Appellant
Through: Dr. Lalit Bhasin, Ms. Nina Gupta,
Ms. Ananya Marwah and Ms.
Ruchika Joshi, Advocates.
Versus
MEENA RASTOGI (Deceased) through Ajay Rastogi
..... Respondent
Through: Mr. Avishkar Singhvi and Mr. Nipun
Katyal, Advocates.
+ RFA(OS)(COMM) 60/2020 & CM No.22314-16 /2020
ARUN KUMAR JAIN ..... Appellant
Through: Mr. Avishkar Singhvi and Mr. Nipun
Katyal, Advocates.
Versus
ASIAN HOTELS (NORTH) LIMITED ..... Respondent
Through: Dr. Lalit Bhasin, Ms. Nina Gupta, Mr.
Ms. Ananya Marwah, Ms. Ruchika
Joshi, Advocates.
+ RFA(OS)(COMM) 61/2020 & CM No.22464-66/2020 (Wrongly
written as Crl. M.A.)
FAROOQ AHMED & ANR. ..... Appellants
Through: Mr. Avishkar Singhvi and Mr. Nipun
Katyal, Advocates.
Versus
RFA(OS)(COMM) Nos.51 to 67 of 2020 Page 3 of 8
ASIAN HOTELS NORTH LIMITED ..... Respondent
Through: Dr. Lalit Bhasin, Ms. Nina Gupta, Mr.
Ms. Ananya Marwah, Ms. Ruchika
Joshi, Advocates.
+ RFA(OS)(COMM) 62/2020 & CM No.22467-69 /2020
JAIPUR JEWEL PALACE AND ANR. ..... Appellants
Through: Mr. Avishkar Singhvi and Mr. Nipun
Katyal, Advocates.
Versus
ASIAN HOTELS (NORTH) LIMITED ..... Respondent
Through: Dr. Lalit Bhasin, Ms. Nina Gupta, Mr.
Ms. Ananya Marwah, Ms. Ruchika
Joshi, Advocates.
+ RFA(OS)(COMM) 63/2020 & CM No.22470-72/2020
CRAFTO ..... Appellant
Through: Mr. Avishkar Singhvi and Mr. Nipun
Katyal, Advocates.
Versus
ASIAN HOTELS (NORTH) LIMITED ..... Respondent
Through: Dr. Lalit Bhasin, Ms. Nina Gupta, Mr.
Ms. Ananya Marwah, Ms. Ruchika
Joshi, Advocates.
+ RFA(OS)(COMM) 64/2020 & CM No.22473-75 /2020
SUGEET BALA AHUJA &ANR. ..... Appellant
Through: Mr. Avishkar Singhvi and Mr. Nipun
Katyal, Advocates.
Versus
ASIAN HOTELS (NORTH) LIMITED ..... Respondent
Through: Dr. Lalit Bhasin, Ms. Nina Gupta, Mr.
Ms. Ananya Marwah, Ms. Ruchika
Joshi, Advocates.
RFA(OS)(COMM) Nos.51 to 67 of 2020 Page 4 of 8
+ RFA(OS)(COMM) 65/2020 & CM No.22476-78 /2020
B.L KAPOOR & ANR. ..... Appellants
Through: Mr. Avishkar Singhvi and Mr. Nipun
Katyal, Advocates.
Versus
ASIAN HOTELS (NORTH) LIMITED ..... Respondent
Through: Dr. Lalit Bhasin, Ms. Nina Gupta, Mr.
Ms. Ananya Marwah, Ms. Ruchika
Joshi, Advocates.
+ RFA(OS)(COMM) 66/2020 & CM No.22479-81 /2020
SYED MUJTABA SHAH ..... Appellant
Through: Mr. Avishkar Singhvi and Mr. Nipun
Katyal, Advocates.
Versus
ASIAN HOTELS (NORTH) LIMITED ..... Respondent
Through: Dr. Lalit Bhasin, Ms. Nina Gupta, Mr.
Ms. Ananya Marwah, Ms. Ruchika
Joshi, Advocates.
AND
+ RFA(OS)(COMM) 67/2020 & CM No.22482-84 /2020
MAHARANI OF INDIA ..... Appellant
Through: Mr. Avishkar Singhvi and Mr. Nipun
Katyal, Advocates.
Versus
ASIAN HOTELS (NORTH) LIMITED ..... Respondent
Through: Dr. Lalit Bhasin, Ms. Nina Gupta, Mr.
Ms. Ananya Marwah, Ms. Ruchika
Joshi, Advocates.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
HON'BLE MS. JUSTICE ASHA MENON
RFA(OS)(COMM) Nos.51 to 67 of 2020 Page 5 of 8
ORDER
% 11.09.2020 [VIA VIDEO CONFERENCING] CM No.22129/2020 in RFA(OS)(COMM) No.51/2020 CM No.22132/2020 in RFA(OS)(COMM) No.52/2020 CM Nos.22139/2020 & 22140/2020 in RFA(OS)(COMM) No.53/2020 CM No.22142/2020 in RFA(OS)(COMM) No.54/2020 CM Nos.22145/2020 & 22146/2020 in RFA(OS)(COMM) 55/2020 CM No.22148/2020 in RFA(OS)(COMM) No.56/2020 CM No.22151/2020 in RFA(OS)(COMM) No.57/2020 CM No.22154/2020 in RFA(OS)(COMM) No.58/2020 CM No.22157/2020 in RFA(OS)(COMM) No.59/2020 CM Nos.22315/2020 & 22316/2020 in RFA(OS)(COMM) No.60/2020 C.M.Nos.22464/2020 & 22465/2020 in RFA(OS)(COMM) No.61/2020 CM Nos.22468/2020 & 22469/2020 in RFA(OS)(COMM) No.62/2020 CM Nos.22471/2020 & 22472/2020 in RFA(OS)(COMM) No.63/2020 CM Nos.22474/2020 & 22475/2020 in RFA(OS)(COMM) No.64/2020 CM Nos.22477/2020 & 22478/2020 in RFA(OS)(COMM) 65/2020 CM Nos.22480 /2020 & 22481/2020 in RFA(OS) (COMM) No.66/2020 CM Nos.22483/2020 & 22484/2020 in RFA (OS) (COMM) No.67/2020 (all for exemption)
1. Allowed, subject to just exceptions and as per extant rules.
2. The applications are disposed of.
RFA(OS)(COMM) 51/2020 & CM No.22128/2020 (for stay) and CM No.22130/2020 (under Section 8 of Arbitration & Conciliation Act, 1996) RFA(OS)(COMM) 52/2020 & CM No.22131/2020 (for stay) and CM No.22133/2020 (under Section 8 of Arbitration & Conciliation Act, 1996) RFA(OS)(COMM) 53/2020 & CM No.22138/2020 (for ex-parte ad- interim injunction) RFA(OS)(COMM) Nos.51 to 67 of 2020 Page 6 of 8 RFA(OS)(COMM) 54/2020 & CM No.22141/2020 (for stay) and CM No.22143/2020 (under Section 8 of Arbitration & Conciliation Act, 1996) RFA(OS)(COMM) 55/2020 & CM No.22144/2020 (for ex-parte ad interim injunction) RFA(OS)(COMM) 56/2020 & CM No. 22147/2020 (for stay) and CM No.22149/2020 (under Section 8 of Arbitration & Conciliation Act, 1996) RFA(OS)(COMM) 57/2020 & CM No.22150/2020 (for stay) and CM No.22152/2020 (under Section 8 of Arbitration & Conciliation Act, 1996) RFA(OS)(COMM) 58/2020 & CM No.22153/2020 (for stay) and CM No.22155/2020 (under Section 8 of Arbitration & Conciliation Act, 1996) RFA(OS)(COMM) 59/2020 & CM No.22156/2020 (for stay) and CM No.22158/2020 (under Section 8 of Arbitration & Conciliation Act, 1996) RFA(OS)(COMM) 60/2020 & CM No.22314/2020 (for ex-parte ad- interim injunction) RFA(OS)(COMM) 61/2020 & C.M.No.22464/2020 (for ex-parte ad- interim injunction) RFA(OS)(COMM) 62/2020 & CM No.22467/2020 (for ex-parte ad- interim injunction) RFA(OS)(COMM) 63/2020 & CM No.22470/2020 (for ex-parte ad- interim injunction) RFA(OS)(COMM) 64/2020 & CM No.22473/2020 (for ex-parte ad- interim injunction) RFA(OS)(COMM) Nos.51 to 67 of 2020 Page 7 of 8 RFA(OS)(COMM) 65/2020 & CM No.22476/2020 (for ex-parte ad- interim injunction) RFA(OS)(COMM) 66/2020 & CM No.22479/2020 (for ex-parte ad- interim injunction) RFA(OS)(COMM) 67/2020 & CM No.22482/2020 (for ex-parte ad- interim injunction)
4. Admit, in terms of earlier orders.
5. The same interim relief, as in other cases.
6. CMs 22128/2020, 22131/2020, 22138/2020, 22141/2020, 22144/2020, 22147/2020, 22150/2020, 22153/2020, 22156/2020, 22314/2020, 22464/2020, 22467/2020, 22470/2020, 22473/2020, 22476/2020, 22479/2020 & 22482/2020 are disposed of.
7. Notice of Section 8 applications is issued and replies thereto be filed by 15th September, 2020. Rejoinders before the next date.
8. List for hearing along with other appeals, on 24th September, 2020.
9. The counsel for the occupants states that he has instructions from the occupants to convey their apology for the publication made. The said apology is accepted.
RAJIV SAHAI ENDLAW, J ASHA MENON, J SEPTEMBER 11, 2020 ak RFA(OS)(COMM) Nos.51 to 67 of 2020 Page 8 of 8