Shree Khanna Gems vs Asian Hotels (North) Ltd on 1 July, 2020

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Delhi High Court - Orders

Shree Khanna Gems vs Asian Hotels (North) Ltd on 1 July, 2020

Bench: Mukta Gupta

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*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CS(COMM) 212/2020
      I.A. 5030/2020 (under Order XXXIX Rule 1 and 2 CPC)
      I.A. 5031/2020 (exemption)
      I.A. 5032/2020 (exemption from filing court fees along with affidavit)
      SHREE KHANNA GEMS                                       ..... Plaintiff
              Represented by:          Mr.Avishkar Singhvi and Mr.Nipun
                                       Katyal, Advocates.

                          versus

      ASIAN HOTELS (NORTH) LTD.                   ..... Defendant
               Represented by: Dr. Lalit Bhasin, Advocate with
                               Ms.Nina Gupta & Ms.Ranjan Jha,
                               Advocates
      CORAM:
      HON'BLE MS. JUSTICE MUKTA GUPTA
                          ORDER

% 01.07.2020 The hearing has been conducted through Video Conferencing. I.A. 5031/2020 (exemption)

1. Exemption is allowed subject to all just exceptions.

2. Application is disposed of.

I.A. 5032/2020 (exemption from filing court fees along with affidavit)

1. Plaintiff is exempted from filing the duly affirmed affidavit(s) in support of the plaint and applications as well as Court fees at this stage and the same be filed within 72 hours of the resumption of the normal Court functioning.

2. Application is disposed of.

CS(COMM) 212/2020 Page 1 of 2

CS(COMM) 212/2020 I.A. 5030/2020 (under Order XXXIX Rule 1 and 2 CPC)

1. Awaiting the decision in CS(COMM) 184/2020, 185/2020 and 189- 192 of 2020 on the maintainability of the suits as also the grant of interim injunction, list this suit and application on 10th July, 2020.

2. Order be uploaded on the website of this Court.

MUKTA GUPTA, J.

JULY 01, 2020 'akb' CS(COMM) 212/2020 Page 2 of 2

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Delhi High Court - Orders