Delhi High Court - Orders
Carnation Hotels Pvt. Ltd. And Anr vs Unicorn Real Estate on 12 October, 2023
Author: Rekha Palli
Bench: Rekha Palli
$~30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 1067/2023
CARNATION HOTELS PVT. LTD. AND ANR.
..... Petitioners
Through: Mr. N.P.S. Chawla, Mr. Sujoy Datta,
Mr. Vibhor Kapoor and Mr. Avesh Chaudhary,
Advs.
versus
UNICORN REAL ESTATE
..... Respondent
Through:
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 12.10.2023
I.A. 20131/2023 -Ex.
1. Exemption allowed, subject to all just exceptions.
2. The application stands disposed of.
ARB.P. 1067/20233. Upon the petitioners taking steps, issue notice to the respondent through all permissible modes. Reply, if any, be filed within three weeks. Rejoinder thereto, if any, be filed within one week.
4. List on 06.12.2023.
REKHA PALLI, J OCTOBER 12, 2023 acm This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 13/10/2023 at 15:25:41