Full Judgment Text
* IN THE HIGH COURT OF DELHI AT NEW DELHI
th
% Date of decision: 24 December, 2020.
+ RFA(OS)(COMM) 15/2020 & CMs No.16974/2020 (for ex-parte
ad interim injunction) & 20005/2020 (u/S 8 of Arbitration and
Conciliation Act)
SITAL DASS JEWELLERS ..... Appellant
Versus
ASIAN HOTELS (NORTH) LIMITED ..... 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’