Delhi High Court
Sultan Ahmed vs Asian Hotels (North) Limited on 24 December, 2020
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 24th December, 2020.
+ RFA(OS)(COMM) 30/2020 & CM No.17803/2020 (for ex-parte ad
interim injunction)
SULTAN AHMED ..... 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'