A Contempt of Court plea has been filed in the High Court of Delhi against Oyo, Founder Ritesh Agarwal, & directors Anuj Tejpal & Rakesh Kumar by hospitality firm Anam Datsec, for failing to submit an affidavit listing its unencumbered assets as per a July 7 order from the court.
Oyo on its part, as per a report by the news agency, said that there was “no merit” in the contempt petition as it had already submitted the list to the court. The contempt petition & further case hearing will be conducted on Aug 20.
The order, per which the list & response was to be submitted within two weeks, was given while hearing a case against Oyo for non-payment of dues to Anam Datsec for its Golden Sands property in Calangute, Goa. The latter had sought Rs 8 crore in damages.
Besides the list, Oyo was also required to submit an affidavit to the registry in a sealed cover. Akash Nangia, director of Anam Datsec & founder of startups Techjockey.com & SISL Infotech said as per the report that they had received Oyo’s reply but without the list. “When we reached out to them over emails, they went unanswered. So, we moved the petition in the court today,” he said.
An Oyo spokesperson said as per the report that the High Court has not issued the company any notice after the contempt petition was filed adding that the Court’s orders were complied with.
They added, “There is no case of contempt against Oyo whatsoever. Oyo informed the court that the dispute must be finally adjudicated by the arbitral tribunal as agreed by the two parties".
Source LInk
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