ASPEN BUILDTECH LTD. Vs. EPICURIA GALLEY PVT. LTD.

JUDGEMENT

(1.) C.R.P. 57/2019 & CM APPL.9037/2019 (for interim relief), CM APPL.9038/2019 (for calling Trial Court record)

(2.) A License Agreement was entered into between the parties on 19.09.2015, whereby Petitioner had agreed to license part of its premises in commercial complex known as "Worldmark 1" located at Asset Area 11, situated at Hospitality District, Indira Gandhi International Airport, New Delhi. The license was entered into for a period of 15 years for the purposes of running of multi-tenanted Food & Beverage concepts under the brand and style of Epicuria.

(3.) Contending that Petitioner had committed breach of the license agreement; inter-alia changing the lay out of the access roads, ramps leading to changed orientation of the property requiring complete rework and re-planning, Respondent stopped paying the license fee. Petitioner/Defendant terminated the License Agreement.