LAWS(DLH)-2020-12-179

HOTEL MAHARAJA Vs. MDS HOSPITALITY

Decided On December 24, 2020
Hotel Maharaja Appellant
V/S
Mds Hospitality Respondents

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Report has been filed by the Local Commissioner over e-mail of the Court Master and the same is taken on record.

(3.) The report indicates that the possession of the premises has been handed over to the petitioner.