J.H. JEWELLERS Vs. ASIAN HOTELS (NORTH) LTD.

JUDGEMENT

(1.) The hearing has been conducted through video conferencing.

(2.) Since the relief sought by the petitioners in these petitions is more or less similar against a common respondent, therefore, with the consent of counsel for the parties, these petitions have been heard together and are being disposed of by this common order.

(3.) Petitioner No.1 in the above captioned first petition [ARB. P. 661/2021] is a proprietorship firm at L-81, Shopping arcade, Hotel Hyatt Regency, Bhikaiji Cama Place, New Delhi and petitioner No.2 is the proprietor.