KERZNER INTERNATIONAL LIMITED Vs. VIKAS AGGARWAL

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) Allowed, subject to all just exceptions. I.A. 7582/2022 is disposed of.

(3.) This is an application seeking exemption from instituting prelitigation mediation. In view of the orders passed in CS (COMM) 132/2022 titled Upgrad Education v. Intellipaat Software, the application is allowed.