KARIM HOTEL PVT LTD Vs. KAREEM DHANANI

JUDGEMENT

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

(2.) Vide previous order 17/2/2022, the Defendant had been directed to file a list of his restaurants which are operating in the name of "KAREEM"S". Subsequently, no affidavit was filed and none had appeared for the Defendant. Accordingly, vide order dtd. 4/4/2022, the Defendant was granted a last and final opportunity to plead and appear in this case.

(3.) Today, Mr. Vivek Singh, ld. Counsel, has entered appearance on behalf of the Defendant. He submits that his client is currently running 41 restaurants, the details of which have been handed over along with the affidavit of the Defendant - Mr. Kareem Dhanani. The said list of the restaurants which are being operated by the Defendant and in franchisee in the Defendant's name is set out below: