CHOICE HOTELS INTERNATIONAL Vs. ORAVEL STAYS PRIVATE LIMITED

JUDGEMENT

(1.) This is an application filed by the Defendant No.1 seeking condonation of delay of 96 days in filing of the written statement. The present application is opposed by the Plaintiff.

(2.) Ms. Nautiyal, ld. Counsel for the Plaintiff - Choice Hotels International, Inc., makes the following submissions:

(3.) On the other hand, Mr. Verma, ld. Senior Counsel appearing for the Defendant No.1 - Oravel Stays Private Limited, submits that, in view of the judgment of the Supreme Court in Prakash Corporates v. Dee Vee Projects Limited, (2022) 5 SCC 112, the benefits of the orders passed by the Supreme Court in Suo Moto Writ (Civil) No.3 of 2020 titled In Re: Cognizance for Extension of Limitation ought to be extended to Defendant No.1.