SWATIKA JAIN Vs. ASIAN HOTELS NORTH LTD.

JUDGEMENT

(1.) This application has been filed seeking setting aside of the order dtd. 31/5/2023 and restoration of appeal i.e. ARB. A. (COMM.) 25/2023 and IA No. 10851/2023. The applicant/appellant claims to be represented through an authorized representative i.e. Mr. Ajay Jain, who is the husband of the applicant/appellant. The said authorised representative has been heard for some time. He has broadly contended as under:-

(2.) On contrary, learned counsel for the respondent has submitted as under:-

(3.) Having considered the rival contentions of the parties, I find no merit in the contentions raised by the authorised representative of the appellant/applicant.