MARWAR HOTELS LIMITED Vs. FORTUNE PARK HOTELS LIMITED

JUDGEMENT

(1.) Ia 7500/2018

(2.) The disputes between the parties are in relation to the Agreement dated 3rd November, 2003, described as Technical, Pre-opening, Operating and Marketing Services Agreement, executed between the parties.

(3.) The disputes primarily revolved around the claim of the respondent towards the outstanding service fee payable by the petitioner under the said Agreement as also for damages on the account of alleged unlawful termination of the Agreement by the petitioner.