CROSS COUNTRY HOTELS LTD. Vs. BHUPINDER KUMAR MALHOTRA

JUDGEMENT

(1.) HEARD Shri Shivan Desai, learned Counsel appearing for the petitioner and Shri J. E. Coelho Pereira, learned Senior Counsel appearing for the respondent nos. 5 and 6. The respondent nos. 1, 2 and 7 have been duly served but they failed to remain present. The notice was given for final hearing at the stage of admission.

(2.) AT the outset, Shri Desai, learned Counsel appearing for the petitioner upon instructions seeks leave to delete the names of the respondent nos. 3 and 4 from the above petition. Leave granted at the risk of the petitioner. The names of respondent nos. 3 and 4 are accordingly deleted.

(3.) SHRI V. Korgankar, learned Counsel appearing for the respondent nos. 5 and 6 waives service.