IN RE Vs. HOTEL GAUDAVAN PVT LTD (HGPL)

JUDGEMENT

(1.) C.A. No. 221/2017 Arguments in the application have been heard. The application is dismissed with cost. The applicant Shri Harendra Singh Rathore shall pay the cost of Rs. 2 lacs from his own account unconnected with the accounts of Hotel Gaudavan Private Limited. Detailed reasons to follow. C.A. No. 222/2017 Learned counsel for the applicant states that a copy of the reply has been handed over to the other side in the Court today. C.A. No. 222/2017 & C.A. No. 183/2017 to come up for consideration on 29.08.2017.