- (1.) I.A. Nos. 8979 of 2013 & 3050 of 2014 These interlocutory applications have been filed for seeking amendment in the writ petition.
(2.) For the reasons stated in the applications, I.A. Nos. 8979 of 2013 and 3050 of 2014 are allowed. W.P.(C) No. 7393 of 2013 Challenging orders dated 18.10.2013, 13.11.2013 and 03.12.2013, the petitioner has approached this Court.
(3.) The brief facts of the case as narrated in the writ petition are that, the petitioner namely, Rose Valley Hotels & Entertainment Ltd. is a company registered under the Companies Act and it is engaged in hospitality and the entertainment business. The Rose Valley Hotels & Entertainment Ltd. has 22 hotels in different States across the country.;