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Delhi High Court Prevents Hoteliers Associations from Boycotting OYO - (27 Jun 2019)

CIVIL

Delhi High Court has prevented various hoteliers welfare associations from issuing any notices or boycotting and banning hospitality company OYO. The Court, in an interim order, noted that it appeared that the act of hotelier associations was pushing other hoteliers and service providers to act in breach of contract between them and Oravel Stays Private Limited, which operates under the name of OYO.

Tags : DELHI HIGH COURT   OYO  

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