ATALANTA PUMPS PRIVATE LIMITED Vs. KUNDA J. MAJLI

JUDGEMENT

(1.) THIS is a Company appeal filed against the order dated 5.7.2012 passed in Company Petition No. 121/2009 whereby, after admitting the appeal, a direction for issuance of advertisement has been given.

(2.) THE brief facts of the case are:

(3.) WE have heard Sri Saji P John, learned counsel for the appellant as well as Sri C K Nanda Kumar, learned counsel for the respondent at length and have perused the records.