PIPAVAV SHIPYARD LTD Vs. OSWAL MACHINERIES LTD

JUDGEMENT

(1.) BY way of this appeal, the appellant herein Pipavav Shipyard Ltd. seeks to challenge the order dated 23.06.2014 passed by the learned Company Judge in OJ Misc. Civil Application No. 54 of 2014 in Company Petition No.170 of 2010, which was preferred by the respondent herein Oswal Machineries Ltd.

(2.) CONSIDERING the issue involved in the present appeal and with the consent of the learned counsel appearing for both the parties, the appeal is taken up for final hearing today.

(3.) THE appellant herein preferred the present appeal challenging the aforesaid order dated 23.06.2014 passed in OJ Misc. Civil Application No.54 of 2014 in Company Petition No.170 of 2010.