HITACHI JEWELLERY INDUSTRIES LIMITED Vs. CHOKSI ARVIND JEWELLERS

JUDGEMENT

(1.) HEARD the learned Counsel for the parties.

(2.) THIS appeal is directed against the order dated 28th November, 2002, whereby the company Judge admitted the company petition filed by the present respondent and ordered advertisement of petition.

(3.) MR. Kadam, learned Counsel for the appellant, made two-fold submission: