BGR ENERGY SYSTEMS LIMITED Vs. SANGHVI MOVERS LIMITED

JUDGEMENT

(1.) This original side appeal was filed against the order of a learned Single Judge of this Court, dtd. 13/4/2015, passed in Company Petition being Company Petition No.157 of 2014. By impugned order, learned Single Judge admitted the Company Petition No.157 of 2014 and directed publication in two daily newspapers.

(2.) Brief facts of the case, in a nutshell, are as follows:

(3.) SUBMISSIONS OF THE APPELLANT: