Gujarat High Court
Dcm Daewoo Motors Ltd vs Gsl (India) on 12 November, 2013
Author: R.M.Chhaya
Bench: R.M.Chhaya
DCM DAEWOO MOTORS LTD.....Applicant(s)V/SGSL (INDIA) LTD.....Respondent(s) O/COMA/132/1997 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD COMPANY APPLICATION NO. 132 of 1997 In COMPANY PETITION NO. 150 of 1997 With COMPANY PETITION NO. 150 of 1997 ================================================================ DCM DAEWOO MOTORS LTD.....Applicant(s) Versus GSL (INDIA) LTD.....Respondent(s) ================================================================ Appearance: MR PRANAV G DESAI, ADVOCATE for the Applicant(s) No. 1 NOTICE SERVED for the Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA Date : 12/11/2013 COMMON ORAL ORDER
Mr. Pranav G. Desai, learned advocate for the applicant states that the applicant Company is not in existence and as there are no instructions, appropriate orders be passed.
In view of the statement made by Mr. Pranav G. Desai, learned advocate for the applicant, the application as well as the petition both stand disposed of.
(R.M.CHHAYA, J.) mrp Page 1 of 1