Gujarat High Court
Nissan Copper Ltd vs L And T Finance on 28 November, 2013
Author: Ravi R.Tripathi
Bench: Ravi R.Tripathi
NISSAN COPPER LTD....Appellant(s)V/SL AND T FINANCE LTD....Opponent(s) O/OJA/20/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD O.J.APPEAL NO. 20 of 2013 In COMPANY APPLICATION NO. 214 of 2012 ================================================================ NISSAN COPPER LTD....Appellant(s) Versus L AND T FINANCE LTD....Opponent(s) ================================================================ Appearance: MR JITENDRA MALKAN ADVOCATE for MRS.DHARITA P MALKAN, ADVOCATE and MS.KHUSHBOO V MALKAN, ADVOCATE for the Appellant ================================================================ CORAM: HONOURABLE MR.JUSTICE RAVI R.TRIPATHI and HONOURABLE MR.JUSTICE MOHINDER PAL Date : 28/11/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE RAVI R.TRIPATHI) Except the petitioner company, being L&T Finance Ltd. in Company Petition No.214 of 2012, and the amount being different, it being Rs.3 crore instead of Rs.10 crore in the other petition, all other facts are same. Therefore, for the reasons recorded in the order in O.J.Appeal No.25 of 2013, this appeal is also dismissed.
Sd/-
( RAVI R.TRIPATHI, J.) Sd/-
( MOHINDER PAL, J.) (KMGThilake) Page 2 of 2