RELIANCE PETROLEUM LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) This is a petition, filed by Reliance Petroleum Limited (hereinafter referred to as "RPL" or the "transferor Company" or the "petitioner - Company"). The object of this petition is to obtain sanction of this Court to the arrangement embodied in the Scheme of Amalgamation (hereinafter referred to as the "Scheme") of RPL with Reliance Industries Limited (hereinafter referred to as "RIL" or the "transferee Company").

(2.) PL was originally incorporated on 03.09.1991 as "Reliance Refineries Private Limited" with its Registered Office in the State of Maharashtra. On 27.01.1993, the said Company shifted its Registered Office to the State of Gujarat, and on 07.04.1993, the name of the said Company was changed to "Reliance Refineries Limited", and thereafter to "Reliance Petroleum Limited" on 16.04.1993.

(3.) The Registered Office of Reliance Petroleum Limited, the transferor Company, is at Village Motikhavdi, P.O.Digvijay Gram, Dist.Jamnagar, (Gujarat) 361 140.