VOV COSMETICS PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. With the consent of the parties, Rule is made returnable forthwith and the Writ Petition is heard finally.

(2.) The petitioners have challenged an order dated 27th July, 2012, passed by the respondent No. 2 - The Regional Director - under section 22 of the Companies Act, 1956, directing the petitioner No.1 to change its name within three months by deleting the words "VOV COSMETIC" from its name.

(3.) Petitioner Nos. 3 and 4 are the directors/promoters of petitioner No.1. Petitioner No.2 - Pioneer Products is presently a partnership firm of which petitioner Nos.3 and 5 are the partners. Petitioner Nos. 3 to 5 are Dinesh Bastimal Jain, Smt. Sharmila Dinesh Jain and Bastimal K. Jain, respectively. The petitioner No. 3 is the son of petitioner No. 5.