VEDANTA LIMITED Vs. THE UNION OF INDIA

JUDGEMENT

(1.) Rule, Rule made returnable forthwith. Heard the learned Counsel.

(2.) The petitioner is a public limited company, with its present registered office at Panaji, State of Goa. As it desires to change the location of its registered Office to Mumbai, State of Maharashtra, it followed the entire procedure laid down in the Companies Act and the Companies Incorporation Rules for the purpose. Thereafter, it filed application under Section 13(4) of the Companies Act, 2013, read with Rule 30 of the Companies Incorporation Rules, 2014 to respondent No.3 the Regional Director, (Western Region) Ministry of Corporate Affairs, Mumbai for confirmation of alteration to its Memorandum of Association in the clause for the registered office. Respondent No.3 by the order impugned in the petition has dismissed the application.

(3.) In the impugned order, respondent No.3 has, in terms, recorded that the petitioner has complied with all the required formalities. But has dismissed the application stating the following reasons: