HINDUSTAN UNILEVER LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. With consent, rule made returnable forthwith.

(2.) In this Writ Petition, filed under Article 226 of the Constitution of India, the petitioner has sought the following reliefs:-

(3.) The relevant facts necessary to decide this petition are as under: A scheme of amalgamation of Brooke Bond Lipton India Limited as a Transferor Company (BBLIL) with the Petitioner­ Hindustan Unilever Limited as a Transferee Company (HUL) was sanctioned by this Court vide order dated 23rd August, 1996 in Company Petition No.343 of 1996.