GODREJ SOAPS LTD. Vs. COMMISSIONER OF CENTRAL EXCISE,

JUDGEMENT

(1.) These two appeals have been field by the appellants M/s. Godrej Soaps Ltd. against the order passed by the Commissioner of Central Excise, Mumbai.II dated 11.5.199. The appellants in both the appeals had filed an application for de -merger under sections 391 and 394 of the Companies Act of Godrej Soaps limited into two companies known as M/s.Godrej Consumer Products Ltd and Godrej Industries Ltd. The same has been approved by the Bombay High Court in Company Petition Nos. 198 & 199 of 2001 and orders were passed. In compliance with the orders of the Hon'ble High Court made in the above Company Petitions, we direct the change of the appellants' name in respect of the above two appeals accordingly. Appeals No.2912/V/99 -Mum will bear the name of the appellants as M/s.Godrej Industries Ltd. and Appeal No.E/2913/99 -Mum will bear the name of the appellants as M/s. Godrej Consumer Products Limited. Ordered accordingly.