T.T. LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) These four writ petitions have been filed challenging four different impugned orders all dtd. 22/2/2018 passed by the second respondent rejecting the petitioner's applications filed under sec. 16(1)(a) of the Companies Act, 2013 seeking for changing the name of the respective third respondent Company on the ground that the name is identical with or too nearly resembles the petitioner's name.

(2.) The petitioner has challenged the impugned orders on the following grounds:

(3.) Counter affidavits have been filed by respective third respondents stating as follows: