NAVNIT R KAMANI Vs. R R KAMANI

JUDGEMENT

(1.) We call upon respondent no. 59, the Board for Industrial and Financial reconstruction, New Delhi, constituted under s. 4 of the Sick industrial companies (Special Provisions) Act, 1986 to file a feasibility report with respect to the scheme framed by the workers within six weeks from today. The Board may hear the workers as well as different groups of the Kamani family before making its recommend-their affidavits. The learned Mediator shall deal with the question and pass such-orders as he deems necessary.

(2.) Shri C. S. Vaidyanathan, learned counsel appearing for the petitioners craves for leave to withdraw from the proceedings. He would be permitted to do so after he notifies to each of his clients.