SHIV KANT Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Shiv Kant, who claims that he is an existing worker of M/s J.K. Jute Mills Company Limited, (now known as Geo Jute Limited) has filed the present writ petition with the following prayers:-

(2.) The petitioner has also filed CM No. 22952/2018 praying for interim relief and direction against M/s J.K. Jute Mills Company Limited (now known as Geo Jute Limited), the Respondent No.1 for short and its subsidiaries, namely, M/s JKJM Construction Private Limited, M/s JKJM Housing Private Limited, M/s JKJM Warehousing Private Limited, M/s JKJM Properties Private Limited and M/s JKJM Infrastructure Private Limited, the Respondent Nos. 11 to 15 for short, from entering into any transactions for sale of properties at Katihar, which was sold vide sale deed dated 2nd July, 2014 to M/s Thapar Herbs and Spices Private Limited ('the fourth respondent' for short), the property located in Dismil Abdulla Nagar, District Purnea, Bihar statedly sold vide sale deed dated 5th May, 2017 to M/s Kurnia Real Estate Private Limited ('the Respondent No.10' for short) and the property located at Kalpi Road, Kanpur, subject matter of lease deed dated 15th May, 2017 with M/s Skyscrappers Niwas Private Limited (now known as M/s Skyscraper Jute and Mining Private Limited), the Respondent No. 9 for short.

(3.) Reference made by the third respondent under the Sick Industrial Companies (Special Provisions) Act, 1985 ('the SIC Act', for short) was registered on 16th December, 1994 and the third respondent was declared a ,,sick company by the Board for Industrial and Financial Re-construction ('the BIFR' for short).