AHMEDABAD NEW TEXTILE MILLS Vs. MAMLATDAR

JUDGEMENT

(1.) In Special Civil Application No.6553 of 2002 the challenge is against the impugned Recovery Notice dated 14th June 2002 issued by the Mamalatdar, Alien Recovery, Ahmedabad. In Special Civil Application No.7491 of 2004 the challenge is against the order passed by the Appellate Authority whereby the appeal against the order of payment of gratuity came to be rejected.

(2.) It is an admitted position that the petitioner has been declared to be a sick industrial company under the provisions of Sick Industrial Companies (Special Provisions) Act, 1985 and a scheme for its rehabilitation is in progress.

(3.) In view of the above no orders can be passed in these proceedings. It will be open to the petitioners to approach BIFR for seeking appropriate directions in respect of the grievance made in these petitions. These petitions are disposed of accordingly. Subject to above observation rule is discharged with no orders as to costs.