AURANGABAD TEXTILE MILL Vs. MAHARASHTRA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD advocates for the parties Perused the records.

(2.) THE petitioner is a unit of National Textile Corporation (South Maharashtra), a subsidiary of National Textile Corporation, a Government of India Undertaking the petitioner being a sick textile mill, was taken over and nationalised under the sick Textile Undertaking (nationalisation Act 1974. Before its nationalisation the petitioner was taken over by the Central Government under its supervision as per the Industrial Regulations Act 1957 and the affairs of the Mills were managed and controlled by the authorised controller appointed by the Government of India. It was nationalised in the year 1974, on 1. 4. 1974.

(3.) AFTER the nationalisation the name of the petitioner had been included at entry No 11 in the First Schedule of the Sick Textile Undertaking (Nationalisation)Act, 1974.