RAVI SPINNING LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned counsel for the respondent.

(2.) Rule made returnable forthwith by consent of the parties.

(3.) The question which falls for consideration in the present writ petition is, whether after the Securitisation and Reconstruction of Financial Assets and enforcement of Security Interest Act, 2002, came into force, in view of provisions of section 15 of the Sick Industrial Companies (Special Provisions) act, 1985, the appeal preferred by the petitioner under section 25 of the said Act, against the order passed by the Board under section 20 of the Sick Industrial companies Act is maintainable