RAM KRISHNA DALMIA Vs. S.R. TENDOLKAR

JUDGEMENT

(1.) A notification was issued by the Central Government under Section 3 of the Commissions of Inquiry Act (Act LX of 1952). The notification set up a Commission consisting of Mr. Justice Tendolkar, N.R. Modi and S.C. Chaudhuri. It gave reasons for the appointment of the Commission and set out the matters into which the Commission was to inquire and make a report. The notification is in the following terms : - New Delhi, the 11th December 1956 S.R.0. 2993 -Whereas it has been made to appear to the Central Government that -

(2.) DALMIA Jain Aviation Ltd. (Now known as Asia Udyog Ltd.)

(3.) SIR Shapurji Broacha Mills Ltd.