RASHTRIYA MILL MAZDOOR SANGH Vs. S L MEHENDALE

JUDGEMENT

(1.) THIS Appeal is directed against the order dated January 13, 1999 passed by the learned single Judge whereby the matter has been kept in abeyance till the final orders are passed by the B. I. F. R. and the case has been adjourned to December 20, 1999. The impugned order was passed by the learned Judge in view of the order dated December 30, 1998 passed by the B. I. F. R. under Section 22 (3) of the Sick Industrial Companies (Special Provisions) Act, 1985 (the said Act ).

(2.) THE order dated December 30, 1998 passed by the B. I. F. R. is in fact in continuation of its earlier order passed on December 12, 1997.

(3.) WE have perused both the orders i. e. dated December 12, 1997 as also dated December 30, 1998. We have also perused the applications filed by the National Textile Corporation on the basis of which these orders were passed. A perusal of these two orders as also the application makes it clear that what was suspended was the recovery proceedings etc. in respect of the applicant-company of the Regional Provident Fund Commissioner, Commissioner of Employees' State Insurance Corporation, Maharashtra and Central Excise authorities in Maharashtra and Goa and all or any of the rights, privileges, obligations and liabilities occurring or arising in contracts, settlements and awards in respect thereof.