B SUBBA REDDY Vs. APPELLATE AUTHORITY FOR INDUSTRIAL AND FINANCIAL RECONSTRUCTION UNDER THE SICK INDUSTRIAL COMPANIES ACT

JUDGEMENT

(1.) REPRESENTED by his general Power of Attorney Holder filed the present writ petition for writ of certiorari to quash the order of the first respondent-appellate authority for Industrial and Financial reconstruction under the Sick Industrial companies (Special Provisions) Act, 1985, new Delhi in an appeal No. 48 of 2005, dated 28-12-2005 and consequently allow the appeal of the petitioner as prayed for and to grant such other suitable relief.

(2.) HEARD Sri Vedula Venkata Ramana learned counsel representing the petitioner and Sri A. Raja Sekhar Reddy, learned additional Solicitor General, Smt. M. Lakshmi kumari, Shri P. Vikram representing sri K. Kodanda Ram, Sri K. Gopalakrishna murthy, Sri V. V. S. N. Raju, the learned counsel representing the respective respondents.

(3.) AT the outset it can be stated that the serious contest appears to be between the petitioner Sri B. Subba Reddy and the 6th respondent Sri V. N. Sunanda Reddy, managing Director, M/s S. S. Organics limited, Aroor Village, Sadasivapet Mandal, medak District