LABH CONSTRUCTION INDUSTRIES LTD. Vs. BIFR AND OTHERS

JUDGEMENT

(1.) THIS appeal is against the order of Board for Industrial and Financial Reconstruction (BIFR) dated 8.9.2008 in EIFR case No. 62 of 2007 vide which BIFR dismissed the reference of the company as non -maintainable on the ground that it had lost its industrial character.

(2.) THE facts of the case in brief are the following:

(3.) THE main arguments advanced by the appellant are the following: