Full Judgment Text
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CASE NO.:
Appeal (civil) 761 of 2008
PETITIONER:
UPTRON POWERTRONICS LTD.
RESPONDENT:
RUTTONSHA INTERNATIONAL RECTIFIER LTD.
DATE OF JUDGMENT: 28/01/2008
BENCH:
ALTAMAS KABIR & J.M. PANCHAL
JUDGMENT:
JUDGMENT
O R D E R
(Arising out of SLP(C) No.6778/06)
Leave granted.
This appeal is directed against the Judgment and Order dated 29th
March,2006, passed by the Division Bench of the Allahabad High Court in
Special Appeal No. 282 of 2006, wherein, upon holding that there did not seem
to be any chance of revival of the appellant \026 company a direction was given
that the Official Liquidator should take immediate possession and the process
of winding up of the Company should be commenced. On the earlier occasion,
it had been submitted on behalf of the appellant that on a reference to the
Board for Industrial and Financial Reconstruction a scheme for reviving the
Company, had, in fact, been taken up for approval. It, however, appears that
the said Board asked for a revised scheme to be submitted by the Operating
Agency and consequent to such directions, such a revised Scheme was filed
and is awaiting sanction of the Board in terms of sub-Section-(4) of Section-18
of the Sick Industrial Companies (Special Provisions) Act, 1985.
Having regard to the above, and also having regard to the provisions of
Section 22 of the aforesaid Act, the Judgment and Order of the High Court
under appeal cannot be sustained and is, accordingly, set aside.
However, the Board is directed to take up the matter for approval of the
Scheme expeditiously and it will be open to the respondent to apply to the
Board for consideration of its claims in the proposed Scheme.
The Appeal is disposed of with the aforesaid observations and directions.
There will be no order as to costs.