- (1.) Leave is granted.
(2.) The appellant is one of the creditors of the first respondent - Parasrampuria Synthetics Ltd. (hereinafter referred to as 'psl'). Invoking the provisions of Sick Industrial Companies Act (for short, 'the SICA') , PSL approached the B. I. F. R. seeking a declaration that it is a sick Company. On March 17,1999, B. I. F. R. declared PSL as a sick Company. Against that order of the B. I. F. R. , an appeal is filed by the appellant before the A. A. F. I. F. (hereinafter referred to as 'the Tribunal') , (A. A. I. F. R ) which is now pending. Two orders of the Tribunal - first passed on 28.9.1999 in MA 61/99 which relates to taking on record the documents filed by the appellant and the second passed on 13.10. 99 in MA 33/99, which, inter alia, relates to granting of permission to the appellant to proceed with the Suit No. 3287 of 1997 filed by it against PSL, and its guarantors for recovery of loan advanced by it were questioned by PSL in Writ Petition No. 1517 of 1999 before the High Court of Madhya Pradesh at Indore.
(3.) On 14.2.2000 the High Court passed the following interim order : "when the matter is taken up Mr. Mehta prays for adjournment. List on 21.2.2000 on condition that there shall be a stay of further proceedings before the Tribunal till that day. ";