- (1.)Leave granted.
(2.)Heard finally.
(3.)The issue arising for decision in this appeal is short but certainly has assumed dimensions. Much was argued in favour of the appellant as also in opposition thereof. We propose to confine ourselves to the main controversy shorn of side considerations; for there is less of law and more of equity which is going to be decisive factor. Our effort is to see that an industrial unit survives and does not sink and at the same time the gujarat Electricity Board, the only creditor and contestant before us, is also not denied its financial oars with which it sails. It should also have its dues recovered.