- (1.) Leave granted.
(2.) The issue raised in these appeals relates to the interpretation of Sec. 25(1) of the Sick Industrial Companies (Special Provisions) Act, 1985 (for short "the Act"), which expressly provides that the time for preferring an appeal starts from the date on which the copy of the order sought to be challenged is issued to the aggrieved party. The period prescribed for preferring an appeal is 45 days with a condonable further limit of 15 days making a total period of 60 days within which an appeal could be filed.
(3.) A question has arisen as to whether the phrase "issued to him" in Sec. 25(1) of the Act includes service on the aggrieved party.;