Paripoornan, J. - (1.) The third respondent in Writ Petition No.270/84 - High Court of Bombay, M/s. National Textile Corporation (South Maharashtra) Limited, Bombay, the appellant in this appeal assails the judgment of the High Court rendered in the said writ petition dated 20-7-1993.
(2.) The Associated Building Company Limited, Bombay (2) Ahmedabad Advance Mills Company Limited, Bombay, (3) Swadeshi Mills Company Limited, Bombay, (4) Central Indian Spining, Weaving and Manufacturing Company Limited, Bombay and (5) The Tata Mills Limited, Bombay (5) Petitioners filed Writ Petition No.270/84 in the High Court of Bombay, praying amongst other reliefs, for the issue of a writ of mandamus, prohibiting the respondents in the writ petition from taking any action to take over possession or control of any area of "Bombay House". The respondents in the Writ Petition are - (1) The Union of India, (2) National Textile Corporation Limited, New Delhi, (3) National Textile Corporation (South Maharashtra Limited, Bombay (the appellant herein) and (4) Shri M. N. Acharya. In this appeal, the five petitioners in the writ petition are respondents 1 to 5, the Union of India, the National Textile Corporation Limited, New Delhi and Sri M. N. Acharya (respondent No.1, 2 and 4 in the Writ Petition) are respondents 6, 7 and 8.
(3.) For convenience sake, in this Civil Appeal we will refer to the parties as they are arrayed in the writ petition.;