- (1.) These appeals involving identical questions of law and fact were taken up for hearing together and are being disposed of by this common judgment.
(2.) The factual matrix of the matter, however, would be noticed from Civil Appeal No.2316 of 2000.
(3.) The management of the New Manekchowk Spinning and Weaving Mills Company Limited was taken over in terms of Section 18(1) of the Industries (Development & Regulation) Act, 1951. The Gujarat State Textile Corporation Limited was appointed as its Authorized Controller. The period of takeover was extended upto 31.03.1974.;