Fazal Ali, J. - (1.) This appeal by special leave turns upon the interpretation of an interim order passed by this Court on 28th September, 1973 in a Writ Petition challenging the validity of the Sick Textile Undertakings (Taking Over of Management) Act, 1972 as also the impact of the Sick Textile Undertakings (Nationalisation) Act, 1974 on the proceedings taken in this case both before and after the passing of the interm order by this Court.
(2.) For short we shall refer to the appellant Maharashtra State Textile Corporation as M. S. T. C., the Official Liquidator as O. L., the Sick Textile Undertakings (Taking Over of Management) Act of 1972 as the Management Act and in case of the Ordinance which had preceded that Act as the Management Ordinance. The Sick Textile Undertakings (Nationalisation) Act 1974 will be referred to as the Nationalisation Act.
(3.) The point involved lies within a very narrow compass and the High Court appears to have travelled unnecessarily into the wealth of details regarding the history of the proceedings and has entered into meticulous details regarding the provisions of the Act concerned although for the purposes of this case it was necessary to refer only to a few provisions of the Management Act and the Nationalisation Act.;