- (1.) Leave granted. Heard the learned Counsel
(2.) The assets of New Horizon Sugar Mills (for short, 'New Horizon') were seized and sold by auction under the provisions of SARFAESI Act, 2002 by Indian Bank, a secured creditor. EID Parry India Ltd. (for short 'EID Parry') was the auction purchaser.
(3.) While dismissing a batch of writ petitions arising from/challenging the proceedings initiated by Indian Bank under SARFAESI Act, a learned single Judge of the Madras High Court, by order dated 12.7.2005 directed that the workmen of New Horizon will be entitled to the benefits under Section 25FF of the Industrial Disputes Act, 1947 as against the employer - New Horizon and EID Parry. Aggrieved by the said order, EID Parry filed W.A. No. 1788/2005.;