- (1.) Learned senior counsel for the Union of India, has placed before us written information supplied to Shri D. S. Mehra, asst. government Advocate, central Agency Section by the government of India, Ministry of Textiles on 23/8/1999. This information shows that some of the N. T. C. Mills are recommended by Board for Industrial and Financial Reconstruction B. I. F. R. ) for being wound up, for some there is recommendation for rehabilitation and some are at enquiry stage but however no final decision has been taken so far. We are informed that enquiries for consideration for winding up and/or rehabilitation package are pending before the B. I. F. R. since 1992. We have already passed an interim order regarding payment of benefits as per O. M. dated 19-7-1995 at least from 1/ 1/1999, without prejudice to the rights and contention of the parties and that order operates qua the N. T. C. mills. In our view, it is necessary to have a clear picture about the proceedings pending before the B. I. F. R. concerning the mills in question before any appropriate further order can be passed in this group of matters. We therefore, direct notice to issue to B. I. F. R. in the light of the information dated 23/8/1999 received by Shri D. S. Mehra, Asst. government Advocate with a view to enable B. I. F. R. and the government of India to inform us on the returnable date as to stage at which the proceedings before B. I. F. R. concerning the sick units of N. T. C. and other government of India sponsored undertakings are pending and what are the possible steps which are likely to be taken by b. I. F. R. Notice to be issued to the B. I. F. R. , New Delhi is made returnable in four weeks. Dasti service in addition is permitted. On the returnable date, learned counsel for the Union of India will also furnish the details about the steps the government proposes to take in this connection and the steps already taken by it before B. I. F. R. regarding the concerned mills and institutions. Copy of the communication dated 23/8/1999 along with the list of B. I. F. R. referred central government enterprises with status as on 30/6/1999 will be annexed to the notice to be sent to the B. I. F. R to enable it to furnish the required information.;