Ashok Kumar Mathur, C.J. - (1.) All the above appeals arise against the order passed by a learned Single Judge dated 25 March, 2003. Therefore, they are disposed of by a common order. By the said order, the learned Single Judge has set aside the disinvestment of Jessop & Co. Ltd.
(2.) The appeal being FMA No. 433 of 2003 has been filed by Bharat Bhari Udyog Nigam Ltd.; FMA No. 434 of 2003 by Ruia Cotex Ltd.; FMA No. 435 of 2003 by Jessop & Co. Ltd. Staff Association and FMA No. 436 of 2003 Union of India.
(3.) The basic question involved in all these four appeals is whether disinvestment of 72% equity shares of Government of India in Jessop & Co. Ltd., in favour of Ruia Cotex Limited is justified or not.;