- (1.) The subject-matter of challenge in both the aforesaid writ applications is an order dated January 14, 2010 passed by the Appellate Authority for Industrial and Financial Reconstruction Corporation, New Delhi in the matter of M/s. Universal Paper Mills Ltd. (Godha Group) (in re: Appeal No.190/2008).
(2.) By virtue of the impugned order dated January 14, 2010, the Appellate Authority for Industrial and Financial Reconstruction (hereinafter referred to as the AAIFR) set aside the order dated September 5, 2008 passed by the Board for Industrial and Financial Reconstruction (hereinafter referred to as the BIFR) in the matter of M/s. Universal Paper Mills Ltd. (Godha Group) (in re: Case No.122/1989) and remanded the case to the BIFR to consider the formulation of a fresh or modified Draft Rehabilitation Scheme within a period of three months from the date of communication of that order as also thereafter to proceed further to finalize the Draft Rehabilitation Scheme in accordance with the law.
(3.) The first writ application is filed by the Uniglobal Papers Pvt. Ltd. (Godha Group) assailing the impugned order dated January 14, 2010. The writ petitioner of the second writ application is the respondent No.2 in the above writ application, amongst other respondents.;