Satyanbrata Sinha, J. - (1.) The petitioners in the instant writ application have, inter alia, questioned the vires of a Sick Industrial Companies (Special Provisions) Act, 1985 (hereinafter- referred to as 'the said Act') as amended in the year 1991.
(2.) It is not disputed that the main Act is a valid piece of legislation.
(3.) By reason of the Amending Act of 1991 as contained in Aunexure 'H' to the writ application, the words "does not include Government Companies as defined in Section 617 of the said Act" in Section 3(d) of the said Act have been omitted.;