NATIONAL TEXTILE CORPORATION LIMITED Vs. KUNJ BEHARI LAL

JUDGEMENT

(1.) Petitioner which is a Government Undertaking and a sick company after getting concurrent adverse findings from the courts below, is bent upon wasting public time and money. Now, it has chosen to file present petition before this Court under Article 227 of the Constitution of India

(2.) Before dealing with this petition, it would be necessary to state as to what is the scope of Article 227 of the Constitution of India. Law is well settled that jurisdiction of this Court, under this Article is limited.

(3.) In Waryam Singh and another vs. Amarnath and another, 1954 AIR(SC) 215, the court observed;