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[Cites 0, Cited by 5] [Entire Act]

Union of India - Section

Section 39 in The Textile Undertakings (Nationalisation) Act, 1995

39. [ Validation. [Inserted by Act No. 36 of 2014.]

- Notwithstanding anything contained in any judgement, decree or order of any court, tribunal or other authority,-
(a)the provisions of this Act, as amended by the Textile Undertakings (Nationalisation) Laws (Amendment and Validation) Act, 2014, shall have and shall be deemed always to have effect for all purposes as if the provisions of this Act, as amended by the said Act, had been in force at all material times;
(b)any lease-hold property divested from the National Textile Corporation to any person under the provisions of this Act, as it stood immediately before the commencement of the Textile Undertakings (Nationalisation) Laws (Amendment and Validation) Act, 2014, shall stand transferred to and vest or continue to vest, free from all encumbrances, in the National Textile Corporation in the same manner as it was vested in the National Textile Corporation before such divesting of that property under the provisions of this Act as if the provisions of this Act, as amended by the aforesaid Act, were in force at all material times;
(c)no suit or other proceedings shall, without prejudice to the generality of the foregoing provisions, be maintained or continued in any court or tribunal or authority for the enforcement of any decree or order or direction given by such court or tribunal or authority, notwithstanding any undertaking filed by the National Textile Corporation in any court or tribunal or authority, directing divestment of such lease-hold property from the National Textile Corporation vested in it under section 3 of this Act, as it stood before the commencement of the Textile Undertakings (Nationalisation) Laws (Amendment and Validation) Act, 2014, and such lease-hold property shall continue to vest in the National Textile Corporation under section 3 of this Act, as amended by the aforesaid Act, as if the said section was in force at all material times;
(d)any transfer of any property, vested in the National Textile Corporation, by virtue of any order of attachment, seizure or sale in execution of a decree of a civil court or orders of any tribunal or other authority in respect of lease-hold property vested in the National Textile Corporation which is contrary to the provisions of this Act, as amended by the Textile Undertakings (Nationalisation) Laws (Amendment and Validation) Act, 2014, shall be deemed to be null and void and notwithstanding such transfer, continue to vest in the National Textile Corporation under this Act.]
THE FIRST SCHEDULE[See sections 2(1) and (m), 8 and 18(1)]
Sl. No. Name of the textile undertaking Name of the owner Amount (in rupees)
1. Elphinstone Spinning and Weaving Mills, Elphinstone Road, Bombay. The Elphinstone Spinning and Weaving Mills Co. Ltd., Kamani Chambers, 32, Ramji Bhai Kamani Marg, Bombay-38. 4,56,98,000
2. Finlay Mills, 10/11, Dr. S.S. Rao Road Bombay. The Finlay Mills Ltd., Chartered Bank Building Fort, Bombay-23. 8,14,87,000
3. Gold Mohur Mills, Dadasaheb Phalke Road, Dadar, Bombay. The Gold Mohur Mills Ltd., Chartered Bank Building, Fort. Bombay-23. 5,45,55,000
4. Jam Manufacturing Mills, Lalbaug, Parel, Bombay. The Jam Manufacturing Co. Ltd., Lalbaug, Parel. Bombay-12. 2,79,62,000
5. Kohinoor Mills (No. 1), Naigaum Cross Road, Dadar, Bombay. The Kohinoor Mills Co. Ltd., Killick House, Charanjit Rai Marg (Home Street), Fort, Bombay-1.  
6. Kohinoor Mills (No. 2), Naigaum Cross Road, Dadar, Bombay. The Kohinoor Mills Co. Ltd., Killick House, Charanjit Rai Marg (Home Street), Fort, Bombay-1. 2,33,38,000
7. Kohinoor Mills (No. 3), Lady Jamshedji Road, Dadar, Bombay. The Kohinoor Mills Co. Ltd., Killick House, Charanjit Rai Marg (Home Street), Fort, Bombay-1.  
8. New City of Bombay Manufacturing Mills, 63, Tukaram B. Kadam Marg, Bombay. The New City of Bombay Manufacturing Co. Ltd., 63, Tukaram Baisaji Kadam Path, Bombay-33. 4,23,57,000
9. Podar Mills, N.M, Joshi Marg, Bombay. The Podar Mills Ltd., Podar Chambers, Syed Abdulla Brelvi Road, Fort, Bombay-1. 7,46,30,000
10. Podar Mills (Process House), Ganpat Rao Kadam Marg, Bombay. The Podar Mills Ltd., Podar Chambers, Syed Abdulla Brelvi Road, Fort, Bombay-1. 1,91,94,000
11. Shree Madhusudan Mills, Pandurang Budhkar Marg, Bombay. Shree Madhusudan Mills Ltd., 31, Chowringhee Road, Calcutta-16. 2,70,85,000
12. Shree Sitaram Mills, N.M. Joshi Marg, Bombay. Shree Sitaram Mills Ltd., N.M. Joshi Marg, Bombay-11. 1,95,20,000
13. Tata Mills, Dr. Ambedkar Road, Dadar, Bombay. The Tata Mills Ltd., Bombay House, 24 Homi Mody Street, Fort, Bombay-23. 9,33,47,000
14. Laxmirattan Cotton Mills, Kalpi Road Kanpur. Laxmirattan Cotton Mills Company Limited, Behari Niwas, Chatai Mahal, Kanpur. 2,22,39,000
15. Atherton West Cotton Mills, Anwar Ganj, Kanpur. Atherton West and Company Limited, Anwarganj, Kanpur. 1,10,95,000
THE SECOND SCHEDULE(See sections 21, 22, 23 and 27)Order of priorities for discharge of liabilities in respect of a textile undertaking