As per the case facts a company that acquired a sick industrial unit received a tax exemption under the Sick Industrial Companies Act SICA for its revival This exemption was ... later withdrawn then temporarily restored and subsequently withdrawn again leading to the appellant's challenge The question arose whether the tax exemption benefit granted for industrial revival under SICA could be withdrawn by later government orders Finally the Supreme Court dismissed the appeal noting that the exemption was for a limited duration and the appellant had enjoyed it for a significant period The Court also observed that the company was no longer ailing and was generating profits thus upholding the withdrawal of the exemption