Gujarat High Court
Devi Enterprise Limited vs State Level Industry Facilitation ... on 8 September, 2014
Author: Akil Kureshi
Bench: Akil Kureshi, J.B.Pardiwala
C/SCA/17344/2012 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 17344 of 2012
With
SPECIAL CIVIL APPLICATION NO. 17345 of 2012
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DEVI ENTERPRISE LIMITED....Petitioner(s)
Versus
STATE LEVEL INDUSTRY FACILITATION COUNCIL THROUGH MEMBER &
2....Respondent(s)
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Appearance:
MR DEVANG J JOSHI, ADVOCATE for the Petitioner(s) No. 1
MR DEVANG VYAS, ADVOCATE for the Respondent(s) No. 3
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 08/09/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) The petitioner is facing an award passed by the State Level Industry Facilitation Council constituted under section 21 of the Micro Small and Medium Enterprises Development Act, 2006. Section 19 of the said Act requires a person aggrieved by such award who desires to file an appeal to deposit 75% of the awarded amount. The petitioner has challenged the vires of section 19.
Issue notice returnable on 3rd November 2014. Since vires of the legislation enacted by the Parliament is under challenge, let also notice be issued to the learned Attorney General.
(AKIL KURESHI, J.) Page 1 of 2 SPECIAL CIVIL APPLICATION/17344/2012 09/09/2014 01:33:58 AM C/SCA/17344/2012 ORDER (J.B.PARDIWALA, J.) (vjn) Page 2 of 2 SPECIAL CIVIL APPLICATION/17344/2012 09/09/2014 01:33:58 AM