Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 6]

Supreme Court - Daily Orders

M/S. Frick India Ltd. vs Madhya Pradesh Micro And Small ... on 28 March, 2016

Bench: Fakkir Mohamed Ibrahim Kalifulla, S.A. Bobde

      SDLP(C) Nos. 6792-6793 of 2016


      ITEM NO.29                             COURT NO.6                  SECTION IVA

                               S U P R E M E C O U R T O F          I N D I A
                                       RECORD OF PROCEEDINGS

      Petitions for Special Leave to Appeal (C) Nos. 6792-6793/2016
      (Arising out of impugned final judgment and order dated 18/02/2016
      in WA No. 868/2015 and order 18/02/2016 in MCC No. 580/2016 in WA
      No. 868/2015 passed by the High Court of Madhya Pradesh at
      Jabalpur)

      M/S. FRICK INDIA LTD.                                               Petitioner(s)

                                                    VERSUS

      MADHYA PRADESH MICRO AND SMALL
      ENTERPRISE FACILITATION COUNCIL & ORS.                              Respondent(s)

      (With application for exemption from filing certified copy of the
      impugned judgment and exemption from filing Official Translation
      and prayer for interim relief and office report)


      Date : 28/03/2016 These petitions were called on for hearing today.

      CORAM :
                         HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
                         HON'BLE MR. JUSTICE S.A. BOBDE

      For Petitioner(s)                Mr.   Kapil Sibal, Sr. Adv.
                                       Mr.   Vivek Tankha, Sr. Adv.
                                       Mr.   Amarjit Singh Bedi, A.O.R.
                                       Mr.   Asfar Heyat Warsi, Adv.
                                       Mr.   Varun Chandiok, Adv.

      For Respondent(s)                Dr. Rajeev Dhavan, Sr. Adv.
                                       Mr. Ashok Kumar Singh, A.O.R.
                                       Mr. Shantwanu Singh, Adv.


                            UPON hearing counsel the Court made the following
                                              O R D E R

Applications seeking exemption from filing Signature Not Verified certified copy of the impugned judgment as well as Digitally signed by GULSHAN KUMAR ARORA Date: 2016.03.29 14:52:32 IST Reason: official translation are allowed.

We find no infirmity in the orders impugned PAGE NO. 1 of 2 SDLP(C) Nos. 6792-6793 of 2016 herein. The Special Leave Petitions are dismissed. It is needless to state that under Section 19 of the Micro Small and Medium Enterprises Development Act, 2006, the Appellate Authority namely, the District Judge will decide all questions relating to the jurisdiction including the deposit to be made by the petitioner in accordance with law.

                  [KALYANI GUPTA]                                 [SHARDA KAPOOR]
                    COURT MASTER                                    COURT MASTER




PAGE NO. 2 of 2