Punjab-Haryana High Court
Kulbir Singh And Co vs State Of Haryana And Others on 18 March, 2020
Author: Lisa Gill
Bench: Lisa Gill
CWP No. 7077 of 2020 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.7077 of 2020
Date of Decision:18.03.2020
Kulbir Singh and Company through its sole proprietor Kulbir Singh
......Petitioner
Versus
State of Haryana and others ...... Respondents
CORAM:- HON'BLE MRS.JUSTICE LISA GILL
Present: Mr. Bhupinder Ghai, Advocate
for the petitioners.
*****
LISA GILL, J(Oral).
Prayer in this writ petition is for issuance of a direction to the respondents to comply with the directions issued by the Government of India through its letter no. 22(1) 2003/ EP&M dated 29.07.2003, passed under the MSME Act (Ministry of Micro, Small & Medium Enterprises Act, 2006).
It is submitted that the respondents, in contravention of the clear cut instructions issued by the Government of India, through its letter no. 22(1) 2003/ EP&M dated 29.07.2003, passed under the MSME Act (Ministry of Micro, Small & Medium Enterprises Act, 2006), are insisting upon the deposit of the earnest money for E-tenders being floated by the various departments. In this regard, the petitioner is stated to have submitted a representation dated 26.02.2020 (Annexure P-3), to the various authorities mentioned therein.
At this stage, the petitioner restricts his prayer for a decision on his representation dated 26.02.2020 (Annexure -3), in a time bound manner.
Keeping in view the facts and circumstances as above, but without expressing any opinion on the merits of the case, this writ petition is 1 of 2 ::: Downloaded on - 19-03-2020 22:05:25 ::: CWP No. 7077 of 2020 2 disposed of with a direction to the respondents to look into the matter and decide representation dated 26.02.2020 (Anexure P-3), within two months from the receipt of certified copy of this order.
[LISA GILL]
18.03.2020 Judge
s.khan
Whether speaking/reasoned : Yes/No.
Whether reportable : Yes/No.
2 of 2
::: Downloaded on - 19-03-2020 22:05:25 :::