Chattisgarh High Court
Steel Authority Of India Ltd vs Jharkhand Micro And Small Enterprises ... on 26 August, 2022
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WP(C) No.3632 of 2022
1. Steel Authority Of India Ltd. (A Government Company Registered Under The
Provision Of The Companies Act, 1956/2013), Bhilai Steel Plant, Bhilai, District
Durg, Chhattisgarh, Through Its Power Of Attorney Holder Vijay Kumar Mishra,
Deputy General Manager (Law), Bhilai Steel Plant, Bhilai.
2. Deputy General Manager Construction, Bhilai Steel Plant Steel Authority Of India
Ltd, Bhilai District Durg, Chhattisgarh - 490001.
---- Petitioners
Versus
1. Jharkhand Micro And Small Enterprises Facilitation Council, Msefc Through Its
Secretary, Directorate Of Industries, 3rd Floor, Nepal House, Doranda, Ranchi -
834002, Jharkhand.
2. M/s. N.P. Construction Through Sole Proprietor Pramod Singh, Authorised
Signatory Of M/s. N P Construction, Kapila Enclave, Flat No 501, Chas, Block - B,
Chira Chas, Bokaro, District Bokaro - 827013, Jharkhand.
---- Respondents
k 26/08/2022 Shri Ankit Singhal, Counsel for the petitioner.
Heard on admission as well as I.A. No.1/2022, application for grant of interim relief.
Issue notice on admission as well as on I.A. No.1/2022 to the respondents.
P.F. to be paid within a week.
Considering the fact that the agreement between the parties has a specifc clause of redressal of dispute by way of arbitration i.e. clause 6.2. of the agreement, moreover the exclusive jurisdiction was conferred upon by the Court at Durg according to the clause 6.2.1 (a) of the agreement, which falls within the territories of State of Chhattisgarh and also taking into consideration decision of Hon'ble Supreme Court in the case of "Indus Mobile Distribution Private Limited v. Datawing Innovations Private Limited & Others" decided on 19.04.2017, and also considering the fact that this Court has also passed an order in WPC No.3124/2022 relying upon the judgment of Hon'ble Supreme Court, prima-facie, a strong case for grant of interim relief has been made out. Accordingly, the proceedings pending before respondent No.1 Council bearing Application number - JH/01/S/JKH/00301, shall remain stayed till the next date of hearing.
List this case after four weeks.
Sd/-
(Arvind Singh Chandel) Judge Prakash