Chattisgarh High Court
M/S Expert Engineering Company vs State Of Chhattisgarh on 15 February, 2017
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 321 of 2017
• M/s Expert Engineering Company (Presently Known As
Electronic And Power Control Company), the Company
Incorporated Under The Indian Companies Act, 1956, 93,
Industrial Estate, Bhilai, District Durg (Chhattisgarh). Through Its
Director Amit Bahadur, S/o Rajesh Bahadur, Aged About 42
Years, R/o S M 46, Padmanabhpur, Durg (Chhattisgarh).
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Department Of
Industries, Mahanadi Mantralaya, Naya Raipur, Post Office &
Police Station Naya Raipur, District Raipur (Chhattisgarh).
2. Micro And Small Enterprises Facilitation Council (MSEFC),
Constituted Under MSMED Act, 2006, Udyog Bhawan, Ring
Road No. 1, Telibandha, Raipur (Chhattisgarh).
3. Director, Directorate Of Industries, Chhattisgarh, Indrawati
Bhawan, Naya Raipur, Post Office & Police Station Naya Raipur,
District Raipur (Chhattisgarh).
4. Hindustan Steel Works Construction Ltd., A Company Registered
Under The Indian Companies Act, 1956 ( A Government Of India
Undertaking ), Bhilai, District Durg (Chhattisgarh).
---- Respondents
For Petitioner Shri Rajeev Shrivastava, Advocate For Respondent-State Shri U. N. S. Deo, GA Hon'ble Shri Justice Prashant Kumar Mishra Order On Board 15/02/2017
1. Petitioner has preferred this writ petition for a direction to the respondent No.2, Micro and Small Enterprises Facilitation Council, Chhattisgarh constituted under the Micro, Small and Medium Enterprises Development Act, 2006 (henceforth 'the Act, 2006') to decide its application under Section 18 (1) of the Act, 2006 preferred by it on 09.02.2009 registered as Reference Case No.25/MSEF/2009 (M/s Expert Engineering Company vs Hindustan Steel Works Construction Ltd.)
2. Considering the limited relief prayed for at this stage of the proceedings and for the fact that the application appears to be pending since last about 8 years, ends of justice would be served if the writ petition is disposed of with a direction to the respondent No.2, Micro and Small Enterprises Facilitation Council, Chhattisgarh to decide the petitioner's application under Section 18 (1) of the Act, 2006, at the earliest, preferably within a period of 2 months from the date of service of this order. It is ordered accordingly.
3. The writ petition stands disposed of.
Sd/-
JUDGE PRASHANT KUMAR MISHRA Nirala