TRISHALA ELECTROLYTICS PRIVATE LIMITED Vs. GOVERNMENT OF INDIA, MINISTRY OF SMALL SCALE INDUSTRIES AND ORS.

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioner and the learned Counsel for the respondents.

(2.) THE petitioner is a private limited company incorporated under the Companies Act, 1956. It is engaged in the business of manufacturing Electrolytic Capacitors, Servo Controlled Voltage stabilizers and Panel Boards. The petitioner has been in the manufacturing business since 1993 and it is also a Small Enterprise as defined under the Micro Small and Medium Enterprise Development Act, 2006.

(3.) AS can be seen, it was a standard format providing for various reasons as to whether an application could or could not be rejected and the respondent has merely ticked a particular column which reads as follows: