PRINCIPAL CHIEF ENGINEER Vs. MANIBHAI AND BROTHERS SLEEPER

JUDGEMENT

(1.) Rule. Mr. Paresh M.Dave, learned advocate, waives service of notice of Rule, for respondent No.1. Mr.Niraj Soni, learned Assistant Government Pleader, waives service of notice of Rule, for respondent No.2.

(2.) The challenge in this petition, preferred under Articles 226 and 227 of the Constitution of India, is to the impugned Award (referred to as an 'Order' by the petitioner) dated 21-08-2010, passed by the State Level Industry Facilitation Council, constituted under Section 21 of the Micro, Small and Medium Enterprises Development Act, 2006 ("MSMED Act" for short).

(3.) The brief factual background of the case, as garnered from the Memorandum of the petition and material on record, is as follows: