DVARA SOLUTIONS PRIVATE LIMITED Vs. CHAIRPERSON, MICRO AND SMALL ENTERPRISES FACILITATION COUNCIL, CHENNAI/ INDUSTRIES COMMISSIONER AND DIRECTOR OF INDUSTRIES AND COMMERCE

JUDGEMENT

(1.) Heard Mr. Pawan Jhabakh, Learned Counsel for the Petitioner and Mr. L.S.M.Hasan Fizal, Learned Additional Government Pleader appearing for the First Respondent and perused the materials placed on record, apart from the pleadings of the parties.

(2.) Though the Second Respondent has been served, it has not entered appearance either in person or through counsel.

(3.) The Petitioner had made a claim in Case No. MSEFC/CR/57/2021 under Ses. 18(1) of the Micro, Small and Medium Enterprises Development Act, 2006 (hereinafter referred to as 'the MSMED Act' for short) claiming payment of Rs.87,47,316.00 along with interest from the Second Respondent towards remaining amount due for goods supplied with interest calculated in terms of that Act, in which an Order in No. MSEFC/CR/57/2021 dtd. 27/8/2021 was passed holding that it did not have territorial jurisdiction in the matter as the invoice has been raised in Bangalore, which is impeached in this Writ Petition.