CLASSIK PLASTO PACKAGINGS Vs. CHAIRPERSON, MSE FACILITATION COUNCIL

JUDGEMENT

(1.) The Appellant was visited with an Award passed by the Facilitation Council constituted under the Micro, Small and Medium Enterprises Development Act, 2006.

(2.) Sec. 18 of the said Act, which provides for mediation as well as Arbitration of disputes reads as follows:

(3.) The effect of Sec. 18 of the Micro, Small and Medium Enterprises Development Act, 2006 is, an Award passed by the Council becomes an award under the provisions of the Arbitration and Conciliation Act, 1996, thus making it subject to challenge under Sec. 34 of the said enactment before the Competent Court.