NEERAJ POTATO PRESARVATION AND FOOD PRODUCTS PVT. LTD. Vs. U. P. MICRO SMALL AND MEDIUM ENTERPRISES FACILIATION COUNCIL

JUDGEMENT

(1.) Heard Shri Amit Saxena, learned Senior Counsel assisted by Shri Mushir Khan, learned counsel for the petitioner and Shri Manish Goyal, learned Addl. Advocate General assisted by Shri Fuzail Ahmad Ansari, learned Standing Counsel for the State respondents.

(2.) M/s Neeraj Potato Preservation and Food Products Pvt. Ltd. (in short "the petitioner company") is in the business of running cold storage at Shivrajpur. The farmers of that area grow crops and use the petitioner's facility for storage of their potatoes and other crops and for this purpose the company charges rent/ fees (for the services provided) for keeping the crop in cold storage facility. When the farmers come to take back their crop, they pay the charges according to the period of storage and area occupied in petitioner's cold storage. The respondent nos.2 and 3 are the farmers, who had used the services of the petitioner's cold storage. They had stored their potatoes to be sold in the market at a suitable time. While the produce of the farmers is kept in cold storage, the farmers sometimes need financial assistance towards the input cost needed for fresh sowing, which may be provided by the petitioner company. Accordingly, the respondent nos.2 and 3, who needed financial assistance to sow their next crop took a loan from the petitioner company of Rs.4,09,022.00. It seems that the respondent nos.2 and 3 did not pay back the loan to the petitioner. The petitioner, claiming itself to be Micro, Small and Medium Enterprises (MSME) registered under the Micro, Small and Medium Enterprises Development Act, 2006 (in short "MSMED Act") had filed a claim petition before the 'U.P. Micro, Small and Medium Enterprises Facilitation Council, Kanpur Nagar' (in short "the Council") on 24/12/2020, which was registered as Claim Petition No.105 (127) of 2021 for the recovery of the principal amount of Rs.4,09,022.00 along with interest at the rate of 18% per annum, as provided under the MSMED Act, which came out to be Rs.2,26,851.00, so the total claim was of Rs.6,35,873.00.

(3.) In the said proceeding, notices were issued to the respondents on 19/7/2021 calling them for settlement and to appear on 29/7/2021 for conciliation. It is contended that on 29/7/2021, the petitioner had appeared but the respondents did not appear before the Council, hence the reference could not be decided and the proceeding of Sec. 76 of the Arbitration and Conciliation Act, 1996 was terminated and the matter was referred for arbitration asking the respondents to file reply within 15 days.