JSW STEEL LTD. Vs. KAMLAKAR V. SALVI

JUDGEMENT

(1.) Heard Mr. Janak Dwarkadas, learned senior counsel for the petitioner and Mr. R. A. Thorat, learned senior counsel for respondent No.1. We have also heard Mr. Aditya Thakkar alongwith Mr. D. P. Singh, learned counsel for respondent No.3 - Union of India.

(2.) By filing this petition under Articles 226 and 227 of the Constitution of India, petitioner initially sought for quashing of orders dated 08.05.2015 passed by respondent No.2 as well as order dated 05.09.2015 passed by the said respondent. Certain incidental prayers were also made, such as, for quashing of registration of respondent No.1 under the Micro, Small and Medium Enterprises Development Act, 2006 as well as Darkhast No.188 of 2016 on the files of the Court of District Judge at Alibaug.

(3.) By the order (award) dated 08.05.2015, the Micro and Small Enterprises Facilitation Council, Konkan Region, Thane in Application No.39 of 2011 filed by respondent No.1 directed the petitioner to pay principal amount of Rs.54,16,462.00 together with interest as per section 16 of the Micro, Small and Medium Enterprises Development Act, 2006 within a period of one month from the date of receipt of the said order. By the second order dated 05.09.2015, it was held that the order (award) dated 08.05.2015 was a valid one and that there was no question of rehearing the matter. Consequently, notices for rehearing were withdrawn.