BAJAJ AUTO LIMITED Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of parties taken up for final hearing.

(2.) Maintainability of writ petition challenging the award of the Micro and Small Enterprises Facilitation Council and jurisdiction of the Council to decide a dispute arising before coming into effect of the Micro, Small and Medium Enterprises Development Act, 2006 are the two issues that need to be determined in the present petition.

(3.) Considering the broad two legal issues to be decided in the petition, it is not necessary to narrate the entire factual background under which the dispute between the parties has arisen.