TRANSMISSION CORPORATION OF ANDHRA PRADESH LIMITED Vs. HARYANA MICRO AND SMALL ENTERPRISES FACILITATION COUNCIL

JUDGEMENT

(1.) In this Writ Petition, petitioners herein are challenging the order dtd. 11/7/2018, passed by the Haryana Micro and Small Enterprises Facilitation Council, Chandigarh, represented by its Member Secretary, 1st respondent herein in Case No.7.

(2.) Briefly, stated the case of the petitioners in the present Writ Petition is as follows:

(3.) Aggrieved by the aforesaid orders dtd. 28/8/2014, in Arbitration Cases 580 of 2010 and 399 of 2010, petitioner No.1 herein filed Appeals vide FAO No.34 of 2015 and 68 of 2015 respectively, before the High Court for the States of Punjab and Haryana. The Punjab and Haryana High Court passed a common order, dtd. 29/1/2016, in the said two Appeals and other two Appeals and set aside the orders impugned therein and remanded the matters. The operative portion of the said order reads of follows: