AJANTHA INDUSTRIES Vs. DISTRICT EDUCATIONAL OFFICER

JUDGEMENT

(1.) THIS Civil Revision Petition is directed against the Docket Order, dated 21. 9. 2007 passed in E. P. (SR ). No. 5221 of 2007 on the file of the District Judge, Warangal, by which, the E. P. filed by the petitioner for execution of the decree passed by the Chairman, A. P. Industrial Facilitation Council and Commission of Industries, Hyderabad, was returned at the s. R. stage, on the ground that the Civil Court has no jurisdiction.

(2.) THE brief facts of the case are that the petitioner-M/s. Ajantha Industries, is a registered manufacturer and supplier of steel furniture (Almirahs, tables and racks ). When the respondent-District Educational Officer, placed an order for supply of steel furniture, the petitioner supplied him the furniture on credit basis. Though several requests were made for payment of dues, the respondent failed to pay the amount. Then, the petitioner approached Andhra Pradesh Industrial facilitation Council and filed a petition for payment of Rs. 2,15,460/- towards interest alone. The respondent contested the proceedings, and the Council, after hearing both sides, passed an Award, dated 19. 2. 2005 directing the respondent herein to pay the amount for the delayed period as on the date of filing the petition, on or before 15. 4. 2005. As the amount was not paid within the stipulated period, the petitioner approached the District Judge's Court, Warangal and filed the present E. P. , but the office refused to register it saying that it has no jurisdiction and placed the matter for orders before the district Judge, who took the view that the said Court has no jurisdiction to register the e. P. and returned it by his Docket Order dated 21. 9. 2007. Questioning this Docket order, the petitioner has filed this Civil revision Petition.

(3.) AS it is an objection raised by the learned District Judge, this Court is of the view that there is no necessity to issue any notice to the respondent, and accordingly, the same is dispensed with.