GRV CONFECTIONARY AND FOODS PRIVATE LIMITED Vs. MADHYA PRADESH MICRO AND SMALL ENTERPRISES FACILITATION COUNCIL

JUDGEMENT

(1.) This petition has been filed by the petitioner under Article 226 of the Constitution of India against the impugned award/order dtd. 9/3/2022 seeking the following reliefs:-

(2.) Admittedly, the petitioner is aggrieved of the award dtd. 3/9/2022 passed by respondent No.1 Madhya Pradesh Micro and Small Enterprises Facilitation Council. Although, counsel for the petitioner has vehemently argued before this Court that he is not challenging the aforesaid award per se and is only seeking relief that the matter may be remanded back to the Facilitation Council so that the appropriate arbitration proceedings may be initiated, as vide the impugned order the Facilitation Council, after the conciliation proceedings failed, has immediately embarked upon the arbitration proceedings, which is against the Micro, Small and Medium Enterprises Development (Furnishing of Information) Rules, 2016 (in short 'MSME Rules, 2016').

(3.) Heard on the question of admission.