STATE OF MADHYA PRADESH Vs. SAFARI BIKES LIMITED

JUDGEMENT

(1.) This petition filed under Article 226 of the Constitution takes exception to the award dated 23.07.2012 (Annexure P/1) passed by Micro, Small and Medium Enterprises Facilitation Council Punjab at Chandigarh.

(2.) Briefly stated, the facts are that respondent No.1 filed an application under section 18(3) of Micro, Small and Medium Enterprises Development Act, 2006 (hereinafter called as 'the Act') before the respondent No.2. It is stated in the application that the present petitioner had taken a policy decision to provide certain benefits to officials of the Revenue Department and accordingly decided to distribute the bicycles to their revenue officials. For this purpose, tender was floated for supply of the bicycles. The parties entered into an agreement on 18.12.2007. Petitioner and respondent No.1 are party to the said agreement.

(3.) It is stated by respondent No.1 that subsequently a dispute arose between the parties about payment arising out of supply of bicycles. An application was made by respondent No.1 for reconciliation. Since reconciliation failed, the matter was decided by respondent No.2, a council constituted under the Act.