JINDAL STAINLESS LIMITED Vs. GUPTA POWER INFRASTRUCTURE LIMITED

JUDGEMENT

(1.) The challenge in the present appeal is to an order dtd. 16/1/2017 passed by the learned Single Judge dismissing the Appellant's W.P.(C) No.20420 of 2016.

(2.) In the said writ petition, the Appellant had challenged an order dtd. 28/6/2016 passed by the Director of Industries-cum-Chairman of the Micro and Small Enterprises Facilitation Counsel, Odisha, Cuttack in MSEFC Case No.14 of 2014 directing the Appellant to pay principal and interest amount up to 31/3/2014 as per Sec. 15 and 16 of the MSMED Act, 2006. The learned Single Judge noted that despite opportunity to the Appellant by forwarding an application of claim to it to file a reply, no counter affidavit had been filed.

(3.) Despite opportunity, with no counter affidavit has been filed, the Appellant was not in a position to demonstrate that there was any settlement arrived at between the parties.