DEPUTY GENERAL MANAGER (C) H.S.M., NORTH EASTERN ELECTRIC POWER CORPORATION LTD. Vs. SIGMA ENGINEERING PVT. LTD. AND ORS.

JUDGEMENT

(1.) THIS is a Writ Petition filed assailing the impugned order vide Annexure -1 whereby considering the request of the Opp. Party therein, i.e. the present Petitioner, for referring the matter for Arbitration under Section 8 of the Arbitration & Conciliation Act, 1996, the authority has passed the order deciding to consider the matter under the provisions contained at Section 18(4) of the Micro, Small & Medium Enterprises Development Act. 2006. Mr. Patnaik, Learned Counsel appearing for the Petitioner states that the order is illegal on the following grounds:

(2.) NOW coming to decide on the 1st question raised by the Learned Counsel for the Petitioner Section 8 of the Arbitration & Conciliation Act, 1996 reads as follows: -

(3.) IT is not disputed that such matters can be decided under the provisions of the Micro, Small & Medium Enterprises Development Act, 2006. It is here necessary to refer the provisions contained in Section 24 of the Micro, Small & Medium Enterprises Development Act, 2006.