(1.) This case was heard on 19.07.2018 and today is fixed for delivery of order(s).
(2.) Heard Mr P N Goswami, learned counsel for the petitioner and Mr S P Roy, learned counsel for respondent Nos. 2 and 3.
(3.) Assam Small Industries Development Corporation Limited, a State Government Corporation has filed the present writ petition, assailing the legality and correctness of the award dated 31.03.2011, passed by the Micro and Small Enterprises Facilitation Council, Assam, as well as for quashing the proceedings in Money Execution No. 13/2012, pending before the Court of learned District Judge, Kamrup (Metro).