NARAYANA EDUCATIONAL INSTITUTIONS Vs. PARUCHURI JANAKI

JUDGEMENT

(1.) The present Civil Revision Petition (C.R.P) arises out of an order dtd. 29/6/2024 passed by the Special Judge for Trial and Disposal of Commercial Disputes, Ranga Reddy District at L.B. Nagar (Commercial Court), in C.O.P.No.18 of 2024 filed by the petitioner under Sec. 37(2)(b) of The Arbitration and Conciliation Act, 1996.

(2.) The petitioner's Commercial Original Petition (C.O.P.No.18 of 2024) was directed against an order dtd. 15/5/2024 passed by the respondent No.2 - Telangana Regional Micro and Small Enterprises Facilitation Council (Council) under Sec. 18(3) of The Micro, Small and Medium Enterprises Development Act, 2006 (MSMED Act). The Council had rejected the petitioner's Interlocutory Application under Sec. 17(1) of the 1996 Act. The petitioner filed C.O.P.No.18 of 2024 before the Commercial Court challenging the order of rejection of the Council. The proceedings culminated in the order dtd. 29/6/2024, which is impugned in the present C.R.P.

(3.) The issue which falls for a decision is whether the Commercial Court could have entertained the C.O.P. under sec. 37(2) (b) of the 1996 Act.