V.K.A. CONSTRUCTIONS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. K.R. Kaushal Karan, appearing as party-in-person, representing the Petitioner, Mr. G. Madhusudhan Rao, learned standing counsel appearing for Respondent No. 3 and learned Asst.Govt.Pleader for Industries and Commerce, appearing for respondent Nos.1 and 2.

(2.) This writ petition is filed to declare the order dtd. 21/12/2024 passed in Case No.1292/MSEFC/2021 by 2nd respondent as non-arbitrable and illegal and to direct the Respondent No.2 to dispose of the case of the petitioner in accordance with the provisions of Micro, Small and Medium Enterprises Development Act, 2006 (hereinafter referred to as 'the MSME Act').

(3.) The present case involves a question whether a writ petition is maintainable against an order passed by the MSME Facilitation Council (Respondent No. 2 herein) under Sec. 16 of the Arbitration & Conciliation Act, 1996 (hereinafter 'the Act, 1996') holding that no jurisdiction to arbitrate exists.