KENDRIYA BHANDAR Vs. ATLANTIS AGRITECH PRIVATE LIMITED

JUDGEMENT

(1.) The Civil Revision Petition has been filed against an order dtd. 6/2/2026 passed by Commercial Court at Hyderabad dismissing an application filed by the petitioner for exemption the petitioner from the mandatory deposit requirement under Sec. 19 of The Micro, Small and Medium Enterprises Development Act, 2006 ("MSMED Act"). The petitioner made an alternative prayer for directing one KPJ Tradings/KPJ Industries Limited to deposit 75% of the awarded amount or to permit the petitioner to deposit Rs.1,00,000.00 in instalments.

(2.) The petitioner sought the above reliefs in respect of the petitioner's challenge to an Arbitral Award passed by the Micro and Small Enterprises Facilitation Council ("Facilitation Council") on 7/8/2024 whereby the petitioner (respondent before the Facilitation Council) was directed to pay Rs.41,86,98,166.00 along with interest of Rs.29,70,66,757.00 along with future interest.

(3.) The total amount payable by the petitioner to the respondent No.1 under the Arbitral Award is Rs.98,78,88,428.94 inclusive of interest as on 15/2/2026. The admitted position is that the petitioner has not paid a single rupee to the respondent No.1 till date.