STATE PROJECT DIRECTOR Vs. NATIONAL PRINTERS

JUDGEMENT

(1.) This Letters Patent Appeal has been filed against the judgment dtd. 16/5/2019 passed by the learned writ Court whereby the writ petition being W.P.(C) No. 3649 of 2016 has been disposed of and the matter has been remanded to the Jharkhand Micro, Small and Medium Enterprises Facilitation Council, Ranchi (hereinafter referred to as the 'Facilitation Council') for adjudication of the claim relating to interest on delayed payment of bills raised by the writ petitioner.

(2.) In W.P.(C) No. 3649 of 2016, the following prayer had been made:

(3.) By an order dtd. 4/3/2016 which was impugned in the writ petition the Facilitation Council dismissed the application made by the writ petitioner under Sec. 18 of the Micro Small and Medium Enterprises Development Act, 2006 (hereinafter referred to as 'MSMED Act, 2006'), holding it as non-maintainable by observing that a claim only on account of interest on delayed payment of bills is not maintainable.