LAWS(JHAR)-2025-2-37

K.D. INFRAENGICON PRIVATE LIMITED Vs. JHARKHAND MICRO AND SMALL SCALE ENTERPRISES FACILITATION COUNCIL

Decided On February 06, 2025
K.D. Infraengicon Private Limited Appellant
V/S
Jharkhand Micro And Small Scale Enterprises Facilitation Council Respondents

JUDGEMENT

(1.) Instant writ petition has been filed for quashing the order contained in Memo No.2140 dtd. 29/11/2022 passed in connection with Case No. JHMSEFC-43/2021 corresponding to New Case No. JH/20/S/JKH/00286 whereby and whereunder claims of the respondent no.3 against the petitioner have been allowed.

(2.) Petitioner is a private limited company and claim of Rs.21,94,982.79 with interest was raised by respondent no.3 before the Jharkhand Micro and Small Scale Enterprises Facilitation Council, Ranchi towards the supply of Thermoplastic Road Marking Paint, Potters Glass Beads, Catalysts, RPM Epoxy kit etc. in the year 2019.

(3.) Notice was issued vide letter no.1519 dtd. 10/8/2021 by MSMED Facilitation Council to file reply within a period of seven days. In pursuant to the notice issued, the petitioner appeared and raised preliminary objections. The Council held its meeting on 25/8/2021 and admitted the case. Further sittings were held on 14/12/2021, 1/6/2022 and finally on 12/9/2022, when the award was passed which is under challenge before instant writ petition.