JHARKHAND BIJLI VITRAN NIGAM LTD THROUGH GENERAL M Vs. VEXCEL COMPUTERS PVT LTD , THROUGH ITS PROPRIETOR

JUDGEMENT

(1.) Invoking the extraordinary jurisdiction of this Court under Article 226 of the Constitution of India, the Petitioner-Jharkhand Bijli Vitran Nigam Ltd. has prayed to quash the order dated 14.07.2014 passed by Jharkhand Micro Small and Medium Enterprises Facilitation Council (in short "the council") in Case No.JHMSEFC 03 of 2012.

(2.) It appears from the record that in terms of Section 19 of Micro Small and Medium Enterprises Development Act, 2006 (hereinafter referred as 'the Act') the petitioner has not deposited the statutory amount at the time of filing of this petition.

(3.) Learned counsel for the petitioner submitted that since the amount was not disclosed/quantified in the impugned judgment, the petitioner could not deposit the statutory amount but the petitioner is still ready to deposit the said amount.