AI Structured Summary
Not yet generated for this judgment
Judgment
Arindam Sinha, J
Mr. Banerji, learned advocate appears on behalf of petitioner and submits, his client seeks relief of quashing MSEFC Case no.68 of 2021 (M/s. Adarsh Nobel Corporation Ltd. v. Bridge & Roof Construction Company India Ltd.), pending before the Council. He submits, the contract was entered into by opposite party no.4 with his client, prior to its registration as a small enterprise, pursuant to date of filing on 18th December, 2015. He submits, his client has interim application for stay of the case. He relies on judgment of Supreme Court in Silpi Industries etc. v. Kerala State Road Transport Corporation available at AIR Online 2021 SC 993, paragraph-26.
Mr. Panda, learned advocate, Additional Government Advocate appears on behalf of State and submits he will obtain instructions.
Issue notice along with this order on opposite party no.4. Petitioner will put in requisites.
Petitioner is at liberty to produce this order before the Council and pray for adjournment on next date, if it falls before returnable date.
List on 4th April, 2022.
…………………