M/S Srit India Private Limited vs Directorate Of Micro And Small ...
2022 Latest Caselaw 12865 Kant

Citation : 2022 Latest Caselaw 12865 Kant
Judgement Date : 4 November, 2022

Karnataka High Court

M/S Srit India Private Limited vs Directorate Of Micro And Small ... on 4 November, 2022

Bench: Alok Aradhe, S Vishwajith Shetty

                           1



 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 4TH DAY OF NOVEMBER 2022

                       PRESENT

        THE HON'BLE MR. JUSTICE ALOK ARADHE

                         AND

     THE HON'BLE MR.JUSTICE S. VISHWAJITH SHETTY

            W.A. NO.1370 OF 2021 (GM-RES)

BETWEEN:

M/S. SRIT INDIA PRIVATE LIMITED
SRIT HOUSE
REPRESENTED BY ITS MANAGING DIRECTOR
DR. MADHU NAMBIAR
OFFICE AT NO.113/1, ITPL MAIN ROAD
KUNDALLAHALLI, BANGALORE-560 037.
                                   ... APPELLANT
(BY MR. SUNIL KUMAR SAMANT, ADV., (ABSENT))

AND:

1.     DIRECTORATE OF MICRO AND SMALL ENTERPRISES
       FACILITATION COUNCIL, NO.49
       GROUND FLOOR, KHANIJA BHAVAN
       RACE COURSE ROAD
       BENGALURU-560 001
       PH 080 22386792
       [email protected]

2.     DIRECTOR
       ARBITRATION AND CONCILIATION CENTRE
       KHANIJA BHAVANA, NO.49
       3RD FLOOR, EAST WING
       RACE COURSE ROAD, BANGALORE-560 001
       KARNATAKA. INDIA.
                              2



     email id: [email protected]
     PHONE NO 08022954571, 22954572, 22954573.

3.   M/S. ESYASOFT TECHNOLOGIES PRIVATE LIMITED
     REPRESENTED BY MR. BIPIN CHANDRA
     DIRECTOR
     NO.17, 1ST FLOOR, INNOVA PEARL
     5TH BLOCK, KORAMANGALA
     INDUSTRIAL LAYOUT
     KORAMANGALA, BANGALORE-560095.

                                          ... RESPONDENTS
                            ---

     THIS   WRIT   APPEAL    IS   FILED   U/S   4   OF   THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE
ABOVE APPEAL FILED BY THE APPELLANT THERE BY
SETTING ASIDE THE ORDER PASSED BY THE LEARNED
SINGLE JUDGE IN WP 8740/2021 OF DATED 13.8.2021           TO
DECLARE     THAT    THE     PROCEEDINGS/ORDER/AWARD
PASSED OR TRIED BY THE RESPONDENT NO 1 AND THE
REFERENCE MADE TO RESPONDENT NO.2 UNDER THE
MSMED ACT IS NULL AND VOID INCONNECTION WITH THE
CASE NO AC 108/2020 AND ALL THE ORDERS/AWARD
PASSED HELD BY THE RESPONDENT NO.2 IS OUT OF
JURISDICTION.


     THIS W.A. COMING ON FOR PRELIMINARY HEARING,
THIS DAY, ALOK ARADHE J., DELIVERED THE FOLLOWING:
                            3



                        JUDGMENT

None for the appellant even when the matter is

called in the second round. It appears that the

appellant is not interested in prosecuting the appeal.

Accordingly, the appeal is dismissed for want of

prosecution.

Sd/-

JUDGE

Sd/-

JUDGE