M/S Height Consultants vs Chairman Rajasthan Micro And ...
2021 Latest Caselaw 6563 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 13143/2021

M/s    Height    Consultants,           A    Sole     Proprietor       Firm   Having
Registered Office At Office No. 530-531, Jaipur Central Mall,
Near B2 Bye Pass, Tonk Road, Jaipur Through Its Proprietor Mr.
Mayank Gupta S/o Shri Om Prakash Gupta Aged 47 Years
Resident Of 1/90 Sfs Agarwal Farm Mansrovar Jaipur 302020
                                                                       ----Petitioner
                                        Versus
1.      Chairman        Rajasthan           Micro     And      Small     Enterprises
        Facilitation        Council,     Office      Commissioner        Industries,
        Udyog Bhawan, Tilak Marg C-Scheme, Jaipur - 302005.
2.      M/s K M Trans Logistics Pvt Ltd., Office At 1281, 85 Delhi-
        Ajmer Expy, Near Pushpraj Petrol Pump, Jaipur.
                                                                   ----Respondents

For Petitioner(s) : Mr. Mohit Tantia, Adv.

For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

16/11/2021

Heard learned counsel for the petitioner.

Counsel for the petitioner submitted that the issue involved

in this writ petition is covered by the judgment passed by a Co-

ordinate Bench of this Court in S.B. Civil Writ Petition

No.2247/2018, decided on 07.02.2018 wherein this Court has held

as under:-

"Without addressing the question as to whether Section 18(5) of the Act of 2006 can be construed mandatory or as merely directory, taken in the context of the Act of2006, the object and purpose of the Act is that MSME's cannot be suffocated/ derailed in their businesses by non-payment of amounts due for goods

(2 of 2) [CW-13143/2021]

supplied/ service rendered within time and payment of interest is specifically provided for at rates set out in the event of delay in payment by the buyer. Resultantly the intent of the Act of 2006 for expeditious disposal of the references made to the MSME Facilitation Council by a micro, small and medium enterprise is clearly evident. In the instant case about ten references have been made as detailed hereinabove by the petitioner-Company between the years 2012-2015 for reason of non payment of interest statutorily provided for reason of delays in payment of the principal amounts due by the buyer for goods received and consumed. Yet as of today in the month of February 2018 the said references have not been decided. This situation of pending references for upto five years is wholly unreasonable cannot be countenanced as it is starkly contrary to Section 18(5) of the Act of 2006."

In that view of the matter, the MSME Facilitation Council is

directed to dispose of the petitioner's reference application, after

registration and due notice to the opposite party-if not already

served, within a period of three months from the date of

presentation of a certified of this order.

This writ petition stands disposed of.

(INDERJEET SINGH),J

JYOTI /161

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