- (1.) Heard Sri S.D. Singh, learned Senior Counsel assisted by Sri Nishant Mishra, learned counsel for the petitioner and learned Standing Counsel appearing for the State-respondents.
(2.) Through this writ petition, the petitioner has prayed for issuing a writ of certiorari quashing the award dated 22.9.2014 passed by the U.P. State Micro and Small Enterprises Facilitation Council, Kanpur in Claim Petition No. 14 of 2012 (M/s Agra Pulp and Papers Vs. Lakhani Apparel Pvt. Ltd. and Another) and order dated 28.2.2014 (signed on 26.6.2014) passed by the same authority. Further prayer has been made to issue a writ of mandamus directing the respondents to entertain and decide the application of the petitioner for recall of the ex parte award dated 22.9.2014.
(3.) While assailing the impugned order, learned counsel for the petitioner submits that the award is ex parte against the petitioner as at no point of time, any notice was served upon him. Learned standing counsel appearing for the State - respondents submitted that the petitioner has got an alternative remedy of appeal under section 34 before the Civil Court, therefore, the writ petition is not maintainable.;