Shivakant Prasad, J. - (1.) Orders dated 19.4.2016 and 11.9.2014 passed in Misc. case no. 82 of 2009 by the learned Additional District Judge, 2nd Court, Barasat challenging the purported award dated 02.3.2009 passed by the learned Arbitrator Mr. S. C. Padhi is under challenge by the petitioner.
(2.) Brief facts leading to this case is that the petitioner filed an application under Section 34 of the Arbitration and Conciliation Act, 1996 for setting aside the award published by the learned Arbitrator which was registered as Misc. case in which the opposite party filed an application dated 21.6.2014 for directions upon the petitioner to deposit 75% of the awarded amount which was allowed by order dated 11.9.2014.
(3.) Moot question which falls for consideration is whether provisions of Delayed Payment and Small Scale and Ancillary Undertaking Act, 1993 Act and the Micro, Small and Medium Enterprises Development Act, 2006 apply in an application for setting aside the award under Section 34 of the Arbitration and Conciliation Act, 1996.;