- (1.) The petitioner's case in the ten petitions is that it is a small scale enterprise within the meaning of the Micro, Small and Medium Enterprises Development Act , 2006 (hereinafter 'the Act of 2006'). It filed several references, in respect of the recovery of interest due from the Ajmer Vidyut Vitaran Nigam Limited (AVVNL) under different contracts, to the MSME Facilitation Council under the Act of 2006. The due and outstanding amounts have been detailed in the following references:- 1. 193/2014 2. 91/2012 3. 272/2015 4. 185/2014 5. 194/2014 6. 182/2014 7. 195/2014 8. 92/2012 9. 183/2014 10. 184/2014
(2.) The said references continue to remain unaddress for over the last more than two years to the petitioners grave prejudice and entails defeating the very purpose of the references made which in terms of Section `of the Act of 2006 are to be decided within 90 days of then filing.
(3.) It has been prayed in the circumstances that the MSME Facilitation Council under the Act of 2006 be directed to decide the said ten references filed by the petitioner/s- company/s within a period of two months from the date of presentation of a certified copy of this order.;