Anubha Rawat Choudhary, J. - (1.) Heard Mr. Amit Kumar Sinha, counsel appearing on behalf of the petitioner.
(2.) Heard Mr. Ashutosh Anand, counsel appearing on behalf of the respondents.
(3.) This writ petition has been filed for the following reliefs:- "For issuance of direction particularly of nature of certiorari so as to set aside the order dated 22.01.2011 (Annexure-4) passed by the Micro, Small & Medium Enterprises Development Council in case No. JHSEFC29/2009. In the impugned order the present petitioner was directed to pay principal outstanding amount of Rs. 35,100/- which remained outstanding on 22.07.2005 along with the interest on delayed payment of settled dues of Rs. 5,76,610/- as on 15.11.1996 to 01.10.2006 and thereafter further interest @ 3 times of the Bank in terms of Section 16 of the MSMED Act, 2006 and also order dated 08.12.2015 passed by the learned Court of Sri S.B. Ojha, Sub-Judge-1, Ranchi in Arbitration Misc. Case No. 30/2011 (Annexure-5), by which the Challenge to the Award was responded by an observation to fulfil the condition pre-requisites entailed under the MSMED Act, which makes the total claim amount to be Rs. 35,100/- (+) Rs. 54,42,162/-= Rs. 54,77,162/- and the order dated 08.12.2015 directed the petitioner to deposit Rs. 41,07,872/- for maintaining his quest for setting aside the order passed by the MSMED Council.";