ASSAM CONDUCTORS MANUFACTURES ASSOCIATION Vs. ASSAM STATE ELECTRICITY BOARD

JUDGEMENT

(1.) The Assam conductors Manufacturers Association, Ulubari, Guwahati, represented by its President, Shri Ramgopal Agarwal, was the petitioner in Civil RuleNo, 1351/93 seeking for a writ of mandamus by way of a direction to the respondents Nos. 1 and 2 to comply with the requirement of Section 4 of the Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act. 1993, hereinafter referred to as the Act and to make payment of the money payable to the petitioner. The petitioner/association had aJso sought for any other reliefs that this Court may deem fit in the circumstances of the case.

(2.) The learned SingJe Judge, by an order made on 6.9.94. following thejudgment and order passed by him while disposing of Civil Rule No. 1101/94 (Trusses & Tower (P) Ltd Vs-ASEB & Others), disposed of the writ petition holding that the writ petition stands disposed of in terms of the order passed in Civil Rule No. 1101 /94. Aggrieved by the said order of the learned Single Judge, this writ appeal is presented challenging the correctness and the legality of the order of the learned Sitngle Judge under appeal. The appeliant/association has sought for setting aside the order of the learned Single Judge and to pass appropriate orders as this Court deems fit and appropriate under the facts and circumstances of the case, for the grounds taken in the appeal.

(3.) We have heard the learned counsel on both the sides.