Full Judgment Text
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CASE NO.:
Appeal (civil) 6 of 2008
PETITIONER:
INDIAN TELEPHONES INDUSTRIES LTD
RESPONDENT:
CHAIRMAN, INDUSTRY FACILITATION COUNCIL, CHENNAI & ANR
DATE OF JUDGMENT: 03/01/2008
BENCH:
H.K. SEMA & MARKANDEY KATJU
JUDGMENT:
JUDGMENT
O R D E R
CIVIL APPEAL NO. 6 OF 2008
[Arising out of SLP(C) NO.6984/2007]
Leave granted.
Heard the parties.
Counsel on both the sides admit that no award has been passed. The appellant is
aggrieved by a direction of the High Court to deposit a sum of Rs.35,00,000/- (Rupees
Thirty Five Lakhs) before the Industry Facilitation Council. Since no award has been
passed, the High Court was not justified in directing the appellant to deposit rupees
thirty five lakhs.
We, accordingly, set aside the order of the High Court to the extent directing the
appellant to deposit rupees thirty five lakhs before the original authority, namely,
Industry Facilitation Council. The Industry Facilitation Council, now called Micro &
Small Enterprises Facilitation Council, is
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directed to decide the matter on merit expeditiously. All the contentions are open to the
parties to urge before the Council.
The appeal is disposed of in the above terms.