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Judgment
11 paragraphs · 350 wordsHemant M. Prachchhak, J
RULE returnable forthwith. Ms. Dixa Pandya, learned AGP waives service of notice of rule on behalf of the respondent. With the consent of the learned counsel for the respective parties, the present petition is taken up for final hearing today.
Present petition is filed by the petitioner under Articles 14, 19 and 226 of the Constitution of India r/w the provision under the Micro, Small and Medium Enterprise Development Act, 2006 seeking below mentioned relief/s:-
"8 (A) YOUR LORDSHIPS may be pleased to admit and allow this petition;
(B) YOUR LORDSHIPS may be pleased to issue a writ of Mandamus or any other appropriate writ, order, оr direction by directing Respondents herein to initiate and conclude conciliation proceedings in the Reference Case of the Petitioner, being Online Application No. UDYAM-GJ-20-0008763/S/00001 (annexed at Annexure B) within a period of 30 days, and further be pleased to direct the Respondent Nos. 2 and 3 herein to comply with the provisions of the MSMED Act, 2006.
(C) Be pleased to grant any other relief/s as may be deemed fit and proper, in the interest of justice."
Heard learned counsels appearing for both the sides and perused the record of the petition.
Learned counsel for the petitioner submits that online application of the petitioner being application No. UDYAM-GJ-20-0008763/S/00001 is pending before the respondent authority. He further submits that this Court may give appropriate direction to the respondent authority to decide the said application.
On the other hand, learned AGP submits that the concerned respondent authority shall decide the online application of the petitioner being application No. UDYAM-GJ-20-0008763/S/00001 pending before the concerned respondent authority within some reasonable time.
In view of the above submissions and considering the peculiar facts of the case, the concerned respondent authority is hereby directed to decide the online application of the petitioner being UDYAM-GJ-20-0008763/S/00001 in accordance with law within period of three months from the date of receipt of copy of present order.
With above directions, the petition stands disposed of. Rule is made absolute to the aforesaid extent.