Abm Electricals vs. State Of Kerala
Held
The High Court directed the 7th respondent (MSEFC) to consider and pass appropriate orders on the petitioner's complaint (Ext.P7) as expeditiously as possible, within 60 days from the date of receipt of a certified copy of the judgment.
Facts
The petitioner, ABM Electricals, sought payment for electrical works completed for the 6th respondent. A complaint (Ext.P7) regarding the non-payment was pending before the 7th respondent, the Micro and Small Enterprises Facilitation Council (MSEFC). The petitioner sought a direction for the MSEFC to expedite the consideration of this complaint.
Key Issues
The primary legal issue was the delay by the Micro and Small Enterprises Facilitation Council (MSEFC) in adjudicating the petitioner's complaint concerning non-payment for completed works.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN TUESDAY, THE 22ND DAY OF AUGUST 2023 / 31ST SRAVANA, 1945 WP(C) NO. 29512 OF 2021 PETITIONER: ABM ELECTRICALS, A-GRADE ELECTRICAL ENGINEERS AND CONTRACTOR, ABM HOUSE, CHEMBUMUKKU, THRIKKAKKARA P.O., ERNAKULAM-682 021 REPRESENTED BY ITS PROPRIETOR, JOSEPH BASIL, AGED 52, S/O. ANTONY JOSEPH. BY ADV PRAVEEN K. JOY RESPONDENTS: 1 STATE OF KERALA, REPRESENTED BY SECRETARY, (DEPARTMENT OF INDUSTRIES AND COMMERCE) SECRETARIAT, TRIVANDRUM-695 001. 2 THE DIRECTOR DIRECTORATE OF INDUSTRIES AND COMMERCE, VIKAS BHAVAN, TRIVANDRUM-695 033. 3 GENERAL MANAGER DISTRICT INDUSTRIES CENTRE, TALAP, KANNUR-670 002. 4 PREQUALIFICATION COMMITTEE DISTRICT INDUSTRIES CENTRE, TALAP, KANNUR-670 002 REPRESENTED BY CHAIRMAN. 5 ASSISTANT ENGINEER, PWD (PUBLIC WORKS DEPARTMENT), ELECTRICAL, THAVAKKARA, KANNUR-670 002. 6 THE CHAIRMAN, MALABAR FURNITURE CONSORTIUM, PALAYAD ROAD, TALIPARAMBU, KANNUR-670 502. 7 MICRO AND SMALL ENTERPRISES FACILITATION COUNCIL MSEFC-KERALA, VIKAS BHAVAN P.O., TRIVANDRUM-695033. OTHER PRESENT: SRI. B.S.SYAMANTAK, GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 22.08.202
The judgment continues below.
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