M/S. VAST INDIA PRIVATE LTD v. MAHARASHTRA PUBLIC SERVICE COMMISSION

ITEM NO.11 COURT NO.14 SECTION IX

S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS

Petition(s) for Special Leave to Appeal (C) No. 17633/2025

[Arising out of impugned final judgment and order dated 02-05-2025 in CAA(L) No. 5995/2025 passed by the High Court of Judicature at Bombay]

FOR ADMISSION Date : 01-08-2025 This petition was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA

For Petitioner(s) Mr. Suresh Shole, Adv. Ms. Pushpa Shinde, Adv. Dr. Sushil Balwada, AOR Mr. Nandlal Kumar Mishra, Adv. Mr. Srilok Nath Rath, Adv. For Respondent(s) Ms. Rohini Wagh, AOR Mr. Ashutosh Kulkarni, Adv. Mr. Amar Shankar, Adv. Ms. Savitri Pandey, Adv.

UPON hearing the counsel, the Court made the following O R D E R

The issue for consideration in this special leave petition is

the interpretation of Section 18(5) of the Micro, Small and Medium

Enterprises Development Act, 2006, and as to whether the time

stipulation therein is to be considered directory or mandatory.

Issue notice, returnable on 23.09.2025.

Notice shall be served by all modes, including dasti.

(Babita Pandey) (Preeti Saxena) Astt. Registrar-cum-PS Court Master (NSH)