The Appellants in this batch of Appeals who claim themselves to be the Micro Small and Medium Enterprises MSMEs registered under the Micro Small and Medium Enterprises Development Act hereinafter ... referred to as the MSMED Act have challenged the impugned common order dated passed by the High Court of Judicature at Bombay in Writ Petition L No of and Others whereby the High Court has dismissed the said Writ Petitions by holding that the Banks Non-Banking Financial Companies NBFCs are not obliged to adopt the restructuring process as contemplated in the Notification dated th May issued by the Ministry of Micro Small and Medium Enterprises on its own without there being any application by the Petitioners MSMEs The High Court without expressing any opinion on the merits or the factual aspects of the writ petitions granted leave to the Appellants Writ Petitioners to agitate the other issues by adopting alternative remedies as may be available to them under the law