VAISHALI SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) C.M.No.17226/2020 Exemption allowed, subject to all just exceptions. Accordingly, the application stands disposed of. : W.P.(C) No.4763/2020 : The petition has been heard by way of video conferencing.

(2.) Present writ petition has been filed challenging the order dated 26 th February, 2020, whereby the respondents have rejected the declaration dated 29th December, 2019 filed by the petitioner in Form SVLDRS-1 under the Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 (hereinafter referred to as the 'Scheme').

(3.) Learned counsel for petitioner states that the petitioner pursuant to summons dated 14th May, 2018 had admitted her liability in the context of services rendered in lieu of commission earned from M/s. Herbalife India Private limited on 18th May, 2018 itself. Accordingly, petitioner filed a declaration dated 29th December, 2019 under the SVLDR Scheme, but the same has been rejected on the sole ground that the demand was neither quantified nor communicated to the petitioner on or before 30 th June, 2019.