SAFEGUARD SURGICALS Vs. UNION OF INDIA

JUDGEMENT

(1.) RULE . Service of rule is waived by learned Sr. Central Government Standing Counsel Shri D.N. Patel for the respondent authorities. At the request of the learned advocates, the petition is finally heard today.

(2.) THE petitioners are aggrieved by an order dated 28 -1 -2000 passed by respondent No. 2, whereby the petitioners were communicated that they had not paid the amount payable under Kar Vivad Samadhan Scheme (for short, 'KVSS') within 30 days from the date of receipt of Form No. 28 under KVSS, 1998 and, therefore, the petitioners were not entitled to any benefit under the scheme.

(3.) IT has been submitted by the learned advocate that the petitioners had deposited a sum of Rs. 3 lakhs with this court in another legal proceedings and by virtue of an order passed by this court on 22 -12 -1998, the said amount was treated to have been paid in pursuance of the certificate. Thereafter, the petitioners had paid a sum of Rs. 2,66,527/ - on 22 -2 -1999 and a further sum, being the last instalment, had been paid by an account payee cheque for Rs. 5 lakhs on 27 -2 -1999. Thus, in all, a sum of. Rs. 10,66,527/ - had already been paid and, therefore, according to the petitioners, the petitioners were entitled to the benefit under the scheme.