MARINE ELECTRICALS INDIA LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by consent of the parties.

(2.) The issue in the present Writ Petition is whether the Petitioner can take advantage of the 'Vivad Se Vishwas I-Relief for MSMEs Scheme' [for short the 'VSV Scheme'] floated by the Finance Ministry of the Government (Union of India) by an Office Memorandum dtd. 11/4/2023. Under this Scheme, the Government proposed to refund 95% of the liquidated damages deducted under contracts entered into with the Government/PSUs on the fulfillment of the eligibility conditions, more particularly set out in the said Office Memorandum. It is in this context that the Petitioner, although seeking various reliefs in the above Petition, has restricted itself to prayer clauses (iii-a) and (iii-b) which read thus:-

(3.) The Petitioner is a Company engaged in rendering services of electronic automation, information, communication, and technical solutions, and manufacturing of Meteorological Instruments, Radar Equipment, GPS Devices, Search Devices, Navigators etc., to various Government bodies and PSU undertakings carrying out shipbuilding.