FORK MEDIA PVT. LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. The Rule is made returnable immediately at the request of and with the consent of the learned counsel for the parties.

(3.) The petitioner challenges the impugned order (SVLDRS FORM 3) dtd. 27/1/2022 on the ground that it requires the petitioner to pay an additional amount of Rs.1,25,23,051.00. The petitioner contends that under the provision Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 ("SVLDRS"), after making proper calculations and accounting for the amounts already paid by the petitioner, the petitioner was entitled to the benefit under the scheme, without payment of this additional amount of Rs.1,25,23,051.00. Hence, this petition.