UNIQUE ENTERPRISES Vs. UNION OF INDIA

JUDGEMENT

(1.) This is a Petition filed under Article 226 of the Constitution of India. The Petitioner prays, mainly, for quashing and setting aside form SVLDRS-3 issued to the Petitioner under the Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 ("said Scheme" for short) demanding an amount of Rs.12,93,408.00 under Arrears category. This forms the subject matter of challenge in the present Petition. The substantive prayers read thus: -

(2.) Heard Ms. Kiran Doiphode, learned counsel for the Petitioner and Mr. Karan Adik, learned counsel for the Respondents.

(3.) Rule. The rule is made returnable forthwith with the consent of the parties.