EVERSHINE ENTERPRISES Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) We issue Rule in this Petition and make the Rule returnable immediately at the request of and with the consent of the learned counsel for the parties.

(3.) The Petitioner seeks to quash the statement issued by the Respondents to form SVLDRS-3 dtd. 26/12/2019 (Exh.A) primarily on the ground that the amounts already recovered from the Petitioner or the amounts predeposited by the Petitioner were not adjusted in determining the amount which the Petitioner has been called upon to pay under SVLDRS-3.