GE POWER INDIA LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned advocates appearing for the parties.

(2.) By this writ petition petitioner has challenged the impugned orders dtd. 12/2/2020 rejecting the petitioner's applications under Sabka Vishwas (Legacy Dispute Resolution) Scheme (SVLDRS) 2019 and rules thereunder.

(3.) Questions of law involved in this writ petition are as hereunder: