Delhi High Court - Orders
B-Earth & Spire (India) Pvt. Ltd vs Union Of India & Ors on 13 March, 2020
Author: Manmohan
Bench: Manmohan, Sanjeev Narula
$~29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2760/2020
B-EARTH & SPIRE (INDIA) PVT. LTD. ..... Petitioner
Through Mr.Traun Gulati, Sr.Advocate with
Mr.Rony O. John, Mr.Piyush Saini,
Advocates.
versus
UNION OF INDIA & ORS. ..... Respondents
Through Mr.Harpreet Singh, Senior Standing
Counsel for R-2 to 4.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 13.03.2020 C.M.No.9646/2020 Exemption allowed, subject to all just exceptions. Accordingly, the present application stands disposed of. W.P.(C) No.2760/2020 Present writ petition has been filed challenging the impugned statement dated 12th February, 2020 issued by the respondent no.4 under the SVLDR Scheme.
Learned senior counsel for the petitioner states that respondent no.4 without taking into account the amount of Rs.4,92,47,372/- deposited by the petitioner has determined that the liability of the petitioner is Rs.5,55,34,486/-.
Issue notice.
Mr.Harpreet Singh, learned senior standing counsel accepts notice. He prays for and is permitted to file a reply-affidavit within three days. Rejoinder-affidavit, if any, be filed before the next date of hearing.
In the interim, without prejudice to the rights and contentions of the parties, the operation of the impugned statement dated 12th February, 2020 is stayed, subject to the petitioner depositing the admitted balance amount mentioned in the Declaration, with the registry of this Court, on or before 20th March, 2020.
Order dasti under the signature of the Court Master.
MANMOHAN, J SANJEEV NARULA, J MARCH 13, 2020 KA