Punjab-Haryana High Court
Palton Jaiswal vs Union Of India And Others on 20 March, 2020
Author: S. Muralidhar
Bench: S. Muralidhar, Avneesh Jhingan
CWP No. 7176 of 2020 and connected matters [1]
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Date of decision : 20th March, 2020
1. CWP No. 7176 of 2020
M/s Aadhar Trading Company ........Petitioner
Vs.
Union of India and others ........Respondents
2. CWP No. 7195 of 2020
Nitin Jaiswal ........Petitioner
Vs.
Union of India and others ........Respondents
3. CWP No. 7197 of 2020
Saviton Living Concepts ........Petitioner
Vs.
Union of India and others ........Respondents
4. CWP No. 7198 of 2020
Palton Jaiswal ........Petitioner
Vs.
Union of India and others ........Respondents
CORAM: JUSTICE S. MURALIDHAR
JUSTICE AVNEESH JHINGAN
Present:- Mr. Jagmohan Bansal, Advocate, for the Petitioners
*****
Dr. S. Muralidhar, J.
1. In a connected matter i.e. CWP No. 7196 of 2020 (M/s Saviton 1 of 2 ::: Downloaded on - 21-03-2020 21:12:20 ::: CWP No. 7176 of 2020 and connected matters [2] Metplast Pvt. Ltd. v. Union of India and others), an interim order has been passed today i.e. 20th March, 2020, to the effect that on the said Petitioner depositing Rs.39,21,428/-, without prejudice to its rights and contentions, the question whether its liability to pay that amount as part of the Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 ('Scheme') is justified, will be subject to the outcome of that writ petition.
2. As far as the four present Petitioners are concerned, their applications under the same Scheme have been rejected, although, their applications were subject to the payment to be made by M/s Saviton Metplast Pvt. Ltd ('SMPL').
3. In view of the fact that the said payment of Rs. 39,21,428/- is to be made by SMPL pursuant to the order passed by this Court today in CWP No. 7196 of 2020, the Court directs that the orders of the rejection of the applications of the present four Petitioners shall stand set aside and their applications under the Scheme will be considered afresh, awaiting the outcome of the CWP No. 7196 of 2020.
4. These four writ petitions are accordingly disposed of in the above terms.
5. A copy of this order be placed on the files of the other connected cases.
(S. MURALIDHAR )
JUDGE
20th March, 2020 (AVNEESH JHINGAN )
Satyawan JUDGE
Whether speaking/reasoned = Yes/No.
Whether reportable = Yes/No.
2 of 2
::: Downloaded on - 21-03-2020 21:12:21 :::