Delhi High Court - Orders
Chaque Jour Hr Services Pvt. Ltd vs Union Of India & Ors on 10 August, 2020
Author: Manmohan
Bench: Manmohan, Sanjeev Narula
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P. (C) 5061/2020 & C.M.Nos.18273-18276/2020
CHAQUE JOUR HR SERVICES PVT. LTD. ..... Petitioner
Through: Mr. Puneet Agarwal, Advocate with
Mr. Deepak Anand and Ms. Purvi
Sinha, Advocate.
versus
UNION OF INDIA & ORS. ...... Respondents
Through: Mr. Virender Pratap Singh Charak,
Advocate with Ms. Shubhra Parashar,
Mr. Pushpendr Singh Charak, Mr.
Kapil Gaur, Ms. Vaishnav Kirti
Singh, Ms. Deepa Malik, Advocates
for UOI.
Mr. Harpreet Singh, Advocate for
respondents No.2 and 3.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 10.08.2020 The petition has been heard by way of video conferencing. Present writ petition has been filed challenging the rejection order dated 23rd March, 2020 as well as for direction to the respondent to accept the petitioner's declaration filed in SVLDRS-1 dated 21st November, 2019 and to issue a discharge certificate in Form SVLDRS-4. Petitioner has also prayed that the Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019, in particular Section 126 of SVLDRS, 2019 and Rule 6 of SVLDRSR, 2019 are violative of Articles 14 and 19(1)(g) of the Constitution.
After some arguments, learned counsel for the petitioner wishes to amend the writ petition and delete the challenge to the legality and validity of SVLDRS, 2019.
Since the present writ petition is at the initial stage and the procedure for amendment is time consuming, present writ petition as well as pending applications are disposed of with liberty to the petitioner to file a fresh writ petition on the same cause of action.
The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.
MANMOHAN, J SANJEEV NARULA, J AUGUST 10, 2020 KA