Madhya Pradesh High Court
M/S Som Distilleries Pvt. Ltd Thr vs Excise Commissioner on 25 April, 2017
1 Writ Petition No.8136/2015
25/04/2017
Shri C.R. Roman, learned Government Advocate for
petitioners/State.
Shri Anand Bhardwaj, learned counsel for the
respondents.
Learned counsel for the respondents informs this Court about pendency of writ petition No.525/2017 in which vires of M.P. Country Spirit Rules, 1995 have been challenged and petition is pending consideration before Division Bench of this Court.
Learned counsel for the parties are in unison in respect of their submissions that it would be appropriate if present controversy would be decided once the said petition (W.P. 525/2017) is decided by the Division Bench of this Court.
Considering the submissions advanced by the parties, let this petition be placed as Sine Die. Parties are directed to renew their prayer for further hearing; once the controversy is decided by the Division Bench of this Court wherein vires of the Rules have been challenged.
List the case alongwith W.P. No.214/2017. Interim relief granted earlier shall continue till next date of hearing.
(Anand Pathak) Judge vc