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Delhi High Court - Orders

Indospirit Beverages Private Limited vs Commissioner Of Excise Govt Of Nct Of ... on 2 December, 2022

Author: Prathiba M. Singh

Bench: Prathiba M. Singh

                          $~71
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +    W.P.(C) 16600/2022 & CM APPLs. 52223/2022, 52224/2022
                               INDOSPIRIT BEVERAGES PRIVATE LIMITED          ..... Petitioner
                                               Through: Mr. Sameer Rohatgi & Mr. Kartikey
                                                         Singh, Advocates.

                                                       versus

                                COMMISSIONER OF EXCISE GOVT OF NCT OF DELHI
                                & ORS.                                       ..... Respondent
                                             Through: Mr. Santosh Kumar Tripathi,
                                                        Standing Counsel with Mr. Arun
                                                        Panwar, Mr. Tapesh Raghav & Ms.
                                                        Mahak Rankawat, Advocates with
                                                        Mr. Piyush, AC, Excise.
                                CORAM:
                                JUSTICE PRATHIBA M. SINGH
                                             ORDER

% 02.12.2022

1. This hearing has been done through hybrid mode.

2. The Petitioner, in the present petition, has addressed an application dated 21st September, 2022 to the Respondents seeking L-1 license to the Petitioner for the year 2022-23 in a time bound manner.

3. Ld. Counsel for the Petitioner submits that, in respect of 57 other manufacturers, the said licence has been granted, whereas, the Petitioner's application dated 21st September, 2022 has not yet been processed. Various reminders are stated to have been sent by the Petitioner to the Respondents in respect of the said application. However, no decision has been taken by the Respondents till date.

4. Ld. Counsel for the Respondents submits that the decision on the application of the Petitioner shall be taken within one week, upon advance Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:07.12.2022 10:48:02 copy being served to the Respondents.

5. Accordingly, let the decision on the application of the Petitioner be taken by Respondents, within one week. Let the same be communicated to the Petitioner at the earliest. All remedies are left open.

6. If the Respondents fail to comply with the above directions, the Petitioner is given liberty to move an application.

7. The present petition, along with all pending applications, is disposed of in the above terms.

8. Order dasti.

PRATHIBA M. SINGH, J.

DECEMBER 2, 2022 MR/AD Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:07.12.2022 10:48:02