Madhya Pradesh High Court
Gwalior Alcobrew Pvt. Ltd. (Formerly ... vs The State Of Madhya Pradesh on 4 April, 2016
WP-2366-2016
(GWALIOR ALCOBREW PVT. LTD. (FORMERLY GWALIOR DISTILLERS LTD.) RAIRU FARM
AGRAM MUMBAI ROAD GWALIOR Vs THE STATE OF MADHYA PRADESH)
04-04-2016
Shri R.K. Khanna, Senior Advocate assisted by Mr. Puneet
Agrawal, Mr. Sameer Kumar Shirvastava and Mr. Pervez Bapuna,
learned Advocates for the petitioner.
Shri Deepak Awasthy, learned G.A for the respondent/State.
It is stated by learned counsel for the parties that the question involved in the matter is very short and the case can be disposed of at this stage itself. However, as certain cases have been transferred from Gwalior and Indore Bench, pleadings in the cases are not complete.
Learned counsel for the State is directed to file counter affidavit in all the cases positively within one week. As prayed for by learned counsel for the parties, list the matter along with other connected cases on 30 th April, 2016. If possible, the matter be heard and finally disposed of at this stage itself.
In case, advice, the petitioner is granted liberty to file a written submission with advance copy to the respondent at least ten days before on the next date of hearing.
Interim order to continue till next date of hearing.
(RAJENDRA MENON) (SUSHIL KUMAR PALO)
JUDGE JUDGE