Bombay High Court
M/S Kwality Country Liquor Shop, Akola ... vs State Of Maharashtra Thr. Joint ... on 7 January, 2019
Author: Ravi K. Deshpande
Bench: Ravi K. Deshpande
1
0701wp7724.17.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
Writ Petition No.7724 of 2017
M/s. Kwality Country Liquor Shop Samrat, Chandrapur, through its Partner Smt.
Ashadevi w/o Hargundas Anandani
Versus
State of Maharashtra, through the Joint Secretary, Home Department/Excise-3,
Mantralaya, Mumbai, and others.
Office Notes, Memoranda of Coram,
appearances, Court's orders or directions Court's or Judge's orders
and Registrar's order
Shri N. Lalwani, Advocate for Petitioner.
Shri A.M. Deshpande, Additional Government Pleader for
Respondents.
Coram : R.K. Deshpande & Vinay Joshi, JJ.
Dated : 7th January, 2019 The learned counsel for the petitioner submits that the notification under challenge in this petition issued on 1-9-2017 has already been set aside and hence the grievance of the petitioner stands satisfied.
Hence, the petition is disposed of as infructuous.
(Vinay Joshi, J.) (R.K. Deshpande, J.) Lanjewar ::: Uploaded on - 08/01/2019 ::: Downloaded on - 11/01/2019 07:16:42 :::