Madhya Pradesh High Court
M/S Som Distilleries Private Limited ... vs The State Of Madhya Pradesh on 2 August, 2018
1 THE HIGH COURT OF MADHYA PRADESH WP/00060/2016, WP/00513/2017, WP/00512/2017 WP/01492/2016, WP/00511/2017, WP/01491/2016 WP/22588/2017, WP/00510/2017, WP/01490/2016 WP/22586/2017, WP/00509/2017, WP/01489/2016 WP/22585/2017, WP/00296/2018, WP/01488/2016 WP/22584/2017, WP/00295/2018, WP/01487/2016 WP/00292/2018, WP/01486/2016, WP/00290/2018 WP/01485/2016, WP/00287/2018, WP/01484/2016 WP/00286/2018, WP/01482/2016, WP/00285/2018 WP/01481/2016, WP/00271/2017, WP/01480/2016 WP/00221/2017, WP/01479/2016, WP/00220/2017 WP/01350/2016, WP/14143/2018, WP/00219/2017 WP/01348/2016, WP/00218/2017, WP/01178/2018 WP/00217/2017, WP/01177/2018, WP/00216/2017 WP/00215/2017, WP/00963/2016, WP/08136/2015 WP/00214/2017, WP/00962/2016, WP/07842/2016 WP/00071/2016, WP/00961/2016, WP/07841/2016 WP/00070/2016, WP/00069/2016, WP/00068/2016 WP/00735/2017, WP/00067/2016, WP/00734/2017 WP/00066/2016, WP/04214/2016, WP/00065/2016 WP/04210/2016, WP/00064/2016, WP/04209/2016 WP/00063/2016, WP/00690/2017, WP/00062/2016 WP/00689/2017, WP/03873/2016, WP/00061/2016 Gwalior, 02/08/2018 Parties through their respective counsel.
These petitions take exception to action of State and its functionaries in imposing the penalty in exercise of powers under Rule 4 (4) of Madhya Pradesh Country Spirit Rules, 1995 and Rule 4 (4) of Madhya Pradesh Distillery Rules, 1995 . As the validity of these Rules are not challenged in these batch of petitions, Office is directed to list the matter before Single Bench.
(Sanjay Yadav) (Ashok Kumar Joshi)
Judge Judge
Aman
Digitally signed by AMAN TIWARI
Date: 2018.08.03 12:38:36 -07'00'