Chattisgarh High Court
Chhattisgarh State Marketing ... vs Pernod Ricard India Pvt. Ltd. 5 ... on 22 July, 2019
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 1004 of 2018
Chhattisgarh State Marketing Corporation Limited Through Its Managing
Director, Labhandi, Chokra Nala, Raipur, District Raipur, Chhattisgarh.
---- Applicant
Versus
1.Pernod Ricard India Pvt. Ltd. Through Its Authorized Representative, Fifth Floor, D-3, District Center, Saket, New Delhi.
2. State Of Chhattisgarh Through The Secretary, Excise And Commercial Tax, Mahanadi Bhawan, Mantralaya, Naya Raipur, District Raipur, Chhattisgarh.
3. Excise Commissioner Government Of Chhattisgarh, Labhandi, Chokra Nala, Raipur, District Raipur, Chhattisgarh.
4. Chhattisgarh State Beverages Corporation Limited Through Its General Manager, Labhandi, Chokhra Nala, Telibandha, Raipur, Chhattisgarh.
---- Non-applicants For Applicant : Ms. Ankita Thakur, Advocate For State : Mr. Ravi Bhagat, Deputy Government Advocate Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 22/07/19
1. Heard on I.A. No. 1, application for withdrawal of MCC.
2. For the reasons mentioned in the application, I.A. No. 1 is allowed.
3. Accordingly, this MCC stands dismissed as withdrawn.
Sd/-
(Sanjay K. Agrawal) Judge Harneet