Madhya Pradesh High Court
M/S Himalayan Ales Pvt. Ltd. Thr vs The State Of Madhya Pradesh Thr on 11 May, 2015
1 Writ Petition No.2614/2015
( M/s Himalayan Ales Pvt. Ltd Vs. State of M.P. & Others)
11.05.2015
Shri K.N. Gupta, Senior counsel with Shri Ankur
Maheshwari, Advocate, for the petitioner.
Shri N.S. Kirar, Panel Lawyer, for the respondent/State.
Shri Gupta by drawing attention of this Court on communication dated 23.02.2015 submits that Excise Commissioner has written a detailed letter to respondent No.1. The guidance is sought for in the said letter. This petition may be disposed of by directing the respondents No.1 and 2 to take a final decision on the recommendation Annexure P/17 dated 23.02.2015. It is prayed that a reasonable time limit may be fixed for the said purpose.
Shri Kirar has no objection to the innocuous prayer. Considering the aforesaid, this petitioner is disposed of by directing the petitioner to resubmit Annexure P/17 dated 23.03.2015 and note-sheet dated 19.05.2008 along with copy of this order before respondents No.1 and 2. The said respondents shall take a final decision by a reasoned order in accordance with law on the communication Annexure P/17. The outcome shall be communicated to the petitioner within three weeks.
This Court has not expressed any view on merits.
(Sujoy Paul)
mani Judge