Ramratan Shriramlal Jaiswal vs State Of Maharashtra, Thr. ...
2021 Latest Caselaw 8156 Bom

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                                                                           wp1529.2021.odt

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                        NAGPUR BENCH : NAGPUR.


                               WRIT PETITION NO.1529/2021

 Ramratan Shriramlal Jaiswal,
 age 79 Yrs., Occu. Business,
 R/o at Post Mundgaon, Tal. Akola,
 Dist. Akola.                                                                   ..Petitioner.

          ..Vs..

 1.       The State of Maharashtra,
          through the Principal Secretary,
          State Excise Department,
          Mantralaya, Mumbai.

 2.       The Hon'ble Minister,
          State Excise Department,
          Mantralaya, Mumbai.                                                 ..Respondent.
 ------------------------------------------------------------------------------------------------
 Shri V.S. Undre, Advocate for the petitioner.
 Shri N.R. Patil, A.G.P. for respondent Nos.1 and 2.
 -------------------------------------------------------------------------------------
                           CORAM :- SUNIL B. SHUKRE AND
                                            ANIL S. KILOR, JJ.

DATED :- 19.6.2021.

ORAL JUDGMENT (Per Sunil B. Shukre, J.)

Hearing is conducted through Video Conferencing and all the

learned Advocates agreed that the audio and visual quality was proper.

2. Heard Shri V.S. Undre, learned counsel for the petitioner and

Shri Neeraj Patil, learned A.G.P. who appears by waiving notice for

respondent Nos.1 and 2.

wp1529.2021.odt

3. Rule. Rule is made returnable forthwith. Heard finally by

consent of the parties.

4. Respondent No.2 is directed to decide the revision petition filed

by the petitioner on 2nd September, 2016 under Section 138 of the

Maharashtra Prohibition Act, in accordance with law, as expeditiously

as possible and in any case, within three months from the date of the

order, if it is not already decided. Rule accordingly. No costs.

                               JUDGE                                JUDGE




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