Kushal Mahindranath Bose vs State Of Maharashtra, Thr. ...
2021 Latest Caselaw 8444 Bom

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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY


                                NAGPUR BENCH, NAGPUR


                          WRIT PETITION NO. 2193 OF 2021


        Smt. Kushal Mahindranath Bose,
        Aged about 78 years, Occ. Business,
        R/o 285, Dharampeth Extension, Nagpur             :    PETITIONER

                 ...VERSUS...
        State of Maharashtra,
        through its Secretary,
        Department of State Excise, Mantralaya,
        Madam Kama Road, Mumbai-32.                       :     RESPONDENT
        =-=-=-=-=-=--=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-
        Mr. Sumeet P. Bodalkar, Advocate for the petitioner.
        Smt. Ketki Joshi, Government Pleader for the respondent.
        =-=-=-=-=--=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-
                                     CORAM : SUNIL B. SHUKRE AND
                                             ANIL S.KILOR, JJ.

DATED : 24th JUNE, 2021.

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

Heard.

2. Rule. Rule made returnable forthwith. Heard

finally by consent of the learned counsel for the parties.

3. The petition makes two prayers as contained in

prayer clauses (a) and (b). Prayer clause (b) is not pressed.

Prayer clause (a) is limited and therefore, petition is partly

allowed.

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4. It is directed that Respondent shall decide the

Revision Application No. 929 of 2019 within a period of two

months from the date of the order in accordance with law.

5. Rule is made absolute in the above terms. No

order as to costs.

                      JUDGE                                          JUDGE
  sknair