Suresh Babulal Gupta And Another vs The State Of Maharashtra, State ...
2021 Latest Caselaw 15578 Bom

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

                         WRIT PETITION NO. 4184 OF 2021
  1. Suresh Babulal Gupta
  aged about 64 years, Occ.: Business,
  R/o. Vighnesh Vertex, Tikekar Road,
  Dhantoli, Nagpur.

  2. Deepak Shankarlal Jaiswal
  aged about 60 years, Occ.: Business,
  R/o. Gajanan Mandir Road,
  Wadgaon Ward, Chandrapur.                          .... PETITIONERS

                                    // VERSUS //

  1. The State of Maharashtra
  State Excise, Mantralaya,
  Mumbai, through its Secretary.

  2. The Collector, State Excise,
  Chandarpur.

  3. The Superintendent,
  State Excise, Chandrapur.                          .... RESPONDENTS

  Mr. S.S. Godbole, Advocate for petitioners.
  Mr. S.M. Ukey, Addl.GP for respondent Nos.1 to 3/State.
  ________________________________________________________________
  s




                                CORAM        : SUNIL B. SHUKRE, AND
                                               ANIL L. PANSARE, JJ.

DATE : 28th OCTOBER, 2021.

ORAL JUDGMENT: [PER: S.B. Shukre, J.]

Heard Shri Godbole, learned counsel for the petitioners

and Mr. S.M. Ukey, learned Addl. GP who appears by waiving notice

for respondents.

2. Rule. Rule made returnable forthwith. The matter is

heard finally by the consent of the learned counsel for the parties.

5.wp4184.2021.odt

3. The grievance of the petitioners is that the petitioners'

application for renewal of CL-III License dated 28.07.2021 is not

being decided by the respondent No.2. We are of the view that

purpose of the petition can be served by issuing necessary directions

in the matter.

4. The petition is partly allowed.

5. The respondent No.2 is directed to decide the

application dated 28.07.2021 filed by the petitioners seeking

renewal of CL-III License, in accordance with law, as expeditiously

as possible and preferably within three months from the date of the

appearance of the petitioner before the respondent No.2.

6. The petitioner to appear before the respondent No.2 on

2nd November, 2021.

Rule accordingly. No costs.

          s

                             JUDGE                                  JUDGE
Prity