Ashok Yadavrao Kamble vs State Of Maharashtra Through Its ...
2022 Latest Caselaw 8563 Bom

                                                                         1-SA.56.2016.odt


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                            SECOND APPEAL NO.56 OF 2016

                            ASHOK YADAVRAO KAMBLE
                                     VERSUS
                         STATE OF MAHARASHTRA AND ORS.

                                 ----
Mr.A.H.Kasliwal, Advocate for appellant
Mr.S.P.Sonpavale, APP for respondent nos.1 to 3 and 7
                                 ----

                                    CORAM : R.G. AVACHAT, J.

DATE : AUGUST 29, 2022 ORDER :-

Heard learned counsel for the appellant.

2. There are concurrent findings of fact. Both the courts below have observed the Civil Court to have no jurisdiction to entertain the suit in view of Section 146 of the Maharashtra Prohibition Act.

3. After having gone through the impugned judgment, this court finds no reason to interfere therewith. No substantial question of law arises in this Second Appeal. The Second Appeal, therefore, stands dismissed.

4. The appellant may have his remedy as is available under the law, subject to the Law of Limitation.

[R.G. AVACHAT, J.] KBP