M/S. Ruia And Ruia Pvt. Ltd vs The State Of Maharashtra Thr. ...
2022 Latest Caselaw 12539 Bom

          Digitally                                                  6-10223-2022-WP=.doc
          signed by
          UDAY
UDAY      SHIVAJI
SHIVAJI   JAGTAP       Uday S. Jagtap
          Date:
JAGTAP    2022.12.02

                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
          16:26:33
          +0530

                                       CIVIL APPELLATE JURISDICTION

                                        WRIT PETITION NO. 10223 OF 2022

                       M/s. Ruia and Ruia Pvt. Ltd.                  .. Petitioner

                                 Vs.

                       The State of Maharashtra,
                       Through Principal Secretary (State Excise)
                       and Ors.                                      .. Respondents

                                                        .....
                       Mr. Vinayak Salokhe for the petitioner
                       Ms. V.S. Nimbalkar, AGP for the respondent - State
                                                       .....

                                               CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 2nd DECEMBER, 2022.

P.C.

1. Learned Counsel for the petitioner places reliance on a

judgment of the Supreme Court in case of Deccan Sugar & Abkari

Co. Ltd. Vs. Commissioner of Excise, AP (2004) 1 SCC 243 inter

alia submitting that the petition is covered by the decision of the

aforesaid judgment of the Supreme Court.

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2. Learned AGP seeks time to respond to the petition. At her

request list the petition on 4th January, 2023.

3. Learned Counsel for the petitioner seeks leave to amend the

prayer clause. Leave granted. Amendment to be carried out within

two weeks from today. After carrying out amendment, amended

copy be furnished to the learned AGP immediately.

( PRITHVIRAJ K. CHAVAN, J. )

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