M/S Vidharbha Bottlers Pvt. Ltd. ... vs Kantilal B. Umap, Thr ...
2022 Latest Caselaw 3494 Bom

                                                      1/2                     916-CP 257.2021

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

              CONTEMPT PETITION NO. 257 OF 2021
                                   IN
           WRIT PETITION NO. 2629 OF 2019 (Decided)
     M/s. Vidharbha Bottlers Pvt. Ltd. vs. Kantilal B. Umap, The
  Commissioner, State Excise Department, State of Maharashtra Mumbai
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Office notes, Office Memoranda of Coram, appearances, Court's orders Court's or Judge's Orders. or directions and Registrar's orders.

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Mr. Zeeshan Haq, Advocate for petitioner. Mr. D. P. Thakare, Addl.G.P. for sole respondent.

                                        CORAM          :       MANISH PITALE J.
                                        DATE           :       30/03/2022

In the light of the specific contention raised on behalf of the petitioner that in the affidavit in response filed by the respondent, specific compliance of the order of this Court is not disclosed, Mr.Thakare, learned Additional Government Pleader submits that he will take instructions as regards specific compliance of clause (C) of the judgment and order dated 03/02/2022, passed by this Court and file a fresh affidavit within two weeks from today.

2. The aforesaid clause of the order passed by this Court reads as follows :-

KOLHE 2/2 916-CP 257.2021

"(C) In view of findings given by this Court, the respondents are directed to adjust the amounts deposited by the petitioner for renewal of licence for the years 2016-17, 2017-18 for the coming years till the amount deposited by the petitioner is exhausted."

3. The respondent shall file aforesaid affidavit within the stipulated period of time. List for further consideration on 13/04/2022.

JUDGE

Digitally signed byRAVIKANT CHANDRAKANT KOLHE Signing Date:31.03.2022 18:57

KOLHE