M/S Associated Alcohols And ... vs Deputy Commissioner Excise
2021 Latest Caselaw 2509 MP

                                      1                           WP-3385-2014
        The High Court Of Madhya Pradesh
                   WP-3385-2014
(M/S ASSOCIATED ALCOHOLS AND BREWERIES LIMITED Vs DEPUTY COMMISSIONER EXCISE AND
                                    OTHERS)

1
Gwalior, Dated : 17-06-2021
      Heard through Video Conferencing.
      Shri Anand Bhardwaj, counsel for the petitioner.
      Shri Shiraz Quraishi, Govt. Advocate for the respondents/State.

The State Government has filed an application for urgent hearing in the

matter pointing out the fact that the identical matters have already been decided by the coordinate bench.

Counsel for the petitioner submits that there is some difference in the facts of the case, therefore that judgment will not cover the issue. He prays for listing of the matter in physical hearing. He submits that the entire amount towards the penalty has been deposited by the petitioner.

Considering the aforesaid, the matter is directed to be listed in the second week of July, 2021.

(VISHAL MISHRA) JUDGE

Van SMT VANDANA VERMA 2021.06.17 18:10:22

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