Gwalior Alcobrew Pvt. Ltd. ... vs The State Of Madhya Pradesh
2021 Latest Caselaw 6637 MP

Citation : 2021 Latest Caselaw 6637 MP
Judgement Date : 21 October, 2021

Madhya Pradesh High Court

Gwalior Alcobrew Pvt. Ltd. ... vs The State Of Madhya Pradesh on 21 October, 2021

Author: Sushrut Arvind Dharmadhikari

                                              1                             WP-11979-2021
                    The High Court Of Madhya Pradesh
                               WP-11979-2021
           (GWALIOR ALCOBREW PVT. LTD. (FORMERLY GWALIOR DISTILLERS LTD) RAIRU FARM AGRA
               MUMBAI ROAD GWALIOR 474 Vs THE STATE OF MADHYA PRADESH AND OTHERS)

       3
       Gwalior, Dated : 21-10-2021
                   Shri Sameer Shrivastava, learned counsel for the petitioner.
                   Shri M.P.S.Raghuwanshi, learned Additional Advocate General for the
      respondents/State.

Learned counsel for the State prays for and is granted further four

weeks' time to file reply positively clearly mentioning as to whether the Apex court has granted any stay against judgment dated 26.8.2015.

List after four weeks.


           (S. A. DHARMADHIKARI)                          (DEEPAK KUMAR AGARWAL)
                    JUDGE                                              JUDGE

      ms/-




MADHU
SOODAN
PRASAD
2021.10.22
09:54:53 +05'00'

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