Gwalior Alcobrew Pvt. Ltd. ... vs The State Of Madhya Pradesh
2021 Latest Caselaw 5487 MP

                                          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)

      2
      Gwalior, Dated : 15-09-2021
             Shri S.K. Shrivastava, learned counsel for petitioner.
             Shri D.D.Bansal, learned Govt. Advocate for respondent/State.

Learned counsel for the State prays for and is granted last opportunity of four weeks to file reply which should reveal as to whether there is any Stay

in favour of State granted by Apex Court against the judgment dated 26.08.2015 vide P/5 ? If not then whether petitioner can enjoy the fruits of the judgment dated 26.08.2015 vide P/5 during pendency of SLP.

List in the 3rd week of October, 2021.

          (SHEEL NAGU)                                (DEEPAK KUMAR AGARWAL)
             JUDGE                                                 JUDGE


      ojha




YOGENDRA OJHA
2021.09.16
10:51:28 +05'30'