M/S. Karol Distilleries ... vs State Of Telangana, Represented ...
2022 Latest Caselaw 1536 Tel

 THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                           AND
      THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

                      WRIT APPEAL No.262 OF 2017
JUDGMENT: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)

        The present writ appeal has been filed by M/s.Karol

Distilleries & Breweries Pvt Ltd., a private limited company

incorporated under the Companies Act, 1956, represented

through its authorised signatory, Mr. M.V. Subba Rao, being

aggrieved by the order dated 29.12.2016 passed by the learned

Single Judge in W.P.No.5007 of 2013.

        The writ petition was preferred by the present appellant in

the year 2013 claiming renewal of excise licence.

        Learned counsel for the appellant is fair enough in stating

before this Court that the issue of renewal of licence at this

juncture does not arise and therefore, a liberty be granted to file

fresh application for grant for licence/renewal of licence, in case

need so arises in future.

        With the aforesaid liberty, the writ appeal stands disposed

of.

        Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.


                                                   ________________________
                                                    SATISH CHANDRA SHARMA, CJ


                                                     _______________________
                                                     ABHINAND KUMAR SHAVILI, J
25.03.2022

JSU