JAINA WINES PVT. LTD Vs. STATE OF MAHARASHTRA
LAWS(SC)-2013-9-99
SUPREME COURT OF INDIA (FROM: BOMBAY)
Decided on
September 11,2013
Jaina Wines Pvt. Ltd
Appellant
VERSUS
STATE OF MAHARASHTRA
Respondents
JUDGEMENT
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(1.) Permission to file Special Leave Petition is granted.
(2.) Delay in filing the Special Leave Petitions is condoned.
(3.) Application for restoration of Order dated 19.11.2012 is rejected.;
(2.) Delay in filing the Special Leave Petitions is condoned.
(3.) Application for restoration of Order dated 19.11.2012 is rejected.;
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