- (1.) Leave granted.
(2.) This appeal is directed against a judgment and order dated 23.9.2003 passed by the High Court of Bombay at Aurangabad in Writ Petition No.3050 of 2003 declining to entertain the writ petitions filed before it.
(3.) Appellant has been granted licence for manufacturing spirit and potable liquor in terms of the provisions of the Bombay Prohibition Act, 1949 and the Rules framed thereunder. Respondents, indisputably, posted some of its employees for supervision of the manufacure or sale of country liquor from the said factory.;