- (1.) Facts of the case: 1. Petitioner is a company registered and incorporated under the Companies Act, 1956 having its registered office at Banglore. The Company under a license in Form PD - 2 is running a distillery at Rosa in district Shahjahanpur which is popularly known as Rosa distillery.
(2.) Petitioner's unit at Rosa is a distillery that has also been granted a licence in Form F.L.-3/3-A to bottle 'spirits' particularly Indian Made Foreign Liquor under the U.P. Bottling of Foreign Liquor Rules, 1969 (for short the 'Rules').
(3.) The petitioner's F.L.-3/3-A license for bottling appears to have been first granted in the year 1970 and had been renewed from time to time.;