SHAMLI DISTILLERY Vs. STATE OF U.P.
LAWS(ALL)-2019-11-102
HIGH COURT OF ALLAHABAD
Decided on November 13,2019

Shamli Distillery Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

YOGENDRA KUMAR SRIVASTAVA,J. - (1.) Supplementary counter affidavit filed by Ms. Bushra Maryam on behalf of the respondent no. 3 is taken on record.
(2.) Sri Diptiman Singh, learned counsel for the petitioner has stated that he does not propose to file any response to the aforesaid supplementary counter affidavit.
(3.) With the consent of the parties the writ petition is taken up for final disposal as per the Rules of the Court.;


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