Asok Kumar Ganguly, J. - (1.) This appeal has been filed againyt an order dated 19.5.04 passed by the learned Judge of the Writ Court refusing to grant any order staying the operation of an order passed by the appellate authority under the Bengal Excise Act, 1909. The learned Judge instead of granting any stay directed the matter to be heard upon affidavits.
(2.) Before this Court, all the contesting parties submitted and orayed for final hearing of the entire matter including the writ petition. Affidavits were filed by the parties. As much, this Court, with the consent of parties, heard the matter finally and by this judgement, both the appeal and writ petition are disposed of.
(3.) The dispute is over the running of the retail business of Indian made foreign liquor by the parties and the various orders passed by the Excise authorities from time to time in the matter.;