KETANKUMAR BHARATKUMAR ADATIYA Vs. GENERAL MANAGER, WESTERN RAILWAYS

JUDGEMENT

(1.) Heard learned advocate Mr. Saliil M. Thakore for the petitioner and learned advocate Mr. Ramnandan Singh for the respondents.

(2.) When the Court put a query to learned advocate Mr. Salil M. Thakore as to whether the petitioner is ready and willing to surrender three licenses, out of four licenses that he is having, upon instructions, Mr. Thakore states that the petitioner is not ready and willing to surrender three licenses out of four licenses, that he is having.

(3.) As per the policy as well as circular dtd. 15/3/2017, for the purpose of renewal, case of the applicant can be considered only when the same is accompanied by an application/affidavit stating that he will not hold more than one license in respect of stalls/trolley.