GIRIJASHANKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri M.G. Bhangde, learned Senior Counsel with Shri S. Tapadia, learned Counsel for the petitioner, Shri A.V. Palshikar, learned Assistant Government Pleader for respondent 1 to 3 and Shri S. Alaspurkar, learned Counsel for respondent 4.

(2.) An inter se dispute between two partners, Shri Girjashankar Balaji Jaiswal and Shri Shriram Bhaiyalal Jaiswal, who are now no more and are being represented by their respective legal heirs, has reached this Court in the present letters patent appeal. At stake is a Country Liquor License in Form CLIII.

(3.) The license was granted in favour of respondent 4 Shri Shriram Bhaiyalal Jaiswal in the year 1973. Shri Shriram Jaiswal and appellant Girijashankar Jaiswal entered into a Partner ship Deed dated 30.03.1979, which was recognised by the State Excise Department pursuant to which in the year 1981, the license came to be issued in the joint names of Shri Shriram Bhaiyalal Jaiswal and Shri Girijashankar Balaji Jaiswal.