Y.B. RAMACHANDRA Vs. EXCISE COMMISSIONER

JUDGEMENT

(1.) Learned State counsel accepts notice for respondents 1 and 2. Smt.Sudha D, learned counsel appearing on behalf of Sri G K Bhat is permitted to file vakalath on behalf of respondent No.3.

(2.) With the consent of the learned counsel appearing for the parties, matter is taken up for final disposal having regard to the reliefs sought in the petition.

(3.) In the instant petition, petitioner has sought for a direction to the Excise Commissioner, Bengaluru to decide interlocutory application dtd. 17/4/2021 filed in Appeal No.ECS.23 APP2021 vide Annexure - P.