METRO GUEST HOUSE Vs. STATE

JUDGEMENT

(1.) IT is not possible to say that simply because of pendency of appeal against the order of dismissal of the application for grant of Licence such an application would be deemed to revive. Assuming even if it were so, admittedly the appeal has been dismissed when the petition has come up for final disposal. Therefore on the date the application for grant of Licence is finally dismissed. The authorities cited by the learned counsel have no bearing on the facts of the petition. The petitioner cannot seek quashing of its prosecution when it has no Licence to run the guest House.