KONNECT HOSPITALITY Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) The Appellant seeks to challenge the judgment dtd. 7/7/2022, passed by the learned Single Judge in W.P.(C)9574/2022, wherein the learned Single Judge had dismissed the writ petition.

(2.) The Appellant herein by way of the said writ petition had challenged the Show Cause Notice-cum-Order dtd. 7/6/2022, issued by the Joint Commissioner of Police, Licensing.

(3.) The Joint Commissioner of Police, Licensing, while issuing a Show Cause Notice, had directed the Appellant - M/s Konnect Hospitality,which was running a cafe and bar in the name and style of 'Uncultured' to be shut down pending adjudication of Show Cause Notice.