DEPUTY COMMISSIONER EXCISE Vs. 2 BANDITS RESTAURANT

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The application shall stand disposed of. W.P.(C) 8687/2022 and CM APPL. 26199/2022 (Stay)

(3.) This petition preferred by the Department of Excise challenges the order of 28/6/2019 passed by the Financial Commissioner. The order impugned restores the excise license which was granted to the respondent setting aside the order of 18/1/2018 in terms of which the same had been cancelled.