REGENT COMPUTRONICS PVT. LTD.

MANISHA SHARMA Appellant

V/S

COMMISSIONER OF DELHI POLICE Respondents

Referred Judgements :-

HAR SHANKAR VS. DEPUTY EXCISE AND TAXATION COMMR [REFERRED TO]
M ISMAIL FARUQUI MOHD ASLAM HARGYAN SINGH THAKUR VIJAY RAGHO BHAGWAN BIRAJMANMANDIR JAMIAT ULAMA E HIND VS. UNION OF INDIA [REFERRED TO]
P N KRISHNA LAL VS. GOVERNMENT OF KERALA [REFERRED TO]
JAVED VS. STATE OF HARYANA [REFERRED TO]
STATE OF PUNJAB VS. DEVANS MODERN BREWARIES LIMITED [REFERRED TO]
M C MEHTA VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) CM No.25721/2015 (for exemption)

(2.) The application is disposed of.

(3.) The petition impugns the order dated 31st October, 2015 of the respondent Commissioner of Police, Delhi rejecting the application of the petitioner for grant of Temporary Fireworks Licence for sale of fire crackers on the occasion of Diwali of the year 2015 from shop in property No.E-266, Gali No.3, Main Road, Shastri Nagar, Delhi on the following grounds:

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MANISHA SHARMA Vs. COMMISSIONER OF DELHI POLICE

Referred Judgements :-

JUDGEMENT

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