(1.) The petitioner is a manufacturer of Indian Made Foreign Liquor. Certain premium products of the petitioner are being exported. The grievance of the petitioner is with regard to the prescriptions for labelling of the bottles. The grievance has been redressed pending the writ petition, by an amendment having been brought to the Foreign Liquor (Approval of Label) Rules, 2018, on 20.03.2020.
(2.) Heard learned counsel Sri.M.Krishnakumar on behalf of the petitioner and Sri.V.Manu, the learned Special Government Pleader.
(3.) Rule 10(2) of the Foreign Liquor Rules, 1953 reads thus:-