LAWS(KER)-2007-1-452

ASST EXCISE COMMMISSIONER Vs. B M MOHRA

Decided On January 01, 2007
ASST.EXCISE COMMMISSIONER,KOLLAM Appellant
V/S
B.M.MOHRA Respondents

JUDGEMENT

(1.) (Oral)

(2.) BY the impugned order dated 31st January, 2000 recorded in O.P.No.2065 of 2000, the learned Single Judge had only directed temporary release of the vehicle against bank guarantee. This order is to enure adjudication of an Abkari case. It is not understandable as to what rights of the State have been dversely affected by the impugned order. Temporary arrangements made during the pendency of the proceedings before the appropriate authority, such as the one made by the learned Single Judge, is just and proper in the circumstances of the case and calls for no interference by the appellate Court. No merits. Dismissed. All pending interlocutory applications shall stand dismissed.