NEPC INDIA LIMITED REP BY ITS VICE CHAIRMAN RAJKUMAR Vs. THE COMMISSIONER PROHIBITION AND EXCISE DEPARTMENT

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondent.

(2.) BY consent of both the parties, the writ petition is taken up for final hearing and disposal.

(3.) THE learned Government Advocate appearing on behalf of the respondent, has no objection for such an order being passed by this Court.