BHASKAR B BHOSLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE, Smt. J. S. Pawar, learned Additional Government Pleader appears and waives service of notice of Rule on behalf of respondent Nos. 1, 3, 5 and 6. In the facts and circumstances, the matter is taken up for final hearing.

(2.) THIS petition is filed for appropriate order directing the appellate authority to pass an order on a application for stay and till then no action be taken for closing of the business of the petitioner.

(3.) ACCORDING to the petitioner, an order of suspension of licence was passed by the Deputy Commissioner of Police respondent No. 3 herein on February 20, 2003 and the licence of the petitioner was suspended for a period of thirty days. In the operative part of order, it was stated as under : vki. k vfiy nk[ky d#u R;koj LFkfxrh vkns'k ?r d#u u ?ksry;kl] 30 fnolkuarj vkiksvki ijokuk rhl 30 fnol fuyacukps vkns'k vaeykr ;srhy