LAWS(BOM)-2013-1-81

VITTHAL JANARDAN PHADKE Vs. PRABHAKAR MOHINIRAJ WABLE

Decided On January 29, 2013
Vitthal Janardan Phadke Appellant
V/S
COMMISSIONER OF STATE EXCISE, MAHARASHTRA STATE Respondents

JUDGEMENT

(1.) Heard learned Advocates for the applicant and the respondent no.1 as also learned AGP for the respondent nos.2 to 4.

(2.) Rule. Rule is made returnable forthwith and heard finally by consent of learned Advocates for the parties.

(3.) This is an application for review of the judgment and order dated 23.10.2012 in Letters Patent Appeal No. 146/2012 in Writ Petition No.4914/2012 passed by Division Bench consisting of Hon'ble S/Shri Justices Naresh H. Patil and A.B. Chaudhari.