LAWS(BOM)-2016-7-206

JOHN RODRIGUES Vs. EXCISE INSPECTOR, EXCISE DEPARTMENT

Decided On July 21, 2016
John Rodrigues Appellant
V/S
Excise Inspector, Excise Department Respondents

JUDGEMENT

(1.) Heard.

(2.) Admit.

(3.) Ms. Susan Linhares, learned Additional Government Advocate waives service of notice on behalf of the respondents.