ANITA LIQUORS LLP Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission as well as interim relief.

(2.) Learned counsel for the Respondents seek and are granted one week's time to file reply.

(3.) The grievance of the petitioner is that after passing of the order by the co-ordinate Bench of this Court on 26/5/2022, in W.P. No.12604/2022 the Respondent has again passed the same order without giving any opportunity of hearing to the petitioner.