VIKRAM WOOLENS LTD. Vs. STATE OF M.P.

JUDGEMENT

(1.) THE petitioner has filed this petition against the order dt. 05.09.2013 (Annexure P/1).

(2.) RETURN has been filed by the respondents and as submitted by the counsel for the petitioner that the matter has been covered by the decision of Allahabad High Court, hence, with the consent of the parties, the petition is disposed of finally at motion hearing stage.

(3.) IN pursuance to the remand order, the revisional authority again passed the order dt. 5.9.2013 (Annexure P/1). The aforesaid order is under challenge in this writ petition.