BRINDCO SALES PRIVATE LIMITED Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Necessary facts, shorn of details, are that the petitioner - company is engaged in wholesale distribution and import of alcoholic beverages across several States in India. For the State of Punjab, it had an L-1 licence for the year 2022-23 which was renewed for 2023-24.

(2.) Learned Senior counsel for the petitioner submits that the present petition is third round of litigation on the issue, and by way of this petition, he challenges the order dtd. 17/5/2024 passed by respondent No.3 - Excise Commissioner, and order dtd. 10/4/2024 passed by respondent No.5 i.e. Collector-cum-Deputy Commissioner (Excise).

(3.) By the aforesaid orders, the petitioner has been denied grant of L-1 licence for wholesale of liquor on the premise of its having been involved in an FIR, registered against one of the Directors of the Company. The order passed by the Collector-cum-Deputy Commissioner (Excise) has been upheld by the Excise Commissioner in the appeal, vide its order dtd. 17/5/2024.