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IN THE HIGH COURT OF JUDICATURE AT BOMBAY: NAGPUR BENCH: NAGPUR

WRIT PETITON NO.1059/2010

PETITIONERS:

1] Shri Omkantlal s/o Kamalnarayanji Chaurasia, aged major, occupation : business

2] Shri Alok s/o Rameshchandra Chaurasia, aged major, Occ : business

Both r/o Opposite of Vijay Talkies, Ghat Road, Nagpur VERSUS

RESPONDENTS:

1] State of Maharashtra, the Department of Home and State Excise, through its Secretary, Mantralaya, Mumbai 2] The Commissioner, State Excise Maharashtra State, Old Custom House, Mumbai

3] Shri Hariskumar s/o Hiralal Chaurasia, aged major, occ: business, r/o Tilak Road, Malipura, Akola. =================================================== Shri S.G. Jagtap, advocate for petitioner Smt. B.H. Dangre, Additional Government Pleader for respondent no.1 & 2 =================================================== CORAM: S.A. BOBDE & SMT. VASANTI A. NAIK, JJ. DATE: 5TH MARCH, 2010

ORAL JUDGMENT [PER : S.A. BOBDE, J.] 2

Rule returnable forthwith. Heard by consent.

2] The only direction sought by the petitioner is to direct the

respondent no.2 to dispose of the pending appeal no.171/2009 at the

earliest.

3] We are informed that the appeals are ripe for hearing. Hence we

direct the respondent no.2 to dispose of the appeal after hearing all

concerned in accordance with law, within 6 weeks from today.

4] Rule disposed of accordingly.

5] Smt. B.H.Dangre, learned Additional Government pleader shall

communicate this order to the appellate authority.

JUDGE JUDGE

SMP