NCLAT: Consideration of Debt Restructuring by Lenders Doesn’t Bar Member from Initiating Proceedings || Delhi High Court: In Matters of Medical Evaluation, Courts Should Exercise Restraint || Delhi HC: Any Person in India Has Right to Legally Import Goods from Abroad and Sell the Same || Delhi HC: Waiver to Section 12(5) of Arbitration Act to be Given Once Tribunal is Constituted || Supreme Court Has Asked States to Regularise Existing Court Managers || SC: Union & States to Create Special POSCO Courts on Top Priority || SC Upholds Authority of CERC to Award Compensation for Delays || SC: Arbitral Tribunal Has Discretion to Include in Sum Awarded, Interest at Rate as it Deems Reasonab || SC: Cannot Use Article 142 to Frame Guidelines on Judicial Recusal || SC: Satisfaction Recorder in One EP Won’t Affect Subsequent EPs for Future Breaches

Bombay HC Rejects Plea Challenging Grant of Liquor Licence to Restaurant Near School - (18 Oct 2021)

CIVIL

Bombay High Court has observed that the schools, that are inculcating standard moral values in students as envisaged by the father of the nation, Mahatma Gandhi, need not worry about any student being adversely affected because of liquor restaurants in their vicinity. The Court has observed thus as it rejected a plea filed challenging the State excise department's order granting a liquor license to a restaurant near a school, being run by the petitioners.

Tags : BOMBAY HIGH COURT GRANT OF LIQUOR LICENCE TO RESTAURANT NEAR SCHOOL

Share :