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Judgment
4 paragraphs · 59 wordsThe Court is convened through video conferencing.
We are not inclined to entertain this petition filed under Article 32 of the Constitution of India. The petition is dismissed.
However, it shall be open for the concerned State Government to consider non-direct sale including on-line sale/home delivery of liquor to facilitate social distancing.
Pending application(s), if any, stands disposed of.