Andhra Pradesh High Court - Amravati
M/S. Nsl Textiles Limited, vs The Special Chief Secretary, on 26 October, 2021
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI MAIN CASE No. W.P.No.16090, 14045, 16092, 16138, 16245 of 2021 PROCEEDING SHEET Sl. DATE ORDER OFFICE No. NOTE
03. 26.10.2021 MGR, J Learned counsel for the petitioners seeks time to get instructions whether the petitioners are willing to deposit 50% of the amount or otherwise they will prefer statutory appeal as provided under the provisions of Section 11 of the Building and Other Construction Workers Welfare Cess Act, 1996 (Cess Act) and Rules, 1998 read with Section 14 (b) of the rules and requested to list W.P.Nos.11847/2021 and W.P.No.11889/2021 along with this batch of cases.
Registry is directed to list these cases on 2.11.2021 along with W.P.Nos.11847/2021 and W.P.No.11889/2021 side by side.
_________ MGR, J CSR