Andhra Pradesh High Court - Amravati
M/S Varun Shrimp Hatcharies Pvt.Ltd, vs The State Of Andhra Pradesh, on 5 March, 2024
Author: R Raghunandan Rao
Bench: R Raghunandan Rao
APHC010102942024 IN THE HIGH COURT OF ANDHRA PRADESH ::
AMARAVATI
(Special Original Jurisdiction)
[ 3446 ]
TUESDAY, THE FIFTH DAY OF MARCH
TWO THOUSAND AND TWENTY FOUR
PRESENT
HONOURABLE THE CHIEF JUSTICE DHIRAJ SINGH THAKUR
THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO
WRIT PETITION NO: 5537 OF 2024
Between:
M/S VARUN SHRIMP HATCHARIES PVT.LTD, AND
OTHERS ...PETITIONER(S)
AND
THE STATE OF ANDHRA PRADESH AND OTHERS ...RESPONDENT(S)
Counsel for the Petitioner(s):SRI. JAKKI DURGA RAO
Counsel for the Respondents: GP FOR ENERGY
The Court made the following:
Notice service is waived by learned Government Pleader for the
Energy Department for respondent No.1.
Mr. V. R. Reddy Kovvuri, learned Standing Counsel for APCPDCL
and APSPDCL, waives notice for respondent Nos.2 to 4.
Response be filed.
List along with WP.No.29987 of 2023 & batch, on 14.03.2024.
In the meantime, order dated 21.11.2023 passed in batch of
petitions bearing W.P.No.29987 of 2023 & others shall apply on similar
terms in the present case as well.
DHIRAJ SINGH THAKUR, CJ. R. RAGHUNANDAN RAO, J.
SSN