Andhra Pradesh High Court - Amravati
Actis Generics Private Limited vs The State Of Ap on 29 January, 2024
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE: WRIT PETITION No.2002 of 2024
PROCEEDING SHEET
Sl. OFFICE
No. DATE ORDER NOTE
1.29.1.2024 NJS, J W.P. No.2002 of 2024 At the time of considering the matter, it is noticed that the issue under challenge forms part of a batch of matters, which is pending consideration before the Hon'ble Division Bench-I. Registry to verify and list this matter before the DB-I, after obtaining necessary orders from the Hon'ble the Chief Justice.
As the learned counsel for the petitioner states that there is a threat of disconnection of power supply, Registry to do the needful immediately.
_______ NJS, J vasu