Andhra Pradesh High Court - Amravati
Mukesh Flex Printing vs The Union Of India on 2 November, 2022
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI MAIN CASE No. W.P.Nos.35117, 33700 & 34123 of 2022 PROCEEDING SHEET Sl. DATE ORDER OFFICE No. NOTE
2. 02.11.2022 MGR,J & SV,J:
Learned Government Pleader appearing for the learned Advocate General states that the State Government issued a notification through G.O.Ms.No.65, EFS&T Dept, dated 22.09.2022 imposing ban on Plastic Flexi Banners with effect from 01.11.2022. Now, the Government issued another notification through G.O.Ms.No.75, EFS&T Dept., dated 31.10.2022 extending the effective date of ban w.e.f., 26.01.2023 instead of 01.11.2022. The copy of the said G.O.Ms.No.75 dated 31.10.2022 is placed on record. He seeks adjournment for hearing the case immediately after the Pongal Vacation, 2023.
Post on 18.01.2023.
_________ MGR,J _________ SV,J anr 2 3