THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
AND
THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY
WRIT PETITION Nos.26236 and 29778 of 2022
COMMON ORDER: (Per the Hon'ble the Chief Justice Ujjal Bhuyan)
Heard Mr. Krishna Koundinya, learned Senior
Counsel representing Mr. A.V.A.Siva Kartikeya, learned
counsel for the petitioners and Mr. B.Narasimha
Sarma, learned counsel for the respondents in
W.P.26236 of 2022 and respondents No.1 and 2 in W.P.No.29778 of 2022.
2. It is submitted at the bar that the issue raised in these writ petitions is squarely covered by a decision of this Court rendered on 13.09.2022 in W.P.No.33191 of 2022 and batch (M/s. Neopride Pharmaceuticals Limited v. The Adjudicating Authority), which were allowed.
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3. That being the position, the present writ petitions are also allowed in terms of the aforesaid judgment.
Miscellaneous applications pending, if any, shall stand closed. However, there shall be no order as to costs.
______________________________________ UJJAL BHUYAN, CJ ______________________________________ C.V.BHASKAR REDDY, J 26.09.2022 vs