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M/S. Sri Lakshmi Narasimha ... vs Andhra Pradesh Electricity ...
2021 Latest Caselaw 5478 AP

Citation : 2021 Latest Caselaw 5478 AP
Judgement Date : 24 December, 2021

Andhra Pradesh High Court - Amravati

M/S. Sri Lakshmi Narasimha ... vs Andhra Pradesh Electricity ... on 24 December, 2021

               THE HON'BLE SRI JUSTICE A.V.SESHA SAI

                    WRIT PETITION No. 20964 OF 2010

ORDER:

When the matter is taken up, it is brought to the notice of

this Court by the learned counsel for the petitioner so also the

learned Standing Counsel that the issue in the present Writ

Petition is squarely covered by the judgment of the composite

High Court of A.P. in the case of Jairaj Ispat Limited,

Hyderabad v. A.P.Regulatory Commission, Hyderabad and

others1. A copy of the said judgment is placed on record.

Following the said judgment and for the reasons recorded

therein, this Writ Petition is also allowed in terms thereof. There

shall be no order as to costs.

Miscellaneous petitions, if any, pending in this Writ

Petition, shall stand closed.

________________ A.V.SESHA SAI, J 24th December, 2021 Tsy

(2012) 2 ALD 739 (DB)

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