M/S. Hitech Pharma vs The State Of Ap
2021 Latest Caselaw 4885 AP

        HIGH COURT OF ANDHRA PRADESH :AT AMARAVATI

MAIN CASE No: W.P.No.27929 of 2021

                        PROCEEDING SHEET

Sl.                                                                     OFFICE
      DATE                            ORDER
No.                                                                      NOTE
1.  29.11.2021 KVL,J

                     Notice before Admission.
                     Learned counsel for the petitioner is
               permitted     to   take   personal   notice   on   3rd
               respondent by R.P.A.D and returnable in four

(04) weeks.

List the matter on 27.12.2021. Learned Government Pleader for Animal Husbandry takes notice for respondents 1 and 2 and relied upon the Judgment reported in 1977 (1) SCC 486.

In the meanwhile the respondents are directed not to finalize the tender.

_______ KVL,J KK