Potteries Pvt Ltd vs Collector, Hyderabad1, There
2022 Latest Caselaw 4338 AP

              HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                             MAIN CASE No.W.P.No.21613 of 2022
                                    PROCEEDING SHEET

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                                              ORDER

No DATE Note

1. 20.07.2022 RRR, J Sri. N. Ranga Reddy, learned Standing Counsel takes notice for the 2nd respondent and seeks time to obtain instruction.

In view of the judgment of the erstwhile High Court of Andhra Pradesh in Hyderabad Potteries Pvt Ltd Vs Collector, Hyderabad1, there shall be an interim stay of all further proceedings in pursuance of the impugned show-cause notice in R.O.C.No.655/2021/A1, dated 11.02.2022. It is a Prima facie case of no jurisdiction.

Post on 16.08.2022.

________ RRR, J BSM/RKS

2001(3) ALD, 600