Sms India Pvt Ltd vs Rastriya Ispat Nigam Limited
2022 Latest Caselaw 2371 AP

                   HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

     MAIN CASE:              W.P.No. 13492 of 2022

                                         PROCEEDING SHEET


SL.                                                                                       OFFICE
No.       DATE                                         ORDER
                                                                                          NOTE
1.        05.05.2022 KSR,J

                                    Notice before admission.
                                    Sri W.B.Srinivas, learned counsel takes
                           notice on behalf of the respondents 1 to 3 and

requested time for filing counter.

At his request, post after Summer Vacation-2022, to file counter.

It is brought to the notice of this Court that similar Writ Petitions were filed along with the present writ petition and they are W.P.Nos.13546 of 2022 13555 of 2022 13581 of 2022 13583 of 2022

Registry is directed to post the present writ petition along with the above Writ Petitions after Summer Vacation-2022.

______ KSR,J

I.A.No. 1 of 2022

This application is filed seeking direction to the respondents 1 to 3 to consider the representation, dated 27.10.2021 made by the petitioner, in terms of the Judgment of the Hon'ble Supreme Court, dated 12.05.2021 in Uttar Pradesh Power Transmission Corporation Limited and Anr. V. CG Power and Industrial Limited and Anr.1

Heard.

                                    Having       regard     to     the    facts     and



         SLP (c ) No.8630 of 2020




SL.                                                               OFFICE
No.   DATE                        ORDER
                                                                  NOTE

circumstances of the case and in view of the Judgment of the Hon'ble Apex Court, dated 12.05.2021 in Uttar Pradesh Power Transmission Corporation Limited case (Supra), respondents 1 to 3 are directed to consider the representation of the petitioner, dated 12.05.2021, and pass appropriate orders within the period of eight (08) weeks from the date of the receipt of a copy of this order.

______ KSR,J

I.A.No. 2 of 2022

This application is filed seeking direction to the respondents 1 to 3 not to further deduct the labour cess from the pending and future invoices of the petitioner, pending disposal of the writ petition.

Heard.

Having regard to the facts and circumstances of the case and considering the submissions of the learned counsel for the petitioner, so also, in view of the Judgment of the Hon'ble Apex Court, dated 12.05.2021 in Uttar Pradesh Power Transmission Corporation Limited case (Supra), respondents 1 to 3 are directed not to further deduct the labour cess from the pending and future invoices of the petitioner.

                                                      ______
                                                       KSR,J
                                                           RPD




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