M/S. Sri Sarvaraya Sugars ... vs Bank Of India,
2022 Latest Caselaw 7855 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.W.P.Nos.12343 of 2019 and 22804 of 2013

PROCEEDING SHEET

Sl. DATE ORDER OFFICE No. NOTE 14-10-2022 DVSS, J

Heard the learned senior counsel for the petitioners.

He points out that Clause 6D of the Sugar Cane Control order has been amended. He relies upon the judgment in 'Swami Samarth Sugars and Agro Industries Ltd., vs. Loknete Marutrao Ghule Patil Dnyaneshwar Sahakari Sakhar Karkhana Ltd. and others1'.

For hearing learned Deputy Solicitor General, list the matter on 21.10.2022, finally.

No further time will be granted.

_______ DVSS, J

AG/JSR

2022 SCC OnLine SC 871