Andhra Pradesh High Court - Amravati
M/S. Arya Sea Foods Pvt.Ltd., vs The Eastern Power Distribuition ... on 21 August, 2024
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iN THE HiGH COURT OF ANDHRA PRADESH AT AMARAVA
(SPECIAL ORIGINAL JURISDICTION)
WEDNESDAY THE TWENTY HIRST DAY OF AUGUST
TWO THOUSAND AND TWENTY FQUR
PRESENT:
THE HONOURABLE SRI JUSTICE VENKATESWARLU NIMMAGADDA
WRIT PETITION NO: 19588 OF 2023
Between: .
Mis. Arya Sea Foods PyiLid., Konithwada Vilage, Veeravasararn Mandal,
West Godavari District, Rep. by ts Managing Director, Sri. ¥. Venkata
Susrutha, S/o Y. Gopaia Krishna Murthy, Aged about 44 years.
. Petitioner
. AND
{, The Eastern Power Distribulien Company of Andhra Fracesh Limited, Rep,
by #s Superintendent Engineer (Operations), Eluru, West Godavari District.
The Executive Engineer (Gperatinn) APEPDCL, Narasapuram, West
3
Godavari District.
. Responcdenis
Patiion under Anicie 226 of the Constitution of India praying that in the
circumstances stated in the affidavit fled therewith, the High Court ray be pleased
May be pleased to issue an appropriate writ, order ar direction, mare particularly ane
in othe: Co nature of Wk oof) 60 Mandamus os declaring «the 9 notice
Lr No SE/OYELR/SAOIAAD! LADIHT/SA-1/D No. 7 14/2023, dated 20.6.2023 issued
mn
by the 1% Respandent Authority for recovery of the dues of M/s. Haripriya Marine
Exports Pyi. Lid. fram the petiioner campany herein as arotrary, dkegal, null and
void and against ihe Norms of Public Policy and Principles of Natural Justice and
contrary to the Judgment of the Nonourable Supreme Court of india passed im CA
No. 2700-2710 of 8004, dated 18.58.2023 and Section 49 of the Electricity Act and fo
set aside the same,
IANO: 1 OF 3923
Petition under Sectian 184 ¢ RC praying that in the crey malanices stated in
x
the affidavit Med in support of fhe WRIT Petition. the Hi igh Court may be pleased io
direct the respondent authorifies fo confinue the PaWer SUDDIy connection ts the
nent company by Suspending the proceacings rm
LY No SE/CVELRISAOBAONACVHTIGA. VD.No.? 44/2023, dated 25.6. 2053 os the 7
Resporidant Authority, pending spasal of WP 15589 of oe 323, 9n the file of the High
Sour,
The petition cOMHNG on for hearing, upon perusing the Pelion and the
affidavit filed in support thereat and the earlier orders of the High court dated
O2.07.2083, 11.07.2083 -- de.ng.s 23 07.40.2028 & OF 12 3093 made herein and
upon hearing the arqumanis of SA Venkateswara Rac Gudapati, Advocate far the
eattcner andl of Si Metia Chandra Sekhar Rag, Standing Counsel for Respondants,
the Court macie the fatlowing
ORDER:
"Post the matter ater twa Weeks,
interim order granted earlier by this Court shall stand extended of
the next date of hearing." 7
. SOY K, KASIRAG ACNAR!
al ASSISTANT REGISTRaR
ae ' ff
WURUE COPY _SEcr HON OFFICES
& CO to Sri. Venkateswara Be ao Gudapatl, Advocate POPUD]
2. One CC ft SH Metra Chandra Sekhar Rac » Sanding Counsel (OPUS
3. One spare on copy,
Statatet tattle LEE EERIE BEBE R REBAR EMBER RRA D ERED DEPP pedboeeneceee
HIGH COURT
NY J
DATED 21.06.2024
QRDER
Past the matter after lwo weeks.
WP No. 18889 af 2023
INTERIM ORDER EXTENDED
" ee
SS
