Sri Lalitha Traders vs The Union Of India
2024 Latest Caselaw 10585 AP

Andhra Pradesh High Court - Amravati

Sri Lalitha Traders vs The Union Of India on 22 November, 2024

APHC010420682024
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI                 [3329]
                          (Special Original Jurisdiction)

           FRIDAY ,THE TWENTY SECOND DAY OF NOVEMBER
                 TWO THOUSAND AND TWENTY FOUR

                                 PRESENT

  THE HONOURABLE SRI JUSTICE VENKATESWARLU NIMMAGADDA

                     WRIT PETITION NO: 21754/2024

Between:

Sri Lalitha Traders and Others                       ...PETITIONER(S)

                                  AND

The Union Of India and Others                       ...RESPONDENT(S)

Counsel for the Petitioner(S):

1. S PARINEETA

Counsel for the Respondent(S):

1. S SYAMSUNDER RAO

2.

The Court made the following:

WRIT PETITION NO: 21754/2024

Heard the learned counsel for the petitioners and the learned Standing Counsel for the respondents.

Learned counsel for the petitioners had relied upon the judgment rendered by the co-ordinate bench of this Court in W.P.No.319 of 2020 and batch, dated 11.03.2024. This Court finds that, there is a prima-facie case in favor of the petitioners.

Accordingly, there shall be an interim direction to the respondents not to take any coercive steps against the petitioners for a period of four (04) weeks.

For filing counter-affidavit, list the matter along with W.P.No.22043 of 2024.

_________________________________ VENKATESWARLU NIMMAGADDA, J

22.11.2024 TPS