M/S Sri Venkata Padma Rice Mill vs The Union Of India
2024 Latest Caselaw 9256 AP

Andhra Pradesh High Court - Amravati

M/S Sri Venkata Padma Rice Mill vs The Union Of India on 4 October, 2024

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI


             MAIN CASE No.: W.P. No.22573 of 2024

                     PROCEEDING SHEET
Sl.No    DATE                                                                 OFFICE
                                          ORDER

NOTE

1. 04.10.2024 VS, J

W.P. No.22573 of 2024

Heard both sides.

Learned counsel for the petitioner would submit that in similar circumstances, this Court granted an interim order dated 01.10.2024 in W.P.No.22043 of 2024 and requested to pass a similar order in this writ petition also.

The interim order dated 01.10.2024 passed in W.P.No.22043 of 2024 is as follows:

"....Learned counsel for the petitioner 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 favour of the petitioner.

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

Hence, in view of the aforesaid order, this Court is inclined to pass a similar order in this writ petition also.

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

Post the matter along with W.P.No.22043 of 2024.

_____ VS, J

KGR