Mr. Kotapati Ravi, And 3 Others vs The Assistant Commissioner Of ...
2022 Latest Caselaw 4921 Tel

      THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                    AND
      THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY


     WRIT PETITION Nos.26236 and 29778 of 2022

COMMON ORDER:        (Per the Hon'ble the Chief Justice Ujjal Bhuyan)



     Heard Mr. Krishna Koundinya, learned Senior

Counsel representing Mr. A.V.A.Siva Kartikeya, learned

counsel for the petitioners and Mr. B.Narasimha

Sarma,     learned      counsel          for      the       respondents   in

W.P.26236 of 2022 and respondents No.1 and 2 in

W.P.No.29778 of 2022.

2. It is submitted at the bar that the issue raised in

these writ petitions is squarely covered by a decision of

this Court rendered on 13.09.2022 in W.P.No.33191 of

2022 and batch (M/s. Neopride Pharmaceuticals

Limited v. The Adjudicating Authority), which were

allowed.

3. That being the position, the present writ petitions

are also allowed in terms of the aforesaid judgment.

Miscellaneous applications pending, if any, shall

stand closed. However, there shall be no order as to

costs.

______________________________________ UJJAL BHUYAN, CJ

______________________________________ C.V.BHASKAR REDDY, J

26.09.2022 vs