M/S. Sri Lakshmi Narasimha Ice Factory vs. The State Of Ap
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Cause title — parties, addresses and appearances
OFFICE NOTE 1. 08.1.2024 NJS, J W.P. No.341 of 2024
Heard the learned counsel for the petitioner, who appeared through online.
Learned Government Pleader for Energy takes notice on behalf of respondent No.1 and Mr.Metta Chandra Sekhara Rao, learned Standing Counsel for APEPDCL takes notice on behalf of respondent No.
At their request, for filing counters, list the matter on 25.1.2024. Considering the submissions made and perusing the order of the Hon’ble Division Bench in Writ Petition No.29987 of 2023, dated 21.11.2023, there shall be a direction to the respondents not to take any coercive action, including disconnection of the power supply subject to the petitioner paying electricity duty @ Rs.0.06 paise per KWh.
_______ NJS, J vasu
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