LAWS(TLNG)-2024-3-122

M/S. FROSTERS Vs. STATE OF TELANGANA

Decided On March 06, 2024
M/S. Frosters Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) Mr. Vikas Joshi, learned counsel representing M/s. Joshi and Chillara Legal Associates LLP, for the petitioner. Mr. A.Vishnu Vardhana Reddy, learned Standing Counsel for the Telangana State Pollution Control Board for the respondents No.2 to 4.

(2.) In compliance of the order dtd. 5/3/2024, Mr. D.Krupanand, Joint Chief Environmental Engineer, Zonal Office, Hyderabad, is present.

(3.) With the consent of the parties, the matter is heard finally.