LAWS(TLNG)-2024-1-19

SANGHI SPINNERS INDIA LIMITED Vs. STATE OF TELANGANA

Decided On January 08, 2024
Sanghi Spinners India Limited Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) Mr. C.Raghu, learned Senior Counsel representing Mr. L. Ravinder, learned counsel for the appellant.

(2.) With the consent of the parties, the writ appeals are heard finally.

(3.) These appeals have been preferred by the appellant in which the validity of the order dtd. 28/10/2022 passed in W.P.Nos.40394 of 2015 and 934 of 2016 has been assailed.