Telangana High Court
M/S Per Projects Private Limeitd vs The Deputy. Commissioner St Ltu on 8 July, 2022
Bench: Ujjal Bhuyan, Surepalli Nanda
THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
AND
THE HON'BLE MRS JUSTICE SUREPALLI NANDA
Writ Petition No.18716 of 2021
ORDER: (Per the Hon'ble the Chief Justice Ujjal Bhuyan)
Heard Mr. Bhaskar Reddy Vemireddy, learned
counsel for the petitioner and Mr. K.Raji Reddy, learned
counsel for the respondents.
2. It is submitted that the present writ petition is covered by the judgment delivered on 05.07.2022 in W.P.No.7893 of 2020 and batch (M/s. Sri Sri Engineering Works v. Deputy Commissioner (CT)).
3. Accordingly, the writ petition is allowed in terms of the aforesaid judgment.
4. Miscellaneous applications pending, if any, shall stand closed. However, there shall be no order as to costs.
______________________________________ UJJAL BHUYAN, CJ ______________________________________ SUREPALLI NANDA, J 08.07.2022 vs