Real Grow Exims Private Limited vs The Adjudicating Authority

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


WRIT PETITION Nos. 37830, 37860, 37864, 37865 and
                        37900 of 2022

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



      Heard Ms. Y.Siri Reddy, learned counsel for the

petitioners; Mr. B.Narasimha Sarma, learned counsel

appearing    for      Income             Tax          Department         and

Ms. B.Kavitha Yadav, learned counsel appearing for Union

of India.


2.    It is submitted that the present writ petitions are

covered by the common judgment delivered 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.    Accordingly, the present writ petitions are also

allowed in terms of the aforesaid judgment.
                              2




     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
10.10.2022

LUR/MRM 3 THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN AND THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY WRIT PETITION Nos. 37830, 37860, 37864, 37865 and 37900 of 2022 10.10.2022 LUR/MRM