Commissioner Of Income Tax2 vs Rashtriya Ispat Nigam Limited
2023 Latest Caselaw 5765 AP

Andhra Pradesh High Court - Amravati

Commissioner Of Income Tax2 vs Rashtriya Ispat Nigam Limited on 1 December, 2023

IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
      THE HON'BLE SRI JUSTICE RAVI NATH TILHARI
                                 AND
     THE HON'BLE SRI JUSTICE A.V.RAVINDRA BABU

             INCOME TAX APPEAL NO.227 of 2015

JUDGMENT:

- (per Hon'ble Sri Justice Ravi Nath Tilhari)

On 10.11.2023, the following order was passed:-

"The matter pertains to the year 2015.

2. Post the matter in next weekly list, to enable the learned counsel for the appellant to argue the matter."

2. The matter is in the weekly cause list.

3. Today also, there is no representation for the

appellant.

4. The Income Tax Appeal is dismissed for want of

prosecution.

There shall be no order as to costs.

As a sequel thereto, miscellaneous petitions, if

any pending, shall also stand closed.

__________________________ RAVI NATH TILHARI, J

_________________________ A.V.RAVINDRA BABU, J

Date: 01.12.2023 RKS