Hindustan Petroleum Corporation ... vs Andhra Pradesh Electricity ...
2023 Latest Caselaw 1407 AP

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
                  MAIN CASE No.: W.P. No. 18788 of 2009

                                        PROCEEDING SHEET

Sl.
                                                    ORDER

No. DATE 13 14.03.2023 RNT, J

Sri. M. Ravindranath Reddy, learned

Senior Counsel assisted by Sri. V.

Prabhhakar, Advocate for the Petitioner,

submits that the matter is squarely covered

by the Judgment of the Hon'ble Supreme

Court in the case of Commissioner of

Income Tax-1, Mumbai Vs. Hindustan

Petroleum Corporation Limited1 and the

Judgment of the common High Court in

Writ Petition No. 10977 of 2009, dated

29.04.2016.

He further submits that the order to

the same affect was passed on 07.02.2022,

upon which on 15.02.2022 on behalf of the

Respondents, time was taken to seek legal

opinion. Again on 22.02.2022 the order was

passed recording the submission to the

same affect.

(2017) 15 Supreme Court Cases 254 On 27.02.2023 on the representation

that Sri. V.R. Reddy Kovvuri, learned

Standing Counsel for respondent Nos. 2 and

3 becoming the Standing Counsel for

Hindustan Petroleum Corporation

Limited/the Petitioner herein, as well could

not appear against the Petitioner the matter

was adjourned to enable the respondent

Nos. 2 and 3 to engage some other counsel.

Today also Sri. V. Abay Jain, submits that

one more opportunity may be granted as the

respondent Nos. 2 and 3 are in the process

of engaging another counsel.

As last opportunity, post on

27.03.2023, and if by which time, the

respondent Nos. 2 and 3 do not make

arrangement the Court may proceed to

decide the matter finally even in the absence

and 3.

_______ RNT, J SM/ANS