M/S. K Heeraman Naik vs Commercial Tax Officer
2023 Latest Caselaw 5380 AP

       HIGH COURT OF ANDHRA PRADESH

           MAIN CASE No:W.P.No.27609 OF 2023

                        PROCEEDING SHEET
SL.     DATE                             ORDER                            OFFICE
NO.                                                                        NOTE
                   RNT,J & AVRB,J
 4.   08.11.2023

                          Heard Sri G. Venkateswarlu, learned counsel,
                   representing Sri J. N. Venkata Suresh Kumar,
                   learned counsel for the        petitioner, appearing
                   through Virtual Mode and Sri Shreyas Reddy,
                   learned Government Pleader for Commercial Tax for
                   the respondents.

2. Initially, learned counsel for the petitioner requested for some time to file the reply affidavit, but later on he submitted that the reply affidavit would not be required and only point is no service of notice and consequently, the matter can be heard without the reply affidavit.

3. We have heard the matter.

4. Order/judgment reserved.

________ RNT,J

________ AVRB,J

Scs