Between vs The Deputy Commissioner Of Income Tax
2024 Latest Caselaw 7156 AP

Andhra Pradesh High Court - Amravati

Between vs The Deputy Commissioner Of Income Tax on 12 August, 2024

APHC010005722023
                      IN THE HIGH COURT OF ANDHRA PRADESH
                                    AT AMARAVATI                        [3487]
                             (Special Original Jurisdiction)

                      MONDAY, THE TWELFTH DAY OF AUGUST
                       TWO THOUSAND AND TWENTY FOUR
                                     PRESENT
                   THE HONOURABLE SRI JUSTICE G.NARENDAR
           THE HONOURABLE SMT JUSTICE KIRANMAYEE MANDAVA
                    INCOME TAX TRIBUNAL APPEAL NO:51/2023
           Between:
           M/s. Kalyan Aqua and Marine Exports India Pvt Ltd   ...APPELLANT


                                          AND
           The Deputy Commissioner of Income Tax      ...RESPONDENT(S)

and Others Counsel for the Appellant:

1.KUNUKU RAJA SEKHAR Counsel for the Respondent(S):

1.VIJAY KUMAR PUNNA The Court made the following JUDGMENT:

G.NARENDAR, J:

This case is called. Sri Ch.Ganesh, proxy counsel

appeared on behalf of appellant makes a representation seeking

for time on the ground of personal inconvenience of the

appellant's counsel. Sri Vijay Kumar Punna, learned counsel for

respondent present.

The daily orders dated 05.12.2023, 19.12.2023,

26.06.2024, 10.07.2024, 22.07.2024 and 05.08.2024 make it

amply clear that the appellant is not prepared to diligently

prosecute the matter. The order sheet clearly reveals that

repeated adjournments have been sought and repeated postings

is a sheer waste of judicial time. Hence, this appeal is dismissed

for non-prosecution. No costs.

As a sequel, interlocutory applications pending, if any, in

this case shall stand closed.

____________________ G.NARENDAR, J

_________________________ KIRANMAYEE MANDAVA, J SS