Vijayawada Share Dealers Association vs Commissioner Of Income Tax
2024 Latest Caselaw 1294 AP

Andhra Pradesh High Court - Amravati

Vijayawada Share Dealers Association vs Commissioner Of Income Tax on 15 February, 2024

APHC010541082008
                   IN THE HIGH COURT OF ANDHRA PRADESH ::
                                   AMARAVATI
                          (Special Original Jurisdiction)
                                                                    [3464]
                   THURSDAY ,THE FIFTEENTH DAY OF FEBRUARY
                       TWO THOUSAND AND TWENTY FOUR
                                 PRESENT

          THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI

        THE HONOURABLE SRI JUSTICE HARINATH NUNEPALLY

            INCOME TAX TRIBUNAL APPEAL NO: 331 OF 2008

Between:
  1. Vijayawada Share Dealers Association, Imdad Nagar, Opp.Head
     Post Office, Vijayawada - 520 001

                                                          ...APPELLANT(S)
                                  AND
     1. Commissioner of Income Tax, Srikanth Complex, Governerpet,
        Vijayawada

                                                          ...RESPONDENTS

Appeal under section _______ against orders

Counsel for the Appellant(s):SRI. C P RAMASWAMI

Counsel for the Respondents Respondents: J V PRASAD (SC FOR INCOME TAX)

The Court made the following judgment:-

On 05.01.2024, the following order was passed:

"At request of learned Government Pleader for Commercial Tax, post the matter in the weekly cause list commencing from 22.01.2024.

No further adjournment will be granted."

2. The matter pertains to the year 2008 and it is listed in the weekly

list.

3. Request has been made by Sri B.Jaya Prabhakara Rao, learned

counsel representing Sri C.P.Ramaswami, learned counsel for the

petitioner, for adjournment.

4. In view of the order dated 05.01.2024, request for adjournment is

rejected.

5. Sri B. Jaya Prabhakara Rao, learned counsel expresses his inability

to argue the matter.

6. Accordingly, the Writ Petition is dismissed for "want of

prosecution".

No order as to costs.

As a sequel thereto, miscellaneous petitions, if any pending, shall

also stand closed.

__________________________ RAVI NATH TILHARI, J

_______________________ HARINATH.N, J Date: 15.02.2024 AG