P. Narasimha Chary, vs The State Of Telangana,
2021 Latest Caselaw 3044 Tel

THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

                 WRIT PETITION No.26650 of 2021
ORDER:

Learned counsel for the petitioner seeks permission to withdraw this

writ petition with liberty to the petitioner to prefer an appeal.

2. Permission is accorded and the Writ Petition is accordingly dismissed

as withdrawn giving liberty to the petitioner to prefer an appeal in

accordance with the Rules. It is needless to say that if the petitioner prefers

an appeal, the appellate authority shall consider the same taking into

consideration of the judgment dated 03.09.2021 rendered by the Hon'ble

Supreme Court in Civil Appeal No.5121 of 2021 (The Assistant

Commissioner of State Tax and others Vs. M/s. Commercial Steel Limited)

and pass appropriate orders within a reasonable period of time, preferably

within eight weeks from the date of filing the appeal. No costs.

3. Pending miscellaneous petitions, if any, shall stand closed.

______________________________ ABHINAND KUMAR SHAVILI, J 27-10-2021 kdl