M/S.Stallion Tyres Limited vs The Commercial Tax Officer
2022 Latest Caselaw 4046 Tel

       THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                    AND
         THE HON'BLE MRS JUSTICE SUREPALLI NANDA


 WRIT PETITION Nos.7743 & 13520 of 2020; 5010, 8766,
     12512, 12546, 23379 & 25570 of 2021; 2922, 15971,
           15988, 16382, 17381 & 18767 of 2022


COMMON ORDER:        (Per the Hon'ble the Chief Justice Ujjal Bhuyan)



       Heard Mr. Shaik Jeelani Basha, learned counsel

for the petitioners and Mr. K.Raji Reddy, learned

Senior Standing Counsel for the Commercial Tax

Department appearing for the respondents.

2. It is submitted that the present writ petitions are

covered by the judgment delivered on 05.07.2022 in

W.P.No.7893 of 2020 and batch (M/s. Sri Sri

Engineering Works v. Deputy Commissioner (CT)).

3. Accordingly, the writ petitions are allowed in

terms of the aforesaid judgment.

4. Miscellaneous applications pending, if any, shall

stand closed. However, there shall be no order as to

costs.

______________________________________ UJJAL BHUYAN, CJ

______________________________________ SUREPALLI NANDA, J

Dt: 03.08.2022 lur