M/S.Vasu Vaccines And Speciality ... vs The Commercial Tax Officer
2022 Latest Caselaw 4186 Tel

          THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                      AND
           THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY


WRIT PETITION Nos.34453 of 2018; 1296, 5734, 9677,
        9690, 9809, 22917, 22918 and 23344 of 2019

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



         Heard Mr. P.Vasudeva Reddy, Mr. Shaik Jeelani

Basha and Ms. Shaik Vaheeda Sushma, learned counsel

for the petitioners; Mr. K.Raji Reddy, learned counsel

appearing for State of Telangana; Mr. B.Narasimha Sarma

and Mr. Swaroop Oorilla, learned counsel appearing for

Goods and Services Tax (GST).


2.       It is submitted that the present writ petitions are

covered by the common judgment delivered on 08.08.2022

in W.P.No.15082 of 2018 and batch (M/s. PKL Limited v.

Union of India) which were disposed of in the light of the

decision of the Supreme Court in Union of India v. Filco

Trade Centre Pvt. Ltd.1




1
    2022 SCC Online SC 912
                              2




3.   Accordingly, the writ petitions are disposed of in

terms of the aforesaid judgment.


     Miscellaneous applications pending, if any, shall

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




                          ______________________________________
                                   UJJAL BHUYAN, CJ




                          ______________________________________
                                C.V.BHASKAR REDDY, J


17.08.2022

vs