M/S. Brahmos Aerospace Private ... vs Assistant Commissioner Ct Stu Ii
2022 Latest Caselaw 3433 Tel

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


             WRIT PETITION No.24792 of 2022

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



     Heard Mr. S.Suri Babu, learned counsel for the

petitioner and Mr. L. Venkateswar Rao, learned counsel for

the respondents.

2. It is submitted that the present writ petition is

covered by the judgment delivered today i.e., 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 petition is 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 05.07.2022 vs