Citation : 2022 Latest Caselaw 3630 Tel
Judgement Date : 11 July, 2022
THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
AND
THE HONOURABLE MRS JUSTICE SUREPALLI NANDA
WRIT PETITION Nos.21928, 21975, 27021, 27031 & 27048 of 2022
COMMON ORDER: (Per the Hon'ble the Chief Justice Ujjal Bhuyan)
Heard Ms. K.Uma, learned counsel for the petitioners and
Mr. K.Raji Reddy, learned Senior Standing Counsel, Commercial Tax
for the respondents.
2. It is submitted that issue raised in these writ petitions has
been answered by this Court in W.P.No.7893 of 2020 and batch (M/s.
Sri Sri Engineering Works v. Deputy Commissioner (CT)) decided
on 05.07.2022.
3. Accordingly, the Writ Petitions are allowed in terms of the
aforesaid judgment. However, there shall be no order as to costs.
4. Miscellaneous applications pending, if any, shall stand
closed.
_________________________ UJJAL BHUYAN, CJ
_________________________ SUREPALLI NANDA, J Date: 11.07.2022 KL
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