M/S. Sri Sai Ram Industries vs The Deputy Commissioner Ct And 3 ...
2022 Latest Caselaw 3652 Tel

Citation : 2022 Latest Caselaw 3652 Tel
Judgement Date : 12 July, 2022

Telangana High Court

M/S. Sri Sai Ram Industries vs The Deputy Commissioner Ct And 3 ... on 12 July, 2022

Bench: Ujjal Bhuyan, Surepalli Nanda

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



     WRIT PETITION Nos.18935, 20421, 25106 and
                        25112 of 2022



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



     Heard Mr. Venkatram Reddy Mantur, learned

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

learned counsel 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

12.07.2022 vs