M/S. Meghana Enterprises vs The State Of Telangana And Another
2022 Latest Caselaw 3653 Tel

Citation : 2022 Latest Caselaw 3653 Tel
Judgement Date : 12 July, 2022

Telangana High Court

M/S. Meghana Enterprises vs The State Of Telangana And Another on 12 July, 2022

Bench: Ujjal Bhuyan, Surepalli Nanda

          THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN

                                      AND

      THE HONOURABLE MRS JUSTICE SUREPALLI NANDA

          WRIT PETITION Nos.21412 of 2020 & 10031 of 2021

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


     Heard Mr. G.Narendra Chetty, 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: 12.07.2022 KL