M/S. Johnson Lifts Private ... vs State Of Telangana
2022 Latest Caselaw 3683 Tel

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


                Writ Petition No.20021 of 2020

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



      Heard Mr. V.Murali Manohar, 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 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 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 13.07.2022 vs