M/S Gowthami Enterprises vs Assistant Commissionerst
2022 Latest Caselaw 3714 Tel

          THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN

                                           AND

      THE HONOURABLE MRS JUSTICE SUREPALLI NANDA

                     WRIT PETITION No.24425 of 2022

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


     Heard Mr. S.Syamsunder Rao, learned counsel for the petitioner

and Mr. L.Venkateswar Rao, learned Senior Standing Counsel,

Commercial Tax for the respondents.

2. It is submitted that issue raised in this writ petition 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 present Writ Petition is 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: 14.07.2022 KL