M/S. Snj Synthetics Limited vs Joint Commissioner St
2022 Latest Caselaw 3716 Tel

Citation : 2022 Latest Caselaw 3716 Tel
Judgement Date : 14 July, 2022

Telangana High Court

M/S. Snj Synthetics Limited vs Joint Commissioner St on 14 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.20287 and 20446 of 2020



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



      Heard Mr. S.Dwarakanath, learned counsel for

the petitioner 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

14.07.2022 KL