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M/S. Maharaja Textiles vs Assistant Commissioner
2022 Latest Caselaw 1527 Tel

Citation : 2022 Latest Caselaw 1527 Tel
Judgement Date : 25 March, 2022

Telangana High Court

M/S. Maharaja Textiles vs Assistant Commissioner on 25 March, 2022

Bench: A.Venkateshwara Reddy

     HON'BLE SRI JUSTICE A. VENKATESHWARA REDDY

     CIVIL MISCELLANEOUS APPEAL No.1143 OF 2019

JUDGMENT:

Heard learned counsel for the appellant. Perused the

record.

2. On instructions, it is represented by learned counsel for

the appellant that he may be permitted to withdraw the civil

miscellaneous appeal.

3. Permission is accorded and the civil miscellaneous

petition is dismissed as withdrawn confirming the orders in

O.A.No.39 of 2017, dated 24.09.2019. There shall be no order

as to costs. Miscellaneous Petitions, if any, pending in this

appeal shall stand closed.

__________________________________ A. VENKATESHWARA REDDY, J

Date:25.03.2022 KH

HON'BLE SRI JUSTICE A. VENKATESHWARA REDDY

CIVIL MISCELLANEOUS APPEAL No.1143 OF 2019

Date:25.03.2022

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