The State Of Ap, Stat, Hyd. vs M/S Sree Durga Traders, Hyd.
2022 Latest Caselaw 5721 Tel

        THE HON'BLE SRI JUSTICE T. VINOD KUMAR
                                 AND
           THE HON'BLE SRI JUSTICE PULLA KARTHIK

                       TRC. No. 167 of 2003

COMMON ORDER:(per the Hon'ble Sri Justice T.Vinod Kumar)

      Sri    L.Venkateshwar      Rao,   learned       Special   Standing

Counsel for Commercial Taxes(T.S.) appearing for revision

petitioner, and the learned counsel appearing the respondent-

assessee, would submit that the issue raised in the present

TRC is squarely covered by the order of this Court,

dt.31.10.2022 in TRC.No.23 of 2003.

2. Following the said judgment and in terms thereof, this

Tax Revision Case is dismissed. No order as to costs.

3. Consequently, miscellaneous petitions pending, if any,

shall stand closed.

___________________ T. VINOD KUMAR, J

___________________ PULLA KARTHIK, J 08th November, 2022.

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THE HON'BLE SRI JUSTICE T. VINOD KUMAR AND THE HON'BLE SRI JUSTICE PULLA KARTHIK

TRC. No.167 of 2003 (per the Hon'ble Sri Justice T.Vinod Kumar)

08th November, 2022.

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