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

                        TRC. No. 46 of 2004

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

          Sri K.Raji Reddy and Sri L.Venkateshwar Rao, learned

Special Standing counsel for Commercial Taxes appearing for

revision petitioner, and the learned counsel appearing the

respondent-assessee would submit that the subject matter in

this case is squarely covered by the order of this Court in Super

Cassettes Industries Limited, Hyderabad and others v.

Commissioner of Commercial Taxes and Others1, which has

also been followed by this Court in its order dt.18-10-2022 in

T.R.C.Nos.22 of 2003 and batch.

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

present 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 Date : 29-11-2022.

Vsv

55 APSTJ 161