Goluguri Srirama Reddy vs The Adjudicating Authority
2022 Latest Caselaw 5497 Tel

         THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                         AND
          THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY


                 WRIT PETITION No.39663 of 2022

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


        Heard Ms. Anushka Rastogi, learned counsel for the

petitioner; Mr. Ajay Kumar Kulkarni, learned counsel

appearing           for       Income           Tax        Department    and

Mr. B.Mukherjee, learned counsel appearing for Union of

India.


2.      It is submitted that the present writ petition is

covered by the common judgment delivered on 13.09.2022

in W.P.No.33191 of 2022 and batch (M/s. Neopride

Pharmaceuticals                Limited          v.        The   Adjudicating

Authority) which were allowed.


3.      Accordingly, the present writ petition is also allowed

in terms of the aforesaid judgment.
                              2




     Miscellaneous applications pending, if any, shall

stand closed. However, there shall be no order as to costs.




                          ______________________________________
                                   UJJAL BHUYAN, CJ



                          ______________________________________
                                C.V.BHASKAR REDDY, J
29.10.2022

vs