Shri Golla Jagadishwar Narender vs The Union Of India
2022 Latest Caselaw 4884 Tel

             THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN

AND THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY W.P.Nos.30581 and 15438 of 2022 COMMON ORDER: (Per the Hon'ble the Chief Justice Ujjal Bhuyan)

Heard Ms. Megha Rani Agarwal, learned counsel for the

petitioners; Mr. B.Narasimha Sarma, learned counsel appearing for the

Income Tax Department and Mr. B.Mukherjee, learned counsel

representing Ms. B.Kavitha Yadav, learned counsel appearing for Union

of India.

2. It is submitted that the present writ petitions are 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 petitions are also allowed in terms

of the aforesaid judgment.

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 Date: 23.09.2022 LUR ::2::