Risely Feeds Private Limited vs The Adjudicating Authority
2022 Latest Caselaw 4929 Tel

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


     WRIT PETITIONS Nos.36716, 36721, 36758, 36767,
         36789, 36792, 36799 and 36802 of 2022

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



       Heard Ms. Anushka Rastogi, learned counsel for the

petitioners; Mr. B.Narasimha Sarma, learned counsel

appearing      for      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.
                              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


26.09.2022

vs