Smt. Naga Padmaja Vangara vs Income Tax Officer,
2025 Latest Caselaw 4428 Tel

Telangana High Court

Smt. Naga Padmaja Vangara vs Income Tax Officer, on 2 April, 2025

Author: P.Sam Koshy

Bench: P.Sam Koshy

               _THE HON'BLE SRI JUSTICE P.SAM KOSHY
                                          AND
      THE HON'BLE SRI JUSTICE NARSING RAO NANDIKONDA
                               I.T.T.A.No.11 OF 2025
JUDGMENT:

(per Hon'ble Sri Justice P.Sam Koshy)

Today, when the matter is taken up for hearing, the learned

counsel for the appellant prays for withdrawal of the instant appeal.

2. As prayed for, the instant appeal stands dismissed as

withdrawn.

As a sequel, miscellaneous applications pending if any, shall

stand closed.

__________________ P.SAM KOSHY, J

_________________________________ NARSING RAO NANDIKONDA, J

Date: 02.04.2025 AQS

THE HON'BLE SRI JUSTICE P.SAM KOSHY

AND

THE HON'BLE SRI JUSTICE NARSING RAO NANDIKONDA

I.T.T.A.No.11 OF 2025

02.04.2025 AQS