Sri Arpan Waghray vs The Additional Commissioner Of It Act,
2025 Latest Caselaw 3623 Tel

Telangana High Court

Sri Arpan Waghray vs The Additional Commissioner Of It Act, on 20 August, 2025

Author: P.Sam Koshy

Bench: P.Sam Koshy

     THE HONOURABLE SRI JUSTICE P.SAM KOSHY
                     AND
           THE HONOURABLE SRI JUSTICE
            SUDDALA CHALAPATHI RAO

                        ITTA No.579 OF 2012

JUDGMENT:

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

Ms. K.Prabhabati, learned counsel representing Mr.K.Vasant

Kumar, learned counsel for the appellant, at this juncture wants to

withdraw the appeal in the light of the subsequent developments

that have transpired.

2. The appeal is, accordingly, dismissed as withdrawn.

There shall be no order as to costs.

Consequently, miscellaneous petitions pending, if any, shall

stand closed.

_____________________ P.SAM KOSHY, J

_________________________________ SUDDALA CHALAPATHI RAO, J 20.08.2025 Lrkm/Nit