M/S. Partani Dall Industries, ... vs Rep. By Its State Rep. Before Stat, Hyd.
2025 Latest Caselaw 4402 Tel

Telangana High Court

M/S. Partani Dall Industries, ... vs Rep. By Its State Rep. Before Stat, Hyd. on 25 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

                        TREVC No.74 OF 2009

JUDGMENT:

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

Mr. Tarun Chadha, learned counsel representing

Mr. S.Dwarakanath, learned counsel for the petitioner, submits that

in spite of best efforts being made, the party is not responding.

It appears that they have lost interest in the litigation and that the

cause does not survive.

2. In view of the same, this tax revision case is dismissed for

want of prosecution. 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 25.08.2025 Lrkm/Ggd