Ms. Rcc Sales Private Limited vs Deputy Commissioner Of Income Tac,
2025 Latest Caselaw 2082 Tel

Telangana High Court

Ms. Rcc Sales Private Limited vs Deputy Commissioner Of Income Tac, on 12 February, 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

                Income Tax Tribunal Appeal No.302 of 2008

JUDGMENT:

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

Heard Ms. Vaishnai A.T.S.S.P., learned counsel, appearing on

behalf of Mr. S. Ravi, learned Senior Counsel for the appellant, and

Ms. Bokaro Sapna Reddy, learned Junior Standing Counsel for Income

Tax appearing on behalf of the respondent.

2. Learned counsel appearing for the appellant has filed a memo

dated 12.02.2025 stating that the cause in the instant appeal does not

survive and that they do not want to pursue the appeal any further; and

therefore prayed that the appeal may be dismissed as infructuous.

3. In view of the above submission of the learned counsel for the

appellant, the instant appeal stands dismissed as infructuous. No costs.

4. As a sequel, miscellaneous petitions pending if any, shall stand

closed.

__________________ P.SAM KOSHY, J

_________________________________ NARSING RAO NANDIKONDA, J Date: 12.02.2025 GSD