Andhra Pradesh Paper Mills Limited, vs Assistant Commissioner Of Incometax ...
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Telangana High Court

Andhra Pradesh Paper Mills Limited, vs Assistant Commissioner Of Incometax ... on 17 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.420 OF 2010
JUDGMENT:

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

Today, when the matter is taken up for hearing, Ms.Sagarika

Koneru, learned counsel appearing under the instructions of

Mr.D.Pavan Kumar, learned counsel for the appellant informed the

Bench that the appellant has obtained NOC and brief from their office.

2. On the previous date of hearing, the matter left un-attended by

either in person or by duly engaged counsel.

3. Today also, inspite of repeated calls, there is no representation

on behalf of the appellant. It appears that the appellant has lost

interest in the litigation.

4. In view of the same, this Bench is left with no other option, but

to dismiss the appeal for want of prosecution. Accordingly, the instant

appeal stands dismissed for non-prosecution.

As a sequel, miscellaneous applications pending if any, shall

stand closed.

__________________ P.SAM KOSHY, J

_________________________________ NARSING RAO NANDIKONDA, J

Date: 17.02.2025 AQS