M/S. Mercedesbenz Financial Services ... vs The Assistant Commissioner Of State Tax
2025 Latest Caselaw 2617 Tel

Telangana High Court

M/S. Mercedesbenz Financial Services ... vs The Assistant Commissioner Of State Tax on 27 February, 2025

     THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL
                            AND
           THE HON'BLE SMT. JUSTICE RENUKA YARA

                  WRIT PETITION No.5711 of 2025

ORDER (Per the Hon'ble the Acting Chief Justice Sujoy Paul):

Ms. Y. Swapna, learned counsel for the petitioner and

Sri Swaroop Oorilla, learned Special Government Pleader for

State Tax, for the respondents.

2. With the consent, finally heard.

3. During the course of hearing, learned counsel for the

parties agreed that the grounds taken in the appeal memo dated

27.02.2024 have not been considered by the appellate authority.

Learned counsel for the petitioner placed heavy reliance on a

Division Bench Judgment of this Court specified in paragraph

No.1.7 of the appeal which has also not been considered by the

appellate authority. Therefore, it s agreed that the impugned

appellate order dated 17.08.2024 may be set aside and the

matter may be remitted to the appellate authority to pass a fresh

order by taking into account all the grounds taken in the appeal

memo.

4. In view of consensus arrived at, the impugned appellate

order dated 17.08.2024 is set aside. The petitioner shall now

appear before the learned appellate authority on 10.03.2025 at

11:30 A.M. for which, no separate notice will be required to be

issued. Learned appellate authority shall decide the appeal

afresh in accordance with law by taking into account the

grounds taken in the appeal memo.

5. Accordingly, the Writ Petition is disposed of. It is made

clear that this Court has not expressed any opinion on merits of

the case. No costs.

Interlocutory applications, if any pending, shall also

stand closed.

___________________ SUJOY PAUL, ACJ

____________________ RENUKA YARA, J

Date: 27.02.2025 Myk/Tsr