The Pr. Commissioner Of Incometax4 vs M/S Nsl Renewable Power P. Ltd
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Telangana High Court

The Pr. Commissioner Of Incometax4 vs M/S Nsl Renewable Power P. Ltd on 30 January, 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

                              I.T.T.A.No.142 of 2024

JUDGMENT:

(per Hon'ble Sri Justice P.SAM KOSHY)

Today, when the matter is taken up for hearing, Ms.B.Sapna Reddy,

learned Standing Counsel appearing for the appellant prays for withdrawal

of the instant appeal for the reason that the impugned order under challenge

has already been assailed in another appeal i.e., I.T.T.A.No.91 of 2024

which already stands admitted.

2. In view of the same, the instant appeal stands dismissed as withdrawn.

As a sequel, miscellaneous applications pending, if any, shall stand

closed. No order as to costs.

___________________ P.SAM KOSHY, J

________________________________ NARSING RAO NANDIKONDA, J

Date:30.01.2025 AQS