M/S Lohiya Trading Company , Hyderabad. vs State Of Ap, Rep.By State ...
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Telangana High Court

M/S Lohiya Trading Company , Hyderabad. vs State Of Ap, Rep.By State ... on 30 June, 2025

Author: P.Sam Koshy

Bench: P.Sam Koshy

      THE HONOURABLE SRI JUSTICE P.SAM KOSHY
                     AND
     THE HONOURABLE SRI JUSTICE NARSING RAO
                 NANDIKONDA
               TREVC.No.58 of 2009
JUDGMENT:

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

There was not representation on behalf of the petitioner on

couple of dates.

2 Today also, there is no representation on behalf of the

petitioner inspite of the matter being posted under the caption 'for

dismissal'. Mr.A.K.Jaiswal, the earlier counsel of the petitioner

submits that the party has already taken the brief from his office

and he has no further instructions.

3. In view of the same, we are left with no other option, but to

dismiss the present tax revision case for non-prosecution.

Accordingly, the present tax revision case stands dismissed for

non-prosecution. No costs.

Consequently, miscellaneous petitions pending, if any, shall

stand closed.

__________________ P.SAM KOSHY, J

_______________________________ NARSING RAO NANDIKONDA, J

30.06.2025 AQS

THE HONOURABLE SRI JUSTICE P.SAM KOSHY AND THE HONOURABLE SRI JUSTICE NARSING RAO NANDIKONDA

30.06.2025 AQS