Anabeshahi Wines And Distiliries ... vs State Of A.P.State Sales T.A.T.Hyd.
2025 Latest Caselaw 5527 Tel

Telangana High Court

Anabeshahi Wines And Distiliries ... vs State Of A.P.State Sales T.A.T.Hyd. on 16 September, 2025

Author: P.Sam Koshy

Bench: P.Sam Koshy

          THE HONOURABLE SRI JUSTICE P.SAM KOSHY
                          AND
                THE HONOURABLE SRI JUSTICE
                 SUDDALA CHALAPATHI RAO
                             T.R.C.No.198 of 2002

JUDGMENT:

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

Today, when the matter is taken up for hearing,

Mr. S.S.S.J.Anuraag, learned counsel appearing under the instructions of

Mr. M.V.K. Moorthy, learned counsel for the petitioner, submits that

in spite of best efforts, the petitioner has not responded to the efforts

made in contacting with the counsel. In addition, it was also submitted

that the petitioner has also withdrawn the vakalat from their office.

2. In view of the aforesaid statement given by the learned counsel for

the petitioner pleading no instructions, we are compelled to dismiss the

tax revision case at this juncture reserving the right of the petitioner to

move appropriate revival petition in case if the grievance still survives.

3. The tax revision case is, accordingly, dismissed for want of

prosecution. There shall be no order as to costs.

Consequently, miscellaneous petitions pending, if any, shall stand

closed.

_____________________ P.SAM KOSHY, J

_________________________________ SUDDALA CHALAPATHI RAO, J 16.09.2025 Lrkm/Vjb