Telangana High Court
Hbl Power Systems Limited vs The Deputy Commissioner Of Incometax ... on 27 September, 2022
THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
AND
THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY
WRIT PETITION Nos.17241, 17288 and 17295 of 2022
COMMON ORDER:(Per the Hon'ble the Chief Justice Ujjal Bhuyan) Heard Mr. D.Sashank Manmohan, learned counsel for the petitioner and Ms. K.Mamata Chowdary, learned Standing Counsel for Income Tax Department appearing for respondents No.1 and 2.
2. Learned counsel for the parties are in agreement that the writ petitions have become infructuous following the decision of the Supreme Court in Union of India v. Ashish Agarwal1.
3. In view of the above, writ petitions are disposed of as infructuous.
1 2022 SCC Online SC 543 2 Miscellaneous applications pending, if any, shall stand closed. However, there shall be no order as to costs.
______________________________________ UJJAL BHUYAN, CJ ______________________________________ C.V.BHASKAR REDDY, J 27.09.2022 vs