Telangana High Court
The Prl. Commissioner Of Income Tax 2 vs M/S. Hbl Power Systems Ltd. on 5 November, 2024
THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE
AND
THE HON'BLE SRI JUSTICE J.SREENIVAS RAO
INCOME TAX TRIBUNAL APPEAL No.36 of 2023
JUDGMENT:(Per the Hon'ble the Chief Justice Alok Aradhe) Ms. J.Sunitha, learned Junior Standing Counsel for Income Tax Department representing Mr. P.Murali Krishna, learned counsel for the appellant.
Mr. Dundu Manmohan, learned counsel for the respondent.
2. Learned counsel for the appellant seeks leave of the Court to withdraw the appeal in the light of the Circular No.09/2024, dated 17.09.2024.
3. Accordingly, the appeal is dismissed as withdrawn.
Miscellaneous applications pending, if any, shall stand closed. However, there shall be no order as to costs.
______________________________________ ALOK ARADHE, CJ ______________________________________ J.SREENIVAS RAO, J 05.11.2024 vs