Telangana High Court
The Asst. Commissioner Of Income Tax, ... vs Kotla Venkata Ram Kumar, Narsapur, ... on 11 September, 2024
THE HONOURABLE SRI JUSTICE K.SURENDER
Crl.R.C No.2430 OF 2010
O R D E R:
1. Learned counsel appearing for Income Tax Department would submit that appeal preferred against the order of Income Tax Appellate Tribunal (ITAT) have been dismissed by this Court insofar as the petitioner is concerned. As such, the cause in the present Revision Case does not survive for adjudication and has become infructuous.
2. Recording the said submission the Criminal Revision Case is dismissed as infructuous.
3. Miscellaneous Petitions, pending if any, shall stand closed.
__________________ K.SURENDER, J Date: 11.09.2024 dv