Andhra Pradesh High Court - Amravati
Thirumalakonda Plywoods, vs The Assistant Commissioner State Tax, on 6 September, 2022
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HIGH COURT OF ANDHRA PRADESH : AMARAVATI
MAIN CASE: W.P.No.24235 of 2022
PROCEEDINGS SHEET
Sl. DATE ORDER OFFICE
No. NOTE
4. 06.09.2022 (Through Physical Mode)
Heard the learned counsel for the petitioner.
Issue notice to the respondents.
Mr. Y.N. Vivekananda, learned Government Pleader for Commercial Taxes, accepts notice on behalf of respondent Nos.1 and 2, and Mr. N. Harinath, learned Assistant Solicitor General, accepts notice on behalf of respondent No.3.
Hence, no formal steps are required to be taken for service of notice on the respondents.
Let the respondents file counter-affidavit(s) in four weeks. Post this case after four weeks.
PRASHANT KUMAR MISHRA, CJ D.V.S.S. SOMAYAJULU, J IBL