Telangana High Court
M/S. Cyient Limited vs Deputy Commissioner Of Income Tax And 2 ... on 22 July, 2022
Author: Surepalli Nanda
Bench: Surepalli Nanda
THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
AND
THE HONOURABLE MRS JUSTICE SUREPALLI NANDA
WRIT PETITION No.22742 of 2022
ORDER:(Per the Hon'ble the Chief Justice Ujjal Bhuyan) Heard Mr. Nishanth Garg, learned counsel representing Mr. Challa Gunaranjan, learned counsel for the petitioner and Mr. B.Narasimha Sarma, learned counsel for the respondents.
2. Learned counsel for the petitioner submits that the relief sought for by the petitioner in the writ petition has been granted by the respondents. Therefore, petitioner would not like to pursue the writ petition.
3. In view of above, Writ Petition is disposed of. However, there shall be no order as to costs.
4. Miscellaneous applications pending, if any, in this Writ Petition shall stand closed.
_________________________ UJJAL BHUYAN, CJ _________________________ SUREPALLI NANDA, J Date: 22.07.2022 KL