BharatTaxGST

M/S Vijaya Bhaskar Reddy Lakki Reddy vs. The Deputy Commissioner Of Central Tax

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WP/14301/2026HC Andhra PradeshGSTCNR APHC01025538202619 July 2026Bench: NINALA JAYASURYA,T.C.D.SEKHAR3 pages

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Cause title — parties, addresses and appearances
APHC010255382026 IN THE H ( MONDAY THE HON’BLE THE HON’B WRIT Between: 1. M/s.VIJAYA BHASKA LAKKI REDDY AGE AYYAVARIPALLI, B. PRADESH. GSTIN 37 1. THE DEPUTY COMM DIVISION, D.NO.1/25 APHB COLONY, KAD 2. THE COMMISSIONE COMMISSIONERATE 3. THE UNION OF IND FINANCE, DEPART DELHI-110001 Counsel for the Petitioner 1.Mr.K.RAGHAVENDER Counsel for the Responde 1.Mr.P S P SURESH KU 1 HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) Y, THE 20th DAY OF JULY 2026 PRESENT E SRI JUSTICE NINALA JAYASURYA BLE SRI JUSTICE T.C.D.SEKHAR PETITION NO: 14301 of 2026 R REDDY LAKKI REDDY, S/o.VENKAT D ABOUT 45 YEARS D.NO.1, ITR KODUR, YSR DISTRICT-516193, 7ACIPL3970E2ZH. ...PE AND MISSIONER OF CENTRAL TAX, KADA 553-1, III FLOOR, LKR TOWERS, RAJ DAPA -516004. ER OF CENTRAL TAX, TIRUPAT E, TIRUPATI.-517501 IA, REP. BY THE SECRETARY, MINI TMENT OF REVENUE, NORTH BLOC ...RESPON r: R REDDY ent(S): UMAR [3543] TA REDDY RAMPETA, ANDHRA TITIONER APA CGST JIV MARG, TI CGST ISTRY OF CK, NEW NDENT(S): 2

The Court made the following order: (Per Hon’ble Sri Justice Ninala Jayasurya) Mr.K.Raghavender Reddy, learned counsel for the petitioner submits that petitioner seeks permission to withdraw the Writ Petition with a liberty to file afresh. Permission is accorded. Accordingly, the Writ Petition is dismissed as withdrawn, granting liberty as prayed for. No costs.

As a sequel, all the pending miscellaneous applications, if any, shall stand closed. __________________________ JUSTICE NINALA JAYASURYA

_____________________ JUSTICE T.C.D.SEKHAR Date: 20.07.2026 BLV

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THE HON’BLE SRI JUSTICE NINALA JAYASURYA THE HON’BLE SRI JUSTICE T.C.D.SEKHAR

W.P.No.14301 of 2026 Dt: 20.07.2026

BLV

Reproduced from the public record of the Andhra Pradesh High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.