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

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WP/14461/2026HC Andhra PradeshGSTCNR APHC01025524202619 July 2026Bench: NINALA JAYASURYA,T.C.D.SEKHAR3 pages

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Cause title — parties, addresses and appearances
APHC010255242026 IN THE MONDAY THE HON’BLE THE HON’B WRIT Between: 1. M/S VIJAYA BHASKA LAKKI REDDY, AGE AYYAVARIPALLI, B. PRADESH. GSTIN 37 1. THE SUPERINTENDE RANGE, D.NO.3/916 PRODDATUR - 51636 2. THE ASSISTANT CO CGST DIVISION, III COLONY, KADAPA 5 3. THE COMMISSIONE COMMISSIONERATE 4. THE UNION OF IND FINANCE, DEPART DELHI-110001. Counsel for the Petitioner 1.Mr.K.RAGHAVENDER Counsel for the Responde 1.Ms.SANTHI CHANDR 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: 14461 of 2026 AR REDDY LAKKI REDDY, S/o.VENKAT ED ABOUT 45 YEARS, D.No.1, ITR KODUR, YSR DISTRICT-516193, 7ACIPL3970E2ZH. ...PE AND ENT OF CENTRAL TAX, PRODDATUR 6, OLD DSP OFFICE BUILDING, YMR 60. OMMISSIONER OF CENTRAL TAX, FLOOR, LKR TOWERS, RAJIV MAR 16004. 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): RA H [3543] TA REDDY RAMPETA, ANDHRA TITIONER R-LL CGST COLONY, KADAPA G, APHB 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 Accordingly, the Writ Petition is dismissed as withdrawn, granting liberty as prayed for.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.14461 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.