SHRI K. SAMBA SIVA RAO ( HUF), HYD. vs. I.T.O., HYD.

1341.71 IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD [/ONDAY, THE NINTH DAY OF FEBRUARY TWO THOUSAND AND TWENTY SIX PRESENT THE HONOURABLE SRI JUSTICE P.SAM KOSHY AND THE HONOURABLE SRI JUSTICE NARSING RAO NANDIKONDA INCOME TAX TRIBUNAL APPEAL NO: 181 OF 2010 Appeal Under Section 260-4 of the lncome Tax Act, 1961 aggrieved by the order dated 12.09.2008 passed in l.T.A No. 611l{ydl2003 for the Assessment Year 1 995 - 1 996 on the file of the lncome Tax Appellate Tribunal, Hyderabad - Bench-A, Hyderabad. Between: Shri K. Samba Siva Rao ( HUF), Hyderabad ...APPELLANT AND lncome Tax Officer, Ward - 6(4). Hyderabad ...RESPONDENT Counsel for the Appellant: Sri. Maneesh Mahinvith representing M/s CKR Associates Counsel for the Respondent: Ms. B. Sapna Reddy (Senior SC lncome Tax) The Court made the following: ORDER

IN THE HIGH COURT FOR THE STATE OF TELAN( , NA ,\T HYDERABAD THE IION0T]RAI}LE SRI JUSTICE P.SAM K(.: II} ANI) tHIi HONOTiRABLE SRI JUSTICE NARSING I{AO N r ,tDtKONt),\ ITTA No.181 of20l0 Date:09.02.2026 Bctween: Mr.K.Samba Siva Rao (HUF), Hydcrabad. Appellant And Incorne 'fax O lficcr. Ward-6(4). I Il derabad . . Rcspondont JUDGMENTi Q)er Hon'ble Sri Justice P.Satn Kosh.t) Ms.B.Sapna Reddy. leamed Senior Sranding ( r unscl tirr rhc Incorne'fax Department, appears on behallofthe rcspon I rnt. 2. Mr'.Maneesh Mahinvith, learned counsel reprcser.ine M/s.('KR Associates. learncd counsel earlier rcprcsenting the pe i ioncr. suhrnits that inspite of his bcst cllbrts. therc arc no insrructions r(( iivcd liunr the appellant's sidc. l hc same statelncnt r.vas rnade on t c last dalc of hcaring alsr'r. lt rvas in that context, the matter r.vas dirci cd to be listcd today under thc caption'lor dismissal'. As there is no rt: .x.rnsc fiortr the appellant. this Bench is lefl with no othcr option bu to disrniss the appeal fbr want of prosecution, leaving the question ol la r filrmcd to bc considercd in an appropriate proceedings.