TELENGANA PIPES PVT LTD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Challenging the notices issued under Sec. 29 of the Telgangana Value Added Tax Act, 2005, for the dues allegedly payable by a totally different entity, two dealers have come up with the above writ petitions.

(2.) Heard Mr. S. Appadhara Reddy, learned counsel for the petitioners and Mr. J. Anil Kumar, learned Special Standing Counsel for the respondents.

(3.) .. The main grievance of the petitioners is that the dealers allegedly in default are one M/s.Nandyal Trading Private Limited and M/s.Sreekanth Trading Private Limited. But, the notices under Sec. 29 of the Act have been issued to the petitioners, one of whom is a proprietary concern and the other is a Private Limited company. In the light of the short grievance of the petitioners, we directed the learned Special Standing Counsel on 28.02.2019 to take notice and get instructions.