Section 8 in Andhra Pradesh Sales Tax (Settlement of Disputes) Act, 2001
8. Withdrawal of appeal, revision, etc.
(a)No application under this Act shall be entertained by the competent authority unless the applicant files written declaration stating that the appeal or revision or any other proceedings before the concerned authority under the relevant Act or any Court of law may be treated as withdrawn upon settlement of the dispute under this Act.(b)Upon settlement of a dispute under this Act, the corresponding appeal or revision filed by the State before the High Court or Supreme Court shall be withdrawn by the Authorities under the relevant Act.
