Telangana High Court
M/S. Ibp Co.Ltd., vs The Asst. Commissioner Ctltu, And 2 ... on 24 July, 2020
Author: M.S. Ramachandra Rao
Bench: M.S.Ramachandra Rao
HONOURABLE SRI JUSTICE M.S.RAMACHANDRA RAO
And
HONOURABLE SRI JUSTICE T.AMARNATH GOUD
WRIT PETITION No.13231 of 2007
ORDER:(Per Hon'ble Sri Justice M.S. Ramachandra Rao) It is stated by learned counsel for petitioner that the matter has been settled out of Court by paying 25% of the penalty on condition that balance 75% of the penalty will be waived by the State Government Memo No.7249/CT.II(1)/2018-2 dt.26-03-2020.
Learned counsel for petitioner states that as required by the said Memo, he is withdrawing the case to enable the State to issue proceedings for waiving of balance payment.
In view of the said submission, this case is dismissed as withdrawn. No costs.
Pending miscellaneous petitions, if any, shall stand closed.
_______________________ ____ M.S.RAMACHANDRA RAO, J __________________ ____ T. AMARNATH GOUD, J Date: 24-07-2020 Vsv