Telangana High Court
M/S. Ecologic Chemicals Limited vs Deputy Commercial Tax Officerii on 22 September, 2022
THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
AND
THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY
WRIT PETITION Nos.400, 496 of 2019; 7365 of 2020
and 13025 of 2021
COMMON ORDER:(Per the Hon'ble the Chief Justice Ujjal Bhuyan) Heard Mr. K.P.Amarnath Reddy, learned counsel for the petitioners and Mr. K.Raji Reddy, learned Senior Standing Counsel for Commercial Tax appearing for the respondents.
2. Learned counsel for the petitioners submits that petitioners have opted for One Time Settlement (OTS) Scheme extended by the Government of Telangana. Therefore, petitioners would like to withdraw the writ petitions.
3. In view of the above, writ petitions are dismissed on withdrawal.
2
Miscellaneous applications pending, if any, shall stand closed. However, there shall be no order as to costs.
______________________________________ UJJAL BHUYAN, CJ ______________________________________ C.V.BHASKAR REDDY, J 22.09.2022 vs