Telangana High Court
M/S. Ecologic Chemicals Limited vs Deputy Commercial Tax Officer Ii on 26 October, 2022
Author: T.Vinod Kumar
Bench: T. Vinod Kumar
THE HON'BLE SRI JUSTICE T. VINOD KUMAR
AND
THE HON'BLE SRI JUSTICE PULLA KARTHIK
Writ Petition No.5232 of 2019
ORDER:(per Hon'ble Sri Justice T.Vinod Kumar) Learned counsel for the petitioner submits that the petitioner has availed the One Time Settlement Scheme introduced by the State of Telangana for settlement of disputes, and thus, seeks permission of the Court to withdraw the Writ Petition.
Granting permission as sought for, the Writ Petition is dismissed as withdrawn.
Pending miscellaneous petitions, if any, shall stand closed in the light of this final order. No order as to costs.
__________________ T. VINOD KUMAR, J Date:26.10.2022 _________________ PULLA KARTHIK, J GJ 2 THE HON'BLE SRI JUSTICE T. VINOD KUMAR AND THE HON'BLE SRI JUSTICE PULLA KARTHIK Writ Petition No.5232 of 2019 (per Hon'ble Sri Justice T.Vinod Kumar) 20.10.2022 GJ