Section 3(3) in Bihar Settlement of Taxation Disputes Act, 2019
(3)Upon an order of settlement of a dispute relating to -(i)a revision petition pending before the Tribunal, or(ii)a reference, or(iii)a Writ Petition, or(iv)a Special Leave Petitionbeing passed under Section 5, the said revision, reference, Writ Petition or Special Leave Petition shall be deemed to have been disposed of in terms of the aforesaid settlement.
