Telangana High Court
M/S. Vkc Footprints Global Private ... vs State Of Telangana on 12 November, 2021
Author: Chillakur Sumalatha
Bench: Chillakur Sumalatha
HONOURABLE SRI JUSTICE UJJAL BHUYAN
AND
HONOURABLE DR.JUSTICE CHILLAKUR SUMALATHA
W.P.No.3414 OF 2021
ORDER:(Per Hon'ble Sri Justice Ujjal Bhuyan) Heard Mr.M.V.J.K.Kumar, learned counsel for the petitioner and Mr. K.Raji Reddy, learned Standing Counsel for the Commercial Tax Department for respondents Nos.1 and 2.
2. Learned counsel for the petitioner submits, on instruction, that the dispute raised in the writ petition has been settled between the parties. Accordingly, petitioner seeks leave to withdraw the writ petition.
3. In view of above, writ petition is disposed of on withdrawal.
4. Miscellaneous applications, if any pending, shall stand closed.
5. No costs.
____________________ UJJAL BHUYAN, J __________________________________ DR. CHILLAKUR SUMALATHA, J Date: 12.11.2021.
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