Telangana High Court
M/S. Albha Health Care Pvt Ltd vs The Appellate Joint Commissioner St And ... on 5 September, 2022
THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
AND
THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY
Writ Petition No.31113 of 2022
ORDER:(Per the Hon'ble the Chief Justice Ujjal Bhuyan) Heard Mr. M.Venkat Ram Reddy, learned counsel for the petitioner and Mr. L.Venkateswara Rao, learned counsel for the respondents.
2. Learned counsel for the petitioner submits that the matter has been settled under One Time Settlement scheme. Therefore, petitioner would not like to press this writ petition.
3. In view of the above, writ petition is dismissed as not pressed.
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 05.09.2022 vs