Section 5(6) in Bihar Settlement of Taxation Disputes Act, 2016
(6)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 sub-section (5), the said revision, reference, Writ Petition or Special Leave Petition shall be deemed to have been dismissed as withdrawn and notwithstanding anything to the contrary contained in any order or judgment of any Court or Tribunal, the said revision, reference, Writ Petition or Special Leave Petition shall be deemed never to have been preferred by the party.
