Telangana High Court
Telugu Film Producers Mutually Aided ... vs Appellate Deputy Commissioner Ct/ ... on 28 March, 2023
Author: N.Tukaramji
Bench: N.Tukaramji
THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
AND
THE HON'BLE SRI JUSTICE N. TUKARAMJI
WRIT PETITION No.19797 of 2020
ORDER:(Per the Hon'ble the Chief Justice Ujjal Bhuyan) Heard Ms. B.Nishitha, learned counsel appearing on behalf of Mr. M.Naga Deepak, learned counsel for the petitioner and Mr. V.Rajeshwar Rao, learned counsel for the respondents.
2. Learned counsel for the petitioner submits on instruction that petitioner has availed the benefit of One Time Settlement (OTS) scheme introduced by the Government of Telangana vide G.O.Ms.No.45, dated 09.05.2022. As a result, the tax dispute has been settled. She, therefore, seeks withdrawal of the writ petition.
3. In view of the above, the writ petition is dismissed on withdrawal.
Miscellaneous applications pending, if any, shall stand closed. However, there shall be no order as to costs.
______________________________________ UJJAL BHUYAN, CJ ______________________________________ N. TUKARAMJI, J 28.03.2023 vs