Telangana High Court
M/S.Paragon Polymer Products Pvt.Ltd vs The Assistant Commissioner Ct on 6 September, 2022
THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
AND
THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY
W.P.Nos.26138 of 2009; 27159 & 27299 of 2017; 28665 & 28753 of 2018;
8405, 8468, 8472, 14114, 14131, 14143, 14309, 17737, 17748 & 18789 of 2020
COMMON ORDER:(Per the Hon'ble the Chief Justice Ujjal Bhuyan) Heard Mr. Bhaskar Reddy Vemireddy, learned counsel for the petitioners and Mr. L.Venkateswar Rao, learned Standing Counsel for the Commercial Tax Department appearing for the official respondents.
2. Learned counsel for the petitioners submits that petitioners have opted for One Time Settlement (OTS) scheme announced by Government of Telangana in terms of G.O.Ms.No.45 dated 09.05.2022; Applications of the petitioners for OTS have been accepted by the Government; Therefore, petitioners would like to withdraw the respective writ petitions.
3. In view of the above, the writ petitions are dismissed on withdrawal. No costs.
As a sequel, miscellaneous petitions, pending if any, stand dismissed.
__________________ UJJAL BHUYAN, CJ _______________________ C.V.BHASKAR REDDY, J Date: 06.09.2022 LUR ::2::