M/S.Lyophilization Systems Inia ... vs The Commissioner Of Commercial ...
2022 Latest Caselaw 4249 Tel

      THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
                        AND
      THE HON'BLE SRI JUSTICE E.V. VENUGOPAL

              SPECIAL APPEAL No.7 OF 2016

JUDGMENT: (Per Hon'ble Dr.SA,J)

      This appeal is filed by the appellant aggrieved by the

order, dated 26.03.2016, passed in CCT's Ref.No.L.III(2)/

6/2016 (CO.No.7/2016), by the respondent-Commissioner of

Commercial Taxes, Telangana State, Hyderabad.

2. Heard. Perused the record.

3. Learned counsel for the appellant would submit that the

appellant has applied for One Time Settlement (OTS) and the

same is under consideration and seeks permission of this

Court to withdraw the appeal.

4. Permission is accorded.

5. Accordingly, the appeal is dismissed as withdrawn.

Miscellaneous Petitions, if any, pending in this appeal

shall stand closed. There shall be no order as to costs.

______________________ Dr. SHAMEEM AKTHER, J

__________________ E.V. VENUGOPAL, J Date: 23.08.2022 MD