Natco Pharma Ltd.Hyd. vs Commi.Of Commercial Taxes ...
2022 Latest Caselaw 4419 Tel

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

              SPECIAL APPEAL No.14 OF 2002
JUDGMENT:     (Per Hon'ble Dr.SA,J)


      This appeal is filed by the appellant aggrieved by the

order, dated 22.04.2002 passed in CCT's Ref.L.III(2)/274/9

by   the   respondent-Commissioner      of   Commercial   Taxes,

Hyderabad.

2. Heard. Perused the record.

3. It is brought to the notice of this Court by the learned

counsel for the appellant that the appellant has applied for

One Time Settlement (OTS) and was granted the benefit of

the scheme. In view of the same, the appellant does not

want to proceed further in this appeal.

4. Recording the said submissions, all further proceedings

in this appeal are closed.

5. Accordingly, the Special Appeal is disposed of.

Miscellaneous Petitions, if any, pending in this appeal

shall stand closed. No costs.

______________________ Dr. SHAMEEM AKTHER, J ______________________ E.V.VENUGOPAL, J Date: 06.09.2022 ssp