M/S. Khazana Jewellery Private ... vs Commissioner Of Commercial ...
2023 Latest Caselaw 1565 Tel

              THE HON'BLE SRI JUSTICE T. VINOD KUMAR
                               AND
              THE HON'BLE SMT JUSTICE P.SREE SUDHA

                               SPLA. No.3 of 2020

JUDGMENT:(per Hon'ble Sri Justice T.Vinod Kumar)


        Learned counsel for the appellant has filed a letter addressed to the

Registrar(Judicial) High Court for the State of Telangana at Hyderabad, on

24.03.2023

stating that the appellant had opted the One Time Settlement

(OTS) Scheme introduced by the Government of Telangana, vide

G.O.Ms.No.45 Rev.(CT.II) Department, dt.09.05.2022, for settlement of

disputes; that the application has been accepted and they have paid the

amount as per the said OTS; and therefore seeks to withdraw this Appeal.

2. In view of the above said submission, this Appeal is dismissed as

withdrawn. No order as to costs.

3. Consequently, miscellaneous petitions pending, if any, shall stand

closed in the light of this final order.

___________________ T. VINOD KUMAR, J

_________________ P.SREE SUDHA, J 10th April, 2023

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THE HON'BLE SRI JUSTICE T. VINOD KUMAR AND THE HON'BLE SMT JUSTICE P.SREE SUDHA

SPLA. No.3 of 2020 (per Hon'ble Sri Justice T.Vinod Kumar)

Dt.10.04.2023

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