M/S. Cache Furniture Ltd vs The Deputy Commissioner Ct
2023 Latest Caselaw 3501 Tel

       THE HON'BLE SRI JUSTICE P.SAM KOSHY

AND THE HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY

W.P.No.27433 of 2022

JUDGMENT:(per Hon'ble Sri Justice P.SAM KOSHY)

When the matter is taken up for hearing, Sri Venkat Ram

Reddy, learned counsel representing Sri Shaik Jeelani Basha,

learned counsel appearing for the petitioner, submits that the

matter has been settled under One Time Settlement scheme. In

view of the same, nothing survives for adjudication.

2. Accordingly, the writ petition is closed. There shall be no

order as to costs.

Consequently, miscellaneous petitions pending, if any shall

stand closed.

___________________ P.SAM KOSHY, J

___________________________________________ LAXMI NARAYANA ALISHETTY, J

1st November, 2023 vsl/bms

THE HON'BLE SRI JUSTICE P.SAM KOSHY AND THE HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY

W.P.No.27433 of 2022 (per the Hon'ble Sri Justice P.SAM KOSHY)

1st November, 2023

vsl/bms