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Judgment
Counsel appearing for the petitioner submitted that this petition has been preferred for getting the incentives from the respondent for the reasons stated in the memo of this petition.
However, Counsel appearing for respondent fairly submitted that the petitioner is entitled to more incentives than what is demanded in the present petition. Moreover, the respondents are also in need of correct details of GST etc. and the same has been communicated by the counsel for the respondent to the petitioner, hence, as soon as these details are supplied by the petitioner to the respondent, higher amount of incentives shall be paid to the petitioner.
In view these submissions, counsel for petitioner is withdrawing this petition and has submitted that they will supply all the necessary details to the respondent.
In view of this submission, this petition is disposed of as withdrawn.
Liberty is reserved with the petitioner to approach this Tribunal in case of any difficulty by way of a fresh litigation.
Liberty is also reserved with the respondent to initiate fresh litigation in case of any difficulty.