Andhra Pradesh High Court - Amravati
The Bajaj Allianz General ... vs Shaik Shameerunissa on 1 February, 2021
Bench: J. Uma Devi
THE HON'BLE Ms.JUSTICE J. UMADEVI
M.A.C.M.A.No.800 of 2019
JUDGMENT:
When the matter is taken up for hearing, it is brought to the notice of this Court that a letter, dated 25.01.2021 is addressed to the Registry by the learned counsel for the appellant stating that she was instructed to withdraw the appeal.
Having regard to the contents mentioned in the letter dated 27.01.2021 permission to withdraw the appeal is accorded.
Accordingly, the appeal is dismissed as withdrawn. No order as to costs. As a sequel, Interlocutory Applications, if any pending, shall stand closed.
______________ J. UMADEVI, J Dt:01.02.2021.
MS