THE HON'BLE MS JUSTICE J.UMA DEVI
M.A.C.M.A.No.3682 OF 2014
JUDGMENT:
When the matter is taken up for hearing, it is brought to the notice of this Court that a letter dated 27.01.2021 was addressed to the Registry by the learned counsel for the appellant stating that he was instructed by the appellant-insurance company to withdraw the appeal. Referring to the contents of his letter permission is sought for withdrawal.
Permission as sought is accorded. Accordingly, appeal is dismissed as withdrawn. No order as to costs.
Pending miscellaneous petitions, if any, shall stand closed in consequence.
__________________ J.UMA DEVI,J Date:18.02.2021 Gk.
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THE HON'BLE MS JUSTICE J.UMA DEVI M.A.C.M.A.No.3682 OF 2014 Date:18.02.2021 Gk