M/S. Bajaj Allianz General ... vs Smt. Mushti Golla Shankaramma And ...

Citation : 2021 Latest Caselaw 330 Tel
Judgement Date : 5 February, 2021

Telangana High Court
M/S. Bajaj Allianz General ... vs Smt. Mushti Golla Shankaramma And ... on 5 February, 2021
Bench: Shameem Akther
       THE HON'BLE DR. JUSTICE SHAMEEM AKTHER

                M.A.C.M.A.No.1544 OF 2013

JUDGMENT:

Heard. Perused the record.

On 12.12.2020, an Award was passed by the High Court Legal Services Committee stating that the appellant/Insurance Company, represented by Sri Shaik Ismail, Assistant Manager (Legal), sought permission to withdraw the appeal and that therefore, the appeal stands disposed of as withdrawn. This appeal is, accordingly, disposed of in terms of the said Award dated 12.12.2020. The Registry is directed to annex a copy of the Award dated 12.12.2020 to this judgment. No costs.

Miscellaneous Petitions, if any, pending in this appeal shall stand closed.

______________________ Dr. SHAMEEM AKTHER, J February 05, 2021.

MD