Telangana High Court
Bajaj Allianz vs Ramavath Pandu on 26 October, 2021
Bench: A.Venkateshwara Reddy
HONOURABLE SRI JUSTICE A.VENKATESHWARA REDDY
CMA.No.738 of 2018
JUDGMENT:
Learned counsel for the appellant Bajaj Allianz General Insurance Co.Ltd.,/opposite Party No.2 has filed application on 22.10.2021 in the Registry seeking permission to withdraw the appeal.
2. Permission is accorded.
3. Accordingly, the appeal is dismissed as withdrawn. Interim order granted earlier shall stand vacated. Pending miscellaneous applications, if any, shall stand closed.
________________________________ A.VENKATESHWARA REDDY,J 26.10.2021 Nvl