Telangana High Court
Bajaj Allianz General Insurance ... vs Jakkula Venkatamma And Another on 26 October, 2021
Bench: N.Tukaramji
THE HON'BLE SRI JUSTICE N.TUKARAMJI
MACMA No.1917 of 2012
JUDGMENT :
1. Sri A,Rama Krishna Reddy, learned counsel for the appellant filed letter dated 22.10.2021 before the registry stating that the appellant may be permitted to withdraw the appeal.
2. Permission is accorded.
3. Accordingly, MACMA is dismissed as withdrawn. There shall be no order as to costs.
Pending miscellaneous applications, if any, shall stand closed.
________________ N.TUKARAMJI, J Date: 26.10.2021 Kvrm