Telangana High Court
The New India Assurance Company ... vs B. Mallikarjuna Rao 4 Ors on 11 April, 2023
Bench: Lalitha Kanneganti
THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
M.A.C.M.A. No.1964 of 2008
JUDGMENT:
Learned counsel for the appellant-Insurance Company seeks permission of the Court to withdraw the appeal.
2. Permission is accorded.
3. Accordingly, M.A.C.M.A. is dismissed as withdrawn. No order as to costs.
Miscellaneous applications, pending if any, shall stand closed.
__________________________ LALITHA KANNEGANTI, J April 11, 2023 mar