Telangana High Court
The United India Insurance ... vs Poojakar Narayana Anr on 11 April, 2023
Bench: Lalitha Kanneganti
HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
MA CMA No.1281 of 2009
JUDGMENT:
Learned counsel for the appellant-Insurance Company seeks permission to withdraw the appeal.
Permission is accorded and the appeal is dismissed as withdrawn. No order as to costs.
Miscellaneous petitions, if any pending in this appeal, shall stand dismissed.
_______________________ LALITHA KANNEGANTI, J 11th April, 2023.
sj