Telangana High Court
Shriram General Insurance Com Ltd vs Kolan Yerrolla Laxmi 4 Others on 12 April, 2023
Bench: Lalitha Kanneganti
HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
MA CMA No.1232 of 2013
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Permission is accorded and the appeal is dismissed as withdrawn.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 12th April, 2023.
sj