Telangana High Court
United India Insurance Company ... vs Gangadhari Swaroopa And 5 Others on 24 April, 2023
Bench: Lalitha Kanneganti
HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
MA CMA No.795 of 2008
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Permission is accorded and the appeal is dismissed as withdrawn.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 24th April, 2023.
sj