Telangana High Court
United India Insurance Company ... vs Parvathapuram Rangiah Anr on 13 February, 2023
Bench: Lalitha Kanneganti
THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
M.A.C.M.A. No.5279 of 2008
JUDGMENT:
Learned counsel for the appellant 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 Accordingly, M.A.C.M.A. is dismissed as withdrawn.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 February 13, 2023 mar