Telangana High Court
United India Insurance Co Ltd Rep. ... vs Pembi Rajam 4 Othrs on 15 February, 2023
Bench: Lalitha Kanneganti
HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
MA CMA No.4963 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Permission is accorded and the appeal is dismissed as withdrawn.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 15th February, 2023.
sj