Telangana High Court
United India Insurance Co Ltd vs B.Chandra Reddy on 9 March, 2023
Bench: Lalitha Kanneganti
THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
M.A.C.M.A. No.2174 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 Accordingly, M.A.C.M.A. is dismissed as withdrawn.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 March 09, 2023 mar