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Bajaj Allanz Insurance Company ... vs Talari Chandra 2 Others
2021 Latest Caselaw 1020 AP

Citation : 2021 Latest Caselaw 1020 AP
Judgement Date : 19 February, 2021

Andhra Pradesh High Court - Amravati

Bajaj Allanz Insurance Company ... vs Talari Chandra 2 Others on 19 February, 2021

Bench: J. Uma Devi

              THE HON'BLE MS JUSTICE J.UMA DEVI

                    M.A.C.M.A.No.483 OF 2015

JUDGMENT:

When the matter is taken up for hearing, it is brought to the

notice of this Court that a letter dated 12.02.2021 was addressed

to the Registry by the learned counsel for the appellant stating that

he was instructed by the appellant-insurance company to

withdraw the appeal. Referring to the contents of his letter

permission is sought for withdrawal of the case.

Permission as sought is accorded.

Accordingly, appeal is dismissed as withdrawn. No order as

to costs.

Pending miscellaneous petitions, if any, shall stand closed in

consequence.

__________________ J.UMA DEVI,J Date:19.02.2021 Gk.

THE HON'BLE MS JUSTICE J.UMA DEVI

M.A.C.M.A.No.483 OF 2015

Date:19.02.2021 Gk

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