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Bajaj Allianz General Insurance ... vs Jaddu Ramulamma 6 Others
2021 Latest Caselaw 557 AP

Citation : 2021 Latest Caselaw 557 AP
Judgement Date : 2 February, 2021

Andhra Pradesh High Court - Amravati

Bajaj Allianz General Insurance ... vs Jaddu Ramulamma 6 Others on 2 February, 2021

Bench: J. Uma Devi

            THE HON'BLE Ms.JUSTICE J. UMADEVI

                     M.A.C.M.A.No.228 of 2015

JUDGMENT:

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

notice of this Court that a letter is addressed to the Registry by the

learned counsel for the appellant stating that he was instructed to

withdraw the appeal.

Having regard to the contents mentioned in the letter,

permission to withdraw the appeal is accorded.

Accordingly, the appeal is dismissed as withdrawn. No order as

to costs. As a sequel, Interlocutory Applications, if any pending, shall

stand closed.

______________ J. UMADEVI, J

Dt: 02.02.2021.

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