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Bajaj Alliyanj Assurance Company ... vs A Salman Raju 3 Others
2021 Latest Caselaw 785 AP

Citation : 2021 Latest Caselaw 785 AP
Judgement Date : 11 February, 2021

Andhra Pradesh High Court - Amravati

Bajaj Alliyanj Assurance Company ... vs A Salman Raju 3 Others on 11 February, 2021

Bench: J. Uma Devi

               THE HON'BLE MS JUSTICE J.UMA DEVI

                      M.A.C.M.A No.1735 of 2017

JUDGMENT:

When the matter is taken up for hearing, it is represented by the

counsel of the appellant that she has received instructions from the

appellant-assurance company to withdraw the appeal, and she also

addressed a letter to the Registry in this regard.

Having regard to the submissions made by the learned counsel for the

appellant and the contents of her letter, dated 09.02.2021, addressed to the

Registry, permission is accorded to withdraw the present appeal.

Accordingly, the MACMA is dismissed as withdrawn. No order as to

costs.

Pending miscellaneous applications, if any, shall stand closed in

consequence.

__________________ J.UMA DEVI,J Date: 11.02.2021 Dsr

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