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Bajaj Allianz General Insurance ... vs Kakaraparthi Jaganmohan Rao 2 Ors
2021 Latest Caselaw 876 AP

Citation : 2021 Latest Caselaw 876 AP
Judgement Date : 16 February, 2021

Andhra Pradesh High Court - Amravati

Bajaj Allianz General Insurance ... vs Kakaraparthi Jaganmohan Rao 2 Ors on 16 February, 2021

Bench: J. Uma Devi

               THE HON'BLE MS JUSTICE J.UMA DEVI

                      M.A.C.M.A No.3253 of 2011

JUDGMENT:

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

counsel of the appellant that he has received instructions from the appellant-

Insurance company to withdraw the appeal, and he 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 his letter, dated 26.01.2021, 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Accordingly, the MACMA is dismissed as withdrawn.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: 16.02.2021 Dsr

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