Citation : 2021 Latest Caselaw 977 AP
Judgement Date : 18 February, 2021
THE HON'BLE MS JUSTICE J.UMA DEVI
M.A.C.M.A.No.2047 OF 2012
JUDGMENT:
When the matter is taken up for hearing, it is brought to the
notice of this Court that a letter dated 27.01.2021 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.
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Accordingly, appeal is dismissed as withdrawn.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:18.02.2021 Gk.
THE HON'BLE MS JUSTICE J.UMA DEVI
M.A.C.M.A.No.2047 OF 2012
Date:18.02.2021 Gk
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!