The Branch Manager vs Tatanaboina Koteswaramma 3 ...
2021 Latest Caselaw 1248 AP

               THE HON'BLE MS JUSTICE J.UMA DEVI

                    M.A.C.M.A.No.2624 OF 2014

JUDGMENT:

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

notice of this Court that a memo was filed in the Registry by the

learned counsel for the appellant seeking permission of this Court

to withdraw the appeal filed by him, on duly enclosing the

instructions received from the appellant-insurance company

through E-mail where only mentioned that a decision was taken by

the insurance company to withdraw the appeal and to deposit the

balance awarded amount.

Having regard to the aforementioned facts born by record,

the appeal is dismissed as withdrawn.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:01-03-2021 Gk.

THE HON'BLE MS JUSTICE J.UMA DEVI

M.A.C.M.A.No.2624 OF 2014

Date:01.03.2021 Gk