Pursuant To A Letter vs Unknown
2021 Latest Caselaw 4831 AP

     THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR

AND THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI

M.A.C.M.A.No.1051 of 2014

JUDGMENT:- (Per Hon'ble Sri Justice C.Praveen Kumar)

Pursuant to a letter, dated 21.11.2021, filed by the learned

counsel for the appellant to the Registrar (Judicial), the matter is

listed under the caption "For withdrawal".

2. Learned counsel for the appellant stated that the matter has

been settled and as such, seeks permission to withdraw this

appeal.

3. Permission is accorded.

4. Accordingly, this Motor Accidents Civil Miscellaneous Appeal

is dismissed as withdrawn. There shall be no order as to costs.

Miscellaneous petitions pending, if any, in this Motor

Accidents Civil Miscellaneous Appeal shall stand closed.

_______________________________ JUSTICE C.PRAVEEN KUMAR

_______________________________ JUSTICE RAVI NATH TILHARI

Date : 24.11.2021 AMD

THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR AND THE HONOURABLE SRI JUSTICE RAVI NATH TILHARI

M.A.C.M.A.No.1051 of 2014

Date : 24.11.2021

AMD