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Reliance General Insurance Co. ... vs Vempatapu Yerraya 2 Others
2022 Latest Caselaw 1596 AP

Citation : 2022 Latest Caselaw 1596 AP
Judgement Date : 31 March, 2022

Andhra Pradesh High Court - Amravati

Reliance General Insurance Co. ... vs Vempatapu Yerraya 2 Others on 31 March, 2022

Bench: Ravi Cheemalapati

          HONOURABLE SRI JUSTICE RAVI CHEEMALAPATI

                     M.A.C.M.A.No. 2014 of 2010
JUDGMENT:

The learned counsel for the appellant filed a memo stating that the

appellant-insurance company instructed him vide e-mail communication

dated 03.09.2020 to file a memo seeking permission to withdraw the

appeal. The said e mail communication is enclosed to the said memo.

Perused the contents of the e mail communication enclosed to the

memo.

Permission is accorded to withdraw the appeal.

Accordingly, the MACMA is dismissed as withdrawn. No costs.

As a sequel thereto, miscellaneous petitions, if any, pending shall stand closed. Interim orders, if any, stand vacated.

________________________ JUSTICE RAVI CHEEMALAPATI Dated 31st March, 2022.

HONOURABLE SRI JUSTICE RAVI CHEEMALAPATI

M.A.C.M.A.No.2014 of 2010

Dated 31st March, 2022 RR

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