National Insurance Co. Ltd., vs Shaik Shamshad Begum 3 Others
2024 Latest Caselaw 9524 AP

Andhra Pradesh High Court - Amravati

National Insurance Co. Ltd., vs Shaik Shamshad Begum 3 Others on 21 October, 2024

APHC010887892016

                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI             [3367]
                          (Special Original Jurisdiction)

       MONDAY ,THE TWENTY FIRST DAY OF OCTOBER
           TWO THOUSAND AND TWENTY FOUR

                       PRESENT
          THE HONOURABLE SRI JUSTICE V SRINIVAS

      MOTOR ACCIDENT CIVIL MISCELLANEOUS APPEAL
                    NO: 3197/2016

Between:
National Insurance Co. Ltd.,                            ...APPELLANT
                                   AND

Shaik Shamshad Begum 3 Others and                   ...RESPONDENT(S)
Others

Counsel for the Appellant:
  VENKATESWARLU PALADUGU

Counsel for the Respondent(S):
  G V S MEHAR KUMAR

The Court made the following:

JUDGMENT:

Both the learned counsel present.

2. Learned counsel for the appellant submits that he intends

to not press the present appeal and made an endorsement on

the bundle to that effect. Learned counsel for the

respondents/claimants reported no objection.

3. Having regard to the above submissions, the present

appeal is dismissed as not pressed. There shall be no order as

to costs.

Interim orders granted earlier if any, stand vacated.

Miscellaneous petitions pending if any, stand closed.

_____________________ JUSTICE V.SRINIVAS Date: 21.10.2024 Krs

THE HON'BLE SRI JUSTICE V.SRINIVAS

DATE: 21.10.2024

Krs