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United India Insurance Company ... vs Shaik Azam Syed Azam Anr
2021 Latest Caselaw 1084 Tel

Citation : 2021 Latest Caselaw 1084 Tel
Judgement Date : 6 April, 2021

Telangana High Court

United India Insurance Company ... vs Shaik Azam Syed Azam Anr on 6 April, 2021

Bench: B.Vijaysen Reddy

           THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

                      MACMA.No.4926 of 2008

JUDGMENT:

Ms. Satya Manjula, learned counsel for the appellant - insurance

company, states that the appellant is not interested in pursuing this

appeal. Hence, the appellant may be permitted to withdraw the

appeal.

2. Permission is accorded.

The civil miscellaneous appeal is dismissed as withdrawn.

As a sequel, the miscellaneous applications, if any, shall stand closed.

__________________ B. VIJAYSEN REDDY, J April 6, 2021 DSK

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