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Bajaj Allianz General Insurance ... vs Durgamma M And Another
2021 Latest Caselaw 236 Tel

Citation : 2021 Latest Caselaw 236 Tel
Judgement Date : 2 February, 2021

Telangana High Court

Bajaj Allianz General Insurance ... vs Durgamma M And Another on 2 February, 2021

Bench: K.Lakshman

     THE HONOURABLE SRI JUSTICE K. LAKSHMAN


               M.A.C.M.A. No.2388 OF 2017


JUDGMENT :

Sri A. Ramakrishna Reddy, learned counsel for the

Appellant/Insurance Company, has filed a letter dated

29.01.2021 seeking permission of this Court to withdraw the

present MACMA.

Permission is accorded. Accordingly, this MACMA is

dismissed as withdrawn. No order as to costs.

Miscellaneous petitions pending, if any, shall stand

closed.

__________________ K. LAKSHMAN, J

02.02.2021.

vvr

THE HONOURABLE SRI JUSTICE K. LAKSHMAN

M.A.C.M.A. No.2388 OF 2017

02.02.2021 (vvr)

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