Expand

O P Jindal Global University

trademarkclick

2026 2025 2024 2023 2022 2021

January February March April May June July August September October November December

Bajaj Allianz General Insurance ... vs Harijan Kondamma
2021 Latest Caselaw 238 Tel

Citation : 2021 Latest Caselaw 238 Tel
Judgement Date : 2 February, 2021

Telangana High Court

Bajaj Allianz General Insurance ... vs Harijan Kondamma on 2 February, 2021

Bench: K.Lakshman

     THE HONOURABLE SRI JUSTICE K. LAKSHMAN


               M.A.C.M.A. No.1298 OF 2018


JUDGMENT :

Smt. A. Malathi, learned counsel for the

Appellant/Insurance Company, has filed a letter dated

28.01.2021 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dismissed as withdrawn.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.1298 OF 2018

02.02.2021 (vvr)

Download the LatestLaws.com Mobile App

Join latestlaws whatsapp group

Publish Your Article

Campus Ambassador

Media Partner

Campus Buzz

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

start up India

About us Events Awards Workshops Contact us Grievance Cell Disclaimer Hyperlinking Policy Privacy Policy Advertise Media Partner Legal FAQs