Telangana High Court
The Bajaj Allianz General ... vs Mara Sarojana on 2 February, 2021
Bench: K.Lakshman
THE HONOURABLE SRI JUSTICE K. LAKSHMAN
M.A.C.M.A. No.1321 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dismissed as withdrawn.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 2
THE HONOURABLE SRI JUSTICE K. LAKSHMAN
M.A.C.M.A. No.1321 OF 2018
02.02.2021 (vvr)
