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Bajaj Allianz General Insurance ... vs Garlapati Bharathi 2 Ors, Khammam ...
2021 Latest Caselaw 422 Tel

Citation : 2021 Latest Caselaw 422 Tel
Judgement Date : 12 February, 2021

Telangana High Court

Bajaj Allianz General Insurance ... vs Garlapati Bharathi 2 Ors, Khammam ... on 12 February, 2021

Bench: Shameem Akther

       THE HON'BLE DR. JUSTICE SHAMEEM AKTHER

                 M.A.C.M.A.No.1279 OF 2010

JUDGMENT:

Learned Standing Counsel for the appellant/Insurance

Company filed a letter, dated 09.02.2021, in the Registry

seeking permission of the Court to withdraw the appeal.

2. Permission, as sought for, is accorded.

3. Accordingly, the appeal is dismissed as withdrawn. There

shall be no order as to costs.

Miscellaneous Petitions, if any, pending in this appeal shall

stand closed.

______________________ Dr. SHAMEEM AKTHER, J Date: 12.02.2021 ssp

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