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The Bajaj Allianz General ... vs T.Venugopal Another
2021 Latest Caselaw 424 Tel

Citation : 2021 Latest Caselaw 424 Tel
Judgement Date : 12 February, 2021

Telangana High Court

The Bajaj Allianz General ... vs T.Venugopal Another on 12 February, 2021

Bench: Shameem Akther

       THE HON'BLE DR. JUSTICE SHAMEEM AKTHER

                 M.A.C.M.A.No.2279 OF 2014

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 Accordingly, the appeal is dismissed as withdrawn.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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