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Bajaj Allianz General Insurance ... vs K. Prameela 3 Others
2021 Latest Caselaw 436 Tel

Citation : 2021 Latest Caselaw 436 Tel
Judgement Date : 15 February, 2021

Telangana High Court

Bajaj Allianz General Insurance ... vs K. Prameela 3 Others on 15 February, 2021

Bench: T.Vinod Kumar

         THE HON'BLE SRI JUSTICE T. VINOD KUMAR

                     MACMA No.306 of 2015

JUDGMENT:

A letter dated 10.02.2021 addressed by the learned counsel

for the appellant/insurance company, whereby it is stated that the

appellants intends to withdraw the present appeal, is placed on

the record of this Court.

Having regard to the desire expressed by the appellant/

insurance company, through its counsel, the appeal is dismissed

as withdrawn. No order as to costs. Miscellaneous petitions, if any,

pending in this appeal, shall stand closed.

___________________ T. VINOD KUMAR, J Date: 15.02.2021 Isn

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