Telangana High Court
Bajaj Allianz General Insurance ... vs Ailaboina Bhulaxmi on 29 January, 2021
Bench: Shameem Akther
THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
M.A.C.M.A.No.2873 of 2012
JUDGMENT:
The learned Standing Counsel for the appellants-Bajaj
Allianz General Insurance Company Limited seeks permission of
this Court to withdraw this appeal.
2. Permission is accorded.
3. Accordingly, this appeal is dismissed as withdrawn. There
shall be no order as to costs.
Pending miscellaneous petitions, if any, shall stand closed.
______________________ Dr. SHAMEEM AKTHER, J Date: 29.01.2021 ssp
