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Tata Aig General Inssurance ... vs A.Narasimhulu
2021 Latest Caselaw 877 Tel

Citation : 2021 Latest Caselaw 877 Tel
Judgement Date : 19 March, 2021

Telangana High Court

Tata Aig General Inssurance ... vs A.Narasimhulu on 19 March, 2021

Bench: B.Vijaysen Reddy

        THE HONOURABLE SRI JUSTICE B. VIJAYSEN REDDY

                         MACMA. No.2619 of 2009

JUDGMENT:

The learned counsel for the appellant addressed a letter dated

17.03.2021 stating that her client, Tata AIG General Insurance Company

Limited, instructed her to withdraw the appeal.

Today, the matter has been listed under the caption for withdrawal

and the learned counsel for the appellant seeks permission from this

Court to withdraw the appeal.

Permission accorded and this appeal is disposed of as withdrawn.

There shall be no order as to costs.

As a sequel, miscellaneous applications, if any pending,

shall stand closed.

_____________________________ JUSTICE B. VIJAYSEN REDDY Date: 19.03.2021 LSK

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