Citation : 2021 Latest Caselaw 3011 Tel
Judgement Date : 26 October, 2021
HONOURABLE SRI JUSTICE A.VENKATESHWARA REDDY
CMA.No.722 of 2018
JUDGMENT:
Learned counsel for the appellant Bajaj Allianz General
Insurance Co.Ltd.,/opposite Party No.2 has filed application on
22.10.2021 in the Registry seeking permission to withdraw the
appeal.
2. Permission is accorded.
3. Accordingly, the appeal is dismissed as withdrawn. Interim
order granted earlier shall stand vacated. Pending miscellaneous
applications, if any, shall stand closed.
________________________________ A.VENKATESHWARA REDDY,J 26.10.2021 Nvl
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