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Icici Lombard General Insurance ... vs Nagarla Parvathalu 3 Ors
2022 Latest Caselaw 521 Tel

Citation : 2022 Latest Caselaw 521 Tel
Judgement Date : 9 February, 2022

Telangana High Court

Icici Lombard General Insurance ... vs Nagarla Parvathalu 3 Ors on 9 February, 2022

Bench: G Sri Devi

                 THE HON'BLE JUSTICE G. SRI DEVI

                      M.A.C.M.A. No. 2112 of 2012

JUDGMENT:

Learned counsel for the appellant submits that the matter has

already been settled out of court and therefore, seeks permission of

this Court to withdraw the appeal. To that effect, he has also

addressed a letter to the Registry, dated 31.01.2022.

Recording the submission of the learned counsel for the

appellant, the appeal is accordingly dismissed as withdrawn. No

costs.

Miscellaneous petitions, if any pending, shall stand closed.

_____________________ JUSTICE G. SRI DEVI

09.02.2022 tsr

THE HON'BLE JUSTICE G. SRI DEVI

M.A.C.M.A. No. 2112 of 2012

DATE: 09-02-2022

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