Bajaj Allianz General Insurance ... vs Pallapu Rajender Anr
2022 Latest Caselaw 315 Tel

Citation : 2022 Latest Caselaw 315 Tel
Judgement Date : 28 January, 2022

Telangana High Court

Bajaj Allianz General Insurance ... vs Pallapu Rajender Anr on 28 January, 2022

Bench: P.Sree Sudha

       THE HONOURABLE SMT. JUSTICE P.SREE SUDHA

              C.M.A.Nos.1071 OF 2011 & 633 OF 2012

COMMON JUDGMENT:

       Learned counsel for the appellant in C.M.A.No.1071 of 2011

represented that he intends to withdraw C.M.A.Nos.1071 of 2011 and

633 of 2012 and stated that he has also informed the learned standing

counsel for the insurance company.

2.     The civil miscellaneous appeals are, accordingly, dismissed as

withdrawn. No costs.

       Pending miscellaneous petitions, if any, shall stand closed.




                                                  _________________
                                                   P.SREE SUDHA, J
28.01.2022

Lrkm

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