Citation : 2022 Latest Caselaw 316 Tel
Judgement Date : 28 January, 2022
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withdrawn.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
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