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National Insurance Company ... vs Paliyad Batthu Bai,
2022 Latest Caselaw 5847 Tel

Citation : 2022 Latest Caselaw 5847 Tel
Judgement Date : 15 November, 2022

Telangana High Court

National Insurance Company ... vs Paliyad Batthu Bai, on 15 November, 2022

Bench: A.Venkateshwara Reddy

  THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY

      CIVIL MISCELLANEOUS APPEAL No.1256 of 2005

JUDGMENT:

Heard learned counsel for the appellants. On instructions

it is submitted by the learned counsel that he may be permitted

to withdraw the appeal and he made an endorsement on this

Civil Miscellaneous Appeal to that effect. Accordingly, while

considering the request and also in view of the endorsement

made by the learned counsel for the appellants, this Civil

Miscellaneous Appeal is dismissed as withdrawn.

Miscellaneous applications, if any pending, shall stands closed.

In the circumstances of the case, there shall be no order as to

the costs.

________________________________ A.VENKATESHWARA REDDY, J 15-11-2022 SA

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