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The Oriental Insurance Com. Ltd., ... vs Smt. Shabana, Nizamabad. Ano.
2022 Latest Caselaw 5933 Tel

Citation : 2022 Latest Caselaw 5933 Tel
Judgement Date : 16 November, 2022

Telangana High Court

The Oriental Insurance Com. Ltd., ... vs Smt. Shabana, Nizamabad. Ano. on 16 November, 2022

Bench: G.Anupama Chakravarthy

  HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY

                   M.A.C.M.A.No.1804 of 2009

JUDGMENT :

Learned counsel for the appellant seeks permission to

withdraw the appeal filed by the Insurance Company and also

made an endorsement on the docket to that effect.

In view of the above, the M.A.C.M.A is dismissed as

withdrawn. No order as to costs.

Pending miscellaneous applications, if any, shall stand closed.

____________________________________ G. ANUPAMA CHAKRAVARTHY, J.

Date: 16.11.2022 SMK/LK THE HON'BLE SMT JUSTICE G.ANUPAMA CHAKRAVARTHY

M.A.C.M.A.No.1804 of 2009

Date: 16.11.2022

SMK/LK

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