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The Oriental Insurance Company ... vs Chinthari Sayavva
2022 Latest Caselaw 6274 Tel

Citation : 2022 Latest Caselaw 6274 Tel
Judgement Date : 30 November, 2022

Telangana High Court

The Oriental Insurance Company ... vs Chinthari Sayavva on 30 November, 2022

Bench: G.Anupama Chakravarthy

THE HON'BLE SMT JUSTICE G.ANUPAMA CHAKRAVARTHY


                M.A.C.M.A No.2627 of 2009
JUDGMENT:

Basing on the letter dated 28.11.2022 addressed by

the learned counsel for the appellant, the matter is listed

under the caption "for withdrawal" on 30.11.2022. The

said letter discloses that he had instructions from the

Oriental Insurance Company Limited through mail on

25.11.2022 to withdraw the appeal.

2. Considering the said letter, the MACMA is

dismissed as withdrawn. No costs.

Pending miscellaneous applications, if any, shall

stand closed.

__________________________________ G.ANUPAMA CHAKRAVARTHY, J

Date: 30.11.2022 Smk/lk

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