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The Oriental Insurance Company ... vs Bontha Saidi Reddy And 2 Others
2023 Latest Caselaw 1071 Tel

Citation : 2023 Latest Caselaw 1071 Tel
Judgement Date : 3 March, 2023

Telangana High Court

The Oriental Insurance Company ... vs Bontha Saidi Reddy And 2 Others on 3 March, 2023

Bench: Pulla Karthik

     THE HON'BLE SRI JUSTICE PULLA KARTHIK

               M.A.C.MA. No.2892 of 2007

JUDGMENT:

When the matter is taken up the learned counsel for

the appellant insurance company seeks permission to

withdraw the MACMA. Accordingly permission is granted.

The appellant insurance company is permitted to

deposit the amount within two months from the date of

this award.

In view of the above, this appeal is dismissed as

withdrawn. There is no order as to costs.

Pending miscellaneous petitions, if any, in this

MACMA shall stand closed.

___________________________ JUSTICE PULLA KARTHIK Date: 03.03.2023 BV

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