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M/S. United India Insurance Co. Ltd., vs Jagati Venkataiah , Venkanna
2025 Latest Caselaw 800 Tel

Citation : 2025 Latest Caselaw 800 Tel
Judgement Date : 3 January, 2025

Telangana High Court

        THE HON'BLE SRI JUSTICE J. SREENIVAS RAO

                    M.A.C.M.A.No.1549 of 2014

JUDGMENT:

When the matter is taken up for consideration, learned counsel

for the appellant seeks permission of the Court to withdraw the appeal.

2. Permission is accorded.

3. Accordingly, M.A.C.M.A. is dismissed as withdrawn. No order

as to costs.

Miscellaneous applications, pending if any, shall stand closed.

_______________________ J. SREENIVAS RAO, J

Date: 03.01.2025 vsl

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