United India Insurance Company Limited vs Usha Kumar Kogilwaimath
2025 Latest Caselaw 3371 Tel

Telangana High Court

United India Insurance Company Limited vs Usha Kumar Kogilwaimath on 24 March, 2025

      THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA
                          AND
       THE HON'BLE JUSTICE B.R.MADHUSUDHAN RAO

                         M.A.C.M.A.No.80 of 2025

Mr. Somanchi Venkateswarlu, learned counsel appearing for the appellant.

JUDGMENT:

(Per Hon'ble Justice Moushumi Bhattacharya)

Learned counsel appearing for the appellant seeks to withdraw

the present Appeal.

2. We find from the proceeding sheets that the matter was before

this Court from 27.01.2025 despite an undertaking given by the

Deputy General Manager, United India Insurance Company on

17.02.2025 that the appellant shall withdraw the Appeal.

3. M.A.C.M.A.No.80 of 2025, along with all connected applications,

is accordingly dismissed as withdrawn subject to the appellant paying

costs of Rs.50,000/- to the respondents/claimants, within 7 days from

today.

Interim orders, if any, shall stand vacated. There shall be no

order as to costs.

__________________________________ MOUSHUMI BHATTACHARYA, J

_____________________________ B.R.MADHUSUDHAN RAO, J Date: 24.03.2025 VSU