Telangana High Court
New India Assurance Company Limited vs S. Kamala 6 Ors on 2 August, 2022
Author: G. Sri Devi
Bench: G. Sri Devi
THE HONOURABLE JUSTICE G. SRI DEVI M.A.C.M.A. No.1791 of 2007 ORDER:
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Learned counsel for the appellant-New India Assurance Company limited seeks permission to withdraw the application. Permission is accorded. Accordingly, the appeal is dismissed as withdrawn. No order as to costs.
JUSTICE G. SRI DEVI 02.08.2022 pgp