Telangana High Court
United India Insurance Company Ltd., vs Jadav Bapuji on 22 April, 2022
Author: P. Madhavi Devi
Bench: P. Madhavi Devi
THE HONOURABLE SMT JUSTICE P. MADHAVI DEVI
MACMA No.153 OF 2016
ORDER:
This Motor Accidents Civil Miscellaneous Appeal is filed by the Insurance Company against the grant of compensation awarded by the Court of the Motor Accidents Claims Tribunal-
cum- VIII Additional District Judge at Nizamabad in OP No.750 of 2012, dated 29.09.2015.
2. Learned counsel for the petitioner seeks permission to withdraw the MACMA. Permission is granted.
3. Accordingly the MACMA is dismissed as withdrawn.
4. Miscellaneous Petitions, if any, pending in this Writ Petition shall stand closed.
________________________________ JUSTICE P.MADHAVI DEVI Date: 22.04.2022 pld 2 THE HONOURABLE SMT JUSTICE P. MADHAVI DEVI MACMA No. 153 OF 2016 Date:22.04.2022 pld