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T.N. Stc v. Radha

Kerala High Court
Jun 8, 2022

A. Badharudeen, J.:— The learned counsel for the appellant seeks permission to withdraw this appeal in view of the decisions reported in [(2017) 16 SCC 680], National Insurance Company Ltd. v. Pranay Sethi and [(2011) 13 SCC 236], Ramachandrappa v. Manager, Royal Sundaram Alliance Insurance Company Ltd.

2. Permission is granted. Accordingly, this appeal is dismissed as withdrawn.