Telangana High Court
United India Insurance Company ... vs Harijana Kistaiah on 24 March, 2021
Bench: Challa Kodanda Ram
HON'BLE SRI JUSTICE T. SUNIL CHOWDARY
CIVIL MISCELLANEOUS APPEAL No.337 of 2007
JUDGMENT:
No representation on behalf of the appellant on 15.7.2015 and 22.7.2015. No representation on behalf of the appellant in the forenoon and in the afternoon, though the matter is listed under the caption 'For Dismissal'. It seems that the appellant is not interested to prosecute the matter.
Hence, the civil miscellaneous appeal is dismissed for non-
prosecution. Consequently, miscellaneous petitions, if any, pending in this appeal, shall stand closed.
_________________________ T.SUNIL CHOWDARY, J Date: 23.7.2015.
YS