Telangana High Court
National Insurance Company ... vs Yogesh Company 3 Ors. on 16 December, 2022
Bench: Nagesh Bheemapaka
THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA
MACMA No.2373 OF 2006
JUDGMENT:
In spite of granting repeated adjournments no one appeared on behalf of the appellant. Though the matter is listed today under the caption "For Dismissal", none appeared. It seems that the appellant has no interest to pursue the appeal.
2. Under these circumstances, this MACMA is dismissed for non prosecution.
As a sequel, Miscellaneous Applications, if any, pending shall stand closed. There shall be no order as to costs.
_______________________ NAGESH BHEEMAPAKA, J Date: 16.12.2022 DSU/GV