Telangana High Court
National Insurance Company Ltd., vs K.Venkat Reddy on 6 January, 2023
Bench: Nagesh Bheemapaka
HON'BLE SRI JUSTICE B.N.RAO NALLA
M.A.C.M.A.No.640 of 2005
JUDGMENT:
When the matter came up for hearing on 10.11.2010, none appeared on behalf of the appellant. Hence, the matter was directed to be listed under the caption "for dismissal. Even today, when the matter is called, no body has appeared on behalf of the appellant nor is there any representation on its behalf. It seems that the appellant is not interested in prosecuting the matter.
Hence, this appeal is dismissed for non-prosecution. No order as to costs.
______________ B.N.RAO NALLA,J 12-11-2010 Stp