Expand

January February March April May June July August September October November December

New India Assurance Company ... vs Smt. D. Narayanamma And 2 Others
2021 Latest Caselaw 1201 AP

Citation : 2021 Latest Caselaw 1201 AP
Judgement Date : 26 February, 2021

Andhra Pradesh High Court - Amravati

New India Assurance Company ... vs Smt. D. Narayanamma And 2 Others on 26 February, 2021

Bench: M.Venkata Ramana

    THE HON'BLE SRI JUSTICE M.VENKATA RAMANA

    CIVIL MISCELLANEOUS APPEAL No.237 OF 2006

JUDGMENT:

None appeared for the appellant even though, the name

of the appellant is mentioned in the cause list and though the

matter is posted under the caption for dismissal.

In the circumstances, the Civil Miscellaneous Appeal is

dismissed for non prosecution. No costs.

Miscellaneous petitions pending, if any, in this appeal

shall stand closed.

________________________________ JUSTICE M.VENKATA RAMANA Date: 26.2.2021 sj

THE HON'BLE SRI JUSTICE M.VENKATA RAMANA

C.M.A.No.237 OF 2006

DATE : 26.2.2021

Download the LatestLaws.com Mobile App

Publish Your Article

Campus Ambassador

Media Partner

Campus Buzz

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

About us Events Awards Workshops Contact us Grievance Cell Disclaimer Hyperlinking Policy Privacy Policy Advertise Media Partner Legal FAQs

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition