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The Branch Manager, New India ... vs Smt .Ammulu And 5 Others
2021 Latest Caselaw 389 AP

Citation : 2021 Latest Caselaw 389 AP
Judgement Date : 27 January, 2021

Andhra Pradesh High Court - Amravati

The Branch Manager, New India ... vs Smt .Ammulu And 5 Others on 27 January, 2021

Bench: M.Venkata Ramana

             HON'BLE SRI JUSTICE M. VENKATA RAMANA

                         C.M.A. No. 343 of 2007

JUDGMENT:-

1.              None represented the appellant even this day.

2.              Sri T.C.Krishnan, learned counsel for respondents 1 to 5

appeared online.

3. Inasmuch as no arguments are submitted on behalf of the

appellant in spite of listing this matter under the caption "for

dismissal", having regard to the nature of this case, this Civil

Miscellaneous Appeal is dismissed for non-prosecution. No costs.

4. The Commissioner for workmen compensation, Tirupati, is

permitted to disburse the compensation amount to respondents 1 to 5

(applicants) without insisting for security, in accordance with the

provisions of Workmen's Compensation Act.

5. As a sequel, Miscellaneous Petitions, if any pending, shall

stand closed.

___________________ M. VENKATA RAMANA, J 27.01.2021

bcj

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The Branch Manager, New India ... vs Smt .Ammulu And 5 Others
2021 Latest Caselaw 389 AP

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The Branch Manager, New India ... vs Smt .Ammulu And 5 Others2021 Latest Caselaw 389 AP

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The Branch Manager, New India ... vs Smt .Ammulu And 5 Others
2021 Latest Caselaw 389 AP