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The New India Assurance Company ... vs Shaik Shahira Begum And 5 Others
2021 Latest Caselaw 1424 AP

Citation : 2021 Latest Caselaw 1424 AP
Judgement Date : 5 March, 2021

Andhra Pradesh High Court - Amravati

The New India Assurance Company ... vs Shaik Shahira Begum And 5 Others on 5 March, 2021

Bench: M.Venkata Ramana

          THE HON'BLE SRI JUSTICE M.VENKATA RAMANA


          CIVIL MISCELLANEOUS APPEAL No.832 of 2009


JUDGMENT:

None appeared for the appellant, even though this matter

is listed under the caption 'for dismissal'.

2. Hence, this Civil Miscellaneous Appeal is dismissed for

non-prosecution. No costs.

3. Interim orders granted earlier if any, stand vacated.

4. Miscellaneous applications pending if any, shall stand

closed.

_____________________ M.VENKATA RAMANA, J Date: 05.03.2021 Pab

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