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Shriram General Insurance Co. ... vs Repudi Rani 6 Ots
2022 Latest Caselaw 9309 AP

Citation : 2022 Latest Caselaw 9309 AP
Judgement Date : 5 December, 2022

Andhra Pradesh High Court - Amravati

Shriram General Insurance Co. ... vs Repudi Rani 6 Ots on 5 December, 2022

Bench: T Mallikarjuna Rao

          HON'BLE SRI JUSTICE T MALLIKARJUNA RAO

                      M.A.C.M.A.No.1830 of 2012



JUDGMENT:

Despite posting the matter under the caption 'for dismissal', no

representation is made on behalf of the appellant.

Learned counsel for the respondents is present and reported

ready.

In view of the same, the appeal is dismissed for default. No

order as to costs.

Consequently, miscellaneous petitions, if any, pending in this

appeal shall stand closed.

__________________________________ JUSTICE T MALLIKARJUNA RAO Date: 05.12.2022

SCS

HON'BLE SRI JUSTICE T MALLIKARJUNA RAO

M.A.C.M.A.No.1830 of 2012

Date: 05.12.2022

SCS

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