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The New India Assurance Company ... vs Y.Surendra Reddy Anr
2022 Latest Caselaw 9314 AP

Citation : 2022 Latest Caselaw 9314 AP
Judgement Date : 5 December, 2022

Andhra Pradesh High Court - Amravati
The New India Assurance Company ... vs Y.Surendra Reddy Anr on 5 December, 2022
                                                                            1


        HON'BLE SHRI JUSTICE T. MALLIKARJUNA RAO


                   M.A.C.M.A. No.1218 OF 2013


JUDGMENT:

1. When the matter is taken up for hearing, learned counsel for the

first respondent is present and reported ready. Despite the

matter being listed under the caption "for dismissal" on three

occasions, the appellant is not getting ready.

2. Hence, the appeal is dismissed for default. No costs.

3. Consequently, miscellaneous petitions pending, if any, in this

appeal shall stand closed.

------------------------------------- T. MALLIKARJUNA RAO, J.

Dt.05.12.2022 BV

 
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