The New India Assurance Company ... vs Smt.M.Lakshmi Ramateertham 3 Ors
2022 Latest Caselaw 3843 AP

               HIGH COURT OF ANDHRA PRADESH
                    MAIN CASE No:C.M.A.No.430 of 2010
                                PROCEEDING SHEET
Sl.                                                                           OFFICE
      DATE         ORDER
No                                                                            NOTE.
                   RNT,J
17.   08.07.2022           The matter was heard in part on 15.06.2022. Sri
                   Naresh Byrapaneni, learned counsel for the appellant
                   had concluded his arguments. The matter was posted
                   for 24.06.2022, on the request of the learned counsel
                   for the respondents to enable him to advance his

arguments.

On 05.07.2022, on the request made on behalf of the learned counsel for the respondents that he was not well, the matter was posted for 08.07.2022 for further hearing under the caption for 'part-heard'.

Today also, learned counsel for the respondents is not present nor there is any request on his behalf.

Sri Naresh Byrapaneni, learned counsel for the appellant has placed reliance on the judgment of the Hon'ble Apex Court in the case of Mackinnon Mackenzie and Co. (P) Ltd. Vs. Ibrahim Mahmmed Issak, reported in 1969 ACJ 422, in support of his arguments.

Judgment reserved.

________ RNT,J Scs