United India Insurance Company ... vs Surprapanenti Sri Rama Chandra ...
2022 Latest Caselaw 8766 AP

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: M.A.C.M.A.Nos.3538 of 2009, 127 of 2010, 445 of 2010,
               1515 of 2010, 2418 of 2013, 3294 of 2009, 3451 of 2009
                and 278 of 2020.

                               PROCEEDING SHEET

Sl.No                                                                     OFFICE
                                           ORDER

           DATE                                                            NOTE

6       15.11.2022   MGR, J & SV, J

Heard Sri Srinivasa Rao Vutla, learned counsel for the appellant, Sri A.Rajendra Babu, learned counsel for respondent Nos.1 and 2/claimants, Sri M.Ravikanth Reddy, representing Sri Sricharan Telaprolu, learned counsel for the appellant in M.A.C.M.A.No.2418 of 2013 and Sri Sivaprasad Reddy Venati, learned counsel for appellant in M.A.C.M.A.No.1515 of 2010 and respondent No.3 in M.A.C.M.A.No.3538 and 3451 of 2009, 127 of 2010, for the respondent No.1 in M.A.C.M.A.No.278 of 2010 and for the respondent No.4 in M.A.C.M.A.No.445 of 2010.

Reserved for judgment.

_________ MGR, J

_________ SV, J krs