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National Insurance Company ... vs Shaik Hanu Abdul Hanu 2 Ors
2022 Latest Caselaw 8828 AP

Citation : 2022 Latest Caselaw 8828 AP
Judgement Date : 17 November, 2022

Andhra Pradesh High Court - Amravati

National Insurance Company ... vs Shaik Hanu Abdul Hanu 2 Ors on 17 November, 2022

   HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA


                        M.A.C.M.A. No. 560 of 2006
JUDGMENT:

Today, when the matter is taken up, none appeared on

behalf of the appellant/Insurance Company and the

respondents, inspite of posting the matter under the caption

"For Dismissal".

Since this matter is pending for the last 16 years and none

appeared on behalf of the appellant to proceed with the matter,

this Court has no other option except to dismiss this appeal for

want of prosecution.

Accordingly, the appeal is dismissed for non-prosecution.

No costs. Pending miscellaneous applications, if any, shall

stand dismissed.

JUSTICE DUPPALA VENKATA RAMANA 17.11.2022 Dinesh

HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA

M.A.C.M.A. No. 560 of 2006

17.11.2022

Dinesh

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