Oriental Insurance Company Ltd., vs Kolli Suresh Kumar
2023 Latest Caselaw 2257 AP

   THE HON'BLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY

AND

THE HON'BLE SRI JUSTICE V. GOPALA KRISHNA RAO

M.A.C.M.A. No.295 of 2019

JUDGMENT:- (Per Hon'ble Sri Justice Cheekati Manavendranath Roy)

The appellant is not turning up for hearing continuously. As

there was no representation on behalf of the appellant and as

counsel was also absent on 13.02.2023, this matter was again listed

on 10.04.2023. On that day also, there is no representation on

behalf of the appellant. Thereafter, the matter is listed today. Today

also as usual there is no representation on behalf of the appellant.

Thus, it is evident that the appellant - Company is not evincing

interest to pursue this Appeal.

Therefore, the Appeal is dismissed for non-prosecution. Interim

order granted earlier stands vacated. No costs.

As a sequel, miscellaneous petitions, if any pending, shall

stand closed.

______________________________________________ JUSTICE CHEEKATI MANAVENDRANATH ROY

_____________________________________ JUSTICE V. GOPALA KRISHNA RAO

Date: 24.04.2023 AKN

THE HON'BLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY

AND

THE HON'BLE SRI JUSTICE V. GOPALA KRISHNA RAO

M.A.C.M.A. No.295 of 2019

Date: 24-04-2023

AKN