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The Oriental Insurance Company ... vs Smt Kolanti Lakshmi 4 Ors
2023 Latest Caselaw 2637 AP

Citation : 2023 Latest Caselaw 2637 AP
Judgement Date : 28 April, 2023

Andhra Pradesh High Court - Amravati

The Oriental Insurance Company ... vs Smt Kolanti Lakshmi 4 Ors on 28 April, 2023

  HON'BLE SMT JUSTICE VENKATA JYOTHIRMAI PRATAPA

CIVIL MISCELLANEOUS APPEAL No.380 OF 2010

JUDGMENT:-

This Civil Miscellaneous Appeal is preferred under

Section 30 of Workmen's Compensation Act, against the

impugned order dated 30.12.2009 in W.C. No.1 of 2008 on

the file of the Commissioner for Workmen's Compensation

and Assistant Commissioner of Labour, Machilipatnam.

As seen from the proceeding sheets, the matter has been

listed several times, but no representation, despite the matter

is posted for dismissal.

Today also, none represented on behalf of the appellant.

It appears that, they have no interest in prosecuting the

matter.

Accordingly, the Civil Miscellaneous Appeal is dismissed

for default. No order as to costs.

As a sequel, miscellaneous petitions pending, if any,

shall stands closed.

______________________________________ VENKATA JYOTHIRMAI PRATAPA, J Date :28.04.2023 PND

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