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M/S Balurghar Technologies ... vs M/S United India Insurance ...
2023 Latest Caselaw 1752 AP

Citation : 2023 Latest Caselaw 1752 AP
Judgement Date : 29 March, 2023

Andhra Pradesh High Court - Amravati

M/S Balurghar Technologies ... vs M/S United India Insurance ... on 29 March, 2023

Bench: T Mallikarjuna Rao

           HON'BLE SRI JUSTICE T.MALLIKARJUNA RAO

                         A.S.No.933 of 2010

JUDGMENT:

1. When the matter is taken up for hearing in the morning session,

none appeared for the both sides. The matter is passed over till

02.15 PM.

2. Even when the matter is taken up in the afternoon session at

02.15 PM also, none appeared for the both sides. Despite the

matter listed under the caption for dismissal, the appellant is

not getting ready. It seems that the appellant has not shown any

interest to prosecute the appeal.

3. Hence, the appeal is dismissed for default without costs.

4. Miscellaneous petitions pending, if any, in this appeal shall

stand closed.

____________________________ T. MALLIKARJUNA RAO, J

Date: 29.03.2023 SAK

HON'BLE SRI JUSTICE T. MALLIKARJUNA RAO

A.S.No.933 of 2010

Date: 29.03.2023

SAK

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