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The Divisional Manager vs Sri B.Dastagiri Sab 2 Ors
2023 Latest Caselaw 2696 AP

Citation : 2023 Latest Caselaw 2696 AP
Judgement Date : 1 May, 2023

Andhra Pradesh High Court - Amravati

The Divisional Manager vs Sri B.Dastagiri Sab 2 Ors on 1 May, 2023

Bench: Venkata Jyothirmai Pratapa

  HON'BLE SMT JUSTICE VENKATA JYOTHIRMAI PRATAPA

CIVIL MISCELLANEOUS APPEAL No.559 OF 2006

JUDGMENT:-

This Civil Miscellaneous Appeal is preferred under

Section 30 of Workmen's Compensation Act, against the

impugned order dated 27.10.2005 in W.C. No.55 of 2003 on

the file of the Commissioner for Workmen's Compensation

and the Assistant Commissioner of Labour, Ananthapur.

None represented on behalf of the appellant despite the

matter is posted under the caption 'for dismissal'. 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 : 01.05.2023 PND

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