United India Insurance Co. Ltd vs Suram Tirumala Mrudhala
2023 Latest Caselaw 2822 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.1824 of 2018

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

In this Appeal of the year 2018, as there was representation on

behalf of the appellant on 29.03.2023, the matter is ordered to be

listed on 19.04.2023. Thereafter, the matter is listed today. Today

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

So, it is evident that the appellant is not evincing interest to pursue

this Appeal.

Therefore, the Appeal is dismissed for non-prosecution. No

costs.

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

stand closed.

______________________________________________ JUSTICE CHEEKATI MANAVENDRANATH ROY

_____________________________________ JUSTICE V. GOPALA KRISHNA RAO

Date: 03.05.2023 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. 1824 of 2018

Date: 03-05-2023

AKN