The New India Assurance Co. Ltd. vs B.Y. Ramaiah And 2 Others
2023 Latest Caselaw 5668 AP

Andhra Pradesh High Court - Amravati

The New India Assurance Co. Ltd. vs B.Y. Ramaiah And 2 Others on 28 November, 2023

          HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                     M.A.C.M.A.No.1473 OF 2016

                           PROCEEDING SHEET

Sl.                                                                  OFFICE
        DATE                           ORDER
No.                                                                   NOTE
      28.11.2023 AVRB,J:

                      Notice sent to respondent No.1 was

returned as intimation served. Service is taken as sufficient.

Though, notice was served on respondent No.3, he did not appear.

The present appeal is confined against respondent No.1 and respondent No.3 alone by virtue of the order in M.A.C.M.P.No.1041 of 2008 dated 18.04.2016.

Heard the arguments of Smt.A.Jayanthi, learned counsel for the appellant.

List the matter on 20.12.2023, for pronouncement of Judgment.

_________ AVRB,J

MH