National Insurance Company Ltd., vs Dandu Lakshumma 5 Others
2023 Latest Caselaw 4910 AP

     HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No. M.A.C.M.A.No.737 of 2014

                     PROCEEDING SHEET

Sl. DATE                                 ORDER                                 OFFICE
No.                                                                             NOTE
5.  11-10-2023   VGKR,J

                         Learned              counsel        for         the
                 appellant/National Insurance Company Limited
                 is present through virtual hearing.
                         Sri K.Viswanatham, learned Standing
                 Counsel for A.P.S.R.T.C.,/6th respondent is

present.

                         As    per      the    Registry   endorsement,
                              st   nd    rd        th

notices to 1 , 2 , 3 and 5 respondents were served. But none appeared.

4th respondent is represented by 1st respondent. Even though notice was served to 4th respondent, but there is no representation on behalf of 4th respondent also.

Heard learned counsel for the appellant/National Insurance Company Limited.

List the matter on 12.10.2023 under the caption 'for Judgment'.

_________ VGKR,J

ANI