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Iffcotokio General Insurance Co ... vs Avala Asseerwadam
2023 Latest Caselaw 4236 AP

Citation : 2023 Latest Caselaw 4236 AP
Judgement Date : 13 September, 2023

Andhra Pradesh High Court - Amravati

Iffcotokio General Insurance Co ... vs Avala Asseerwadam on 13 September, 2023

Bench: Venuthurumalli Gopala Rao

  THE HON'BLE SRI JUSTICE V.GOPALA KRISHNA RAO

                M.A.C.M.A.No.2680 of 2015

JUDGMENT:

When the matter was called on 12.09.2023, there was

no representation on behalf of the appellant. Even though

the matter is listed today under the caption "for dismissal",

there is no representation on behalf of the appellant.

Learned counsel for the respondents represented that

the question of law is involved in the order passed by the

Tribunal. No cross objections or no appeal filed by the

respondents to challenge the said award passed by the

Tribunal.

Since the appellant is not inclined to prosecute the

case, the appeal is dismissed for non-prosecution. No costs.

As a sequel, miscellaneous petitions, if any pending,

shall stand closed.

____________________________________ JUSTICE V.GOPALA KRISHNA RAO

Dt.13.09.2023 ANI

THE HON'BLE SRI JUSTICE V.GOPALA KRISHNA RAO

M.A.C.M.A.No.2680 of 2015

Dt.13.09.2023

ANI

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