B. Yellaiah vs The Oriental Insurance Company
2024 Latest Caselaw 7677 AP

Andhra Pradesh High Court - Amravati

B. Yellaiah vs The Oriental Insurance Company on 23 August, 2024

 APHC010385572008
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                          [3397]
                            (Special Original Jurisdiction)

                FRIDAY ,THE TWENTY THIRD DAY OF AUGUST
                    TWO THOUSAND AND TWENTY FOUR

                                   PRESENT

      THE HONOURABLE SRI JUSTICE VENUTHURUMALLI GOPALA
                        KRISHNA RAO

                        FIRST APPEAL NO: 280/2008

Between:

B. Yellaiah                                                      ...APPELLANT

                                     AND

The Oriental Insurance Company                                ...RESPONDENT

Counsel for the Appellant:

     1. CH RAVINDER

Counsel for the Respondent:

     1. A JAYANTHI

The Court made the following:

JUDGMENT:

1. When the matter was listed on the last occasion i.e., on 21.08.2024,

there was no representation on behalf of the appellant and the matter was

posted to 23.08.2024, under the caption 'For Dismissal'.

2. Today when the matter is taken up for hearing, learned counsel

representing on behalf of the respondent is alone present. Though the matter

is listed under the caption 'For Dismissal', there is no representation on behalf of the appellant. It seems that the appellant is not inclined to prosecute the

appeal.

3. Therefore, the Appeal Suit is dismissed for non-prosecution. There shall

be no order as to costs.

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

closed.

_______________________________ JUSTICE V.GOPALA KRISHNA RAO

Dt.23.08.2024 CVD