Oriental Insurance Company Limited vs A.Venkata Krishnaiah
2024 Latest Caselaw 4477 AP

Andhra Pradesh High Court - Amravati

Oriental Insurance Company Limited vs A.Venkata Krishnaiah on 18 June, 2024

      HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

MAIN CASE No: M.A.C.M.A.No.197 of 2024

                      PROCEEDING SHEET

Sl.                                                               OFFICE
      DATE                         ORDER
No.                                                                NOTE
 2. 18.06.2024 Dr.KMR,J

                     As represented by the appellant's counsel,
               notices were sent to the respondents to the

same address, but the same were not served on R1 to R3, whereas notice of R4 returned unserved as R4 left without instructions.

By relying on the judgment in the case of A.P. Housing Board v. Mohd. Sadatullah and others ((2007) 6 Supreme Court Cases 566), it amounts to service of notice.

Post for final hearing on 16.12.2024.

____________ Dr. KMR,J ARR