The Oriental Insurance Company Limited vs Gampa Lavanya,
2024 Latest Caselaw 4541 AP

Andhra Pradesh High Court - Amravati

The Oriental Insurance Company Limited vs Gampa Lavanya, on 19 June, 2024

      HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

      MAIN CASE No: MACMA No.218 of 2024

                       PROCEEDING SHEET

Sl.                                                                     OFFICE
        DATE    ORDER
No.                                                                      NOTE


      19.06.2024 DR.KMR,J


                                 MACMA No.218 of 2024
                       Learned counsel for the appellant(s) filed
                proof of service and she would submit that in
                C.C.Alavi Haji Vs. Palapetty Muhammed and
                another, (2007) 6 SCC 555 the Hon'ble Apex Court
                has held when a notice is sent by Registered Post
                and is returned with a postal endorsement as
                "refused" or "not available in the house" or "house
                locked" or "shop closed" or "addressee not in
                station", the service of notice against the party has
                to be presumed.
                       As per the above judgment, notice sent to
                Respondents is deemed to have been served as per

law.

ADMIT.

Notice.

Post the matter on 19.12.2024, for "final hearing".

____________ DR.KMR, J

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