Cholamandalam General Insurance ... vs Shaik Rukiya Begum
2024 Latest Caselaw 9685 AP

Andhra Pradesh High Court - Amravati

Cholamandalam General Insurance ... vs Shaik Rukiya Begum on 25 October, 2024

                     HIGH COURT OF ANDHRA PRADESH
                                                                                  22

  MAIN CASE NO:       MACMA No.668 of 2024
                                 PROCEEDING SHEET
Sl.      Date                              ORDER                                 OFFICE
No.                                                                               NOTE

      25.10.2024   BSB, J
                                       I.A.No.2 of 2024
                         This petition is filed to dispense with the filing of
                   the certified copy of judgment in MVOP No.359 of 2021
                   on the file of Chairman, Motor Accidents Claims
                   Tribunal-cum-VII Additional District Judge, Kurnool.

                         For the reasons stated in the affidavit, the petition
                   is allowed.

                                                     __________________
                                                      B.S.BHANUMATHI, J
                                       I.A.No.1 of 2024
                          Notice to respondents.

Learned counsel for the petitioner is permitted to take out personal service of notice to the respondents through RPAD and file proof thereof.

Post on 22.11.2024.

__________________ B.S.BHANUMATHI, J PNV