Oriental Insurance Co.Ltd vs Shaik Mohammad Mustafa Another
2024 Latest Caselaw 8238 AP

Andhra Pradesh High Court - Amravati

Oriental Insurance Co.Ltd vs Shaik Mohammad Mustafa Another on 10 September, 2024

HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MAIN CASE No:M.A.C.M.A.No.2931 OF 2013

PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE

05. 10.09.2024 RNT, J & VN,J

I.A.No.3 of 2017 (M.A.C.M.A.M.P.No.36219 of 2017.

This application is filed to condone the delay in filing the Cross-Objections.

2. Considering the appeal filed by the Insurance company as also the cause shown in the affidavit, the delay in filing the Cross-Objections is condoned.

__________ RNT,J

__________ VN,J

& CROSS-OBJECTIONS (SR) No.36217 OF

The M.A.C.M.A is dismissed with costs to the claimants and the Cross-Objections are allowed. (vide separate common judgment).

__________ RNT,J

__________ VN,J Gk

SL. DATE ORDER OFFICE NO. NOTE