MACMA/612/2008
2024 Latest Caselaw 8473 AP

Andhra Pradesh High Court - Amravati

MACMA/612/2008 on 13 September, 2024

HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE No: MACMA.No. 612 of 2008

PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE 13.09.2024 RNT,J & VN,J

Learned counsel for the appellants concluded his submissions subject to the reply.

2. Learned counsel for the Insurance Company has also concluded her arguments appearing through virtual mode.

3. While advancing the reply arguments, learned counsel for the appellants prays time to bring on record the judgment passed in criminal case against the driver of the offending vehicle.

4. Post on 27.09.2024.

______ RNT,J

_____ VN,J AG