National Insurance Company ... vs R. Dhananjaya And Another
2022 Latest Caselaw 2899 Tel

        THE HONOURABLE SRI JUSTICE M.LAXMAN

       CIVIL MISCELLANEOUS APPEAL No.85 OF 2006


JUDGMENT:-

1.

The present Civil Miscellaneous Appeal is filed by the

appellant aggrieved by the Award dated 27.09.2005 in

W.C.No.137 of 2004, on the file of the Commissioner for

Workmen's Compensation and the Assistant Commissioner of

Labour-I, Hyderabad.

2. There is no representation from the counsel for appellant

inspite of the matter being listed under the caption "For

Dismissal". In the said circumstances, this Court feels that the

appellant is not willing to prosecute the case.

3. In the result, the Civil Miscellaneous Appeal is dismissed

for non-prosecution. There shall be no order as to costs.

4. Miscellaneous petitions, if any pending in this appeal,

shall stand closed.

_____________________ JUSTICE M.LAXMAN

Dt.17.06.2022 ysk THE HONOURABLE SRI JUSTICE M.LAXMAN

CIVIL MISCELLANEOUS APPEAL No.85 OF 2006

Dt.17.06.2022 ysk