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The New India Assurance Company ... vs Smt. Shivaleela And 2 Others
2022 Latest Caselaw 1380 Tel

Citation : 2022 Latest Caselaw 1380 Tel
Judgement Date : 22 March, 2022

Telangana High Court

The New India Assurance Company ... vs Smt. Shivaleela And 2 Others on 22 March, 2022

Bench: P.Sree Sudha

                   HON'BLE SMT. JUSTICE P. SREE SUDHA
                       CIVIL MISCELLANEOUS APPEAL No.716 of 2012

JUDGMENT:

On 15.02.2022, as there was no representation on behalf

of the appellant, the matter was directed to be listed under the

caption 'for dismissal' and on 07.03.2022, there was no

representation on behalf of the appellant and hence, the matter

was directed to be listed on 22.03.2022. Today also, none

appears and no representation is made on behalf of the

appellant. It seems the appellant is not interested to pursue the

appeal.

Accordingly, the Civil Miscellaneous Appeal is dismissed

for non-prosecution. No order as to costs.

Pending miscellaneous applications, if any, shall stand

closed.

__________________ P. SREE SUDHA, J Date: 22.03.2022 rkk

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