M/S K.Sudhakar Reddy vs The Employees Insurance Court 2 ...
2022 Latest Caselaw 1544 Tel

Citation : 2022 Latest Caselaw 1544 Tel
Judgement Date : 25 March, 2022

Telangana High Court

M/S K.Sudhakar Reddy vs The Employees Insurance Court 2 ... on 25 March, 2022

Bench: M.Laxman

           THE HON'BLE SRI JUSTICE B.N. RAO NALLA
        CIVIL MISCELLANEOUS APPEAL No.1003 OF 2011

JUDGMENT:

This C.M.A. is filed against the order dated 16-08-2011 in

E.I.C.No.41 of 2005 on the file of the Employees Insurance Court and

Chairman, Industrial Tribunal-I, Hyderabad.

When the matter was called on 31.07.2012, none appeared for

the appellant and the same was directed to be listed after one week. On 13.08.2012 also, when the matter was called, none appeared for the appellant and the same was directed to be listed finally after two

weeks. Even today, when the matter is called, none appears for the appellant and no representation. In the circumstances, it appears that

the appellant is not interested in prosecuting the appeal any further.

Therefore, the C.M.A. is dismissed for non-prosecution. No order as to costs.

__________________ B.N. RAO NALLA, J

Date:03.09.2012 Stp

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M/S K.Sudhakar Reddy vs The Employees Insurance Court 2 ...
2022 Latest Caselaw 1544 Tel

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M/S K.Sudhakar Reddy vs The Employees Insurance Court 2 ...2022 Latest Caselaw 1544 Tel

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

LatestLaws Partner Event : IJJ

M/S K.Sudhakar Reddy vs The Employees Insurance Court 2 ...
2022 Latest Caselaw 1544 Tel