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The New India Assurance Co Ltd vs Goli Srinivas Srinu Anr
2022 Latest Caselaw 6175 Tel

Citation : 2022 Latest Caselaw 6175 Tel
Judgement Date : 25 November, 2022

Telangana High Court

The New India Assurance Co Ltd vs Goli Srinivas Srinu Anr on 25 November, 2022

Bench: Nagesh Bheemapaka

      THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA


                M.A.C.M.A No.2695 of 2007
JUDGMENT:

When this matter was listed on 04.11.2022, there was

no representation on behalf of the appellant, this Court

directed to list the matter under the caption

"for Dismissal".

Today i.e., 25.11.2022, inspite of listing the matter

under the caption 'for dismissal' none appeared for the

appellant. Therefore, this Court is constrained to dismiss

the appeal for default/ non-prosecution.

Accordingly, the M.A.C.M.A is dismissed for

default/non-prosecution. There shall be no order as to

costs.

Pending miscellaneous applications, if any, shall

stand closed.

_____________________________ NAGESH BHEEMAPAKA, J

Date: 25.11.2022

SMK THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

M.A.C.M.A No.2695 of 2007 Date: 25.11.2022

SMK

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