Iffco Tokio General Insurance ... vs Mohammed Ahmed Hussain
2022 Latest Caselaw 6176 Tel

Citation : 2022 Latest Caselaw 6176 Tel
Judgement Date : 25 November, 2022

Telangana High Court

Iffco Tokio General Insurance ... vs Mohammed Ahmed Hussain on 25 November, 2022

Bench: A.Venkateshwara Reddy

  THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY

      CIVIL MISCELLANEOUS APPEAL No.137 of 2019

JUDGMENT:

None appears on behalf of the appellants till 04.00PM.

For the last two hearings, the matter is being listed under the

caption for 'final hearing'. This Civil Miscellaneous Appeal is

filed in the year 2019 and for the last two hearings, it is being

listed under the caption for 'final hearing'. Appellants are not

evincing any interest. Today also there is no representation till

04.00pm. In such circumstances of the case, I do not find any

merit to adjourn the matter in the absence of proper

representation on behalf of the appellants. Accordingly, this

appeal is dismissed for default for non-prosecution.

Miscellaneous applications, if any pending, shall stands closed.

In the circumstances of the case, there shall be no order as to

the costs.

________________________________ A.VENKATESHWARA REDDY, J

25-11-2022 SA

Iffco Tokio General Insurance ... vs Mohammed Ahmed Hussain
2022 Latest Caselaw 6176 Tel

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