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The New India Assurance Company ... vs Smt.Pathlavath Laxmi 6 Ors
2023 Latest Caselaw 847 Tel

Citation : 2023 Latest Caselaw 847 Tel
Judgement Date : 20 February, 2023

Telangana High Court

The New India Assurance Company ... vs Smt.Pathlavath Laxmi 6 Ors on 20 February, 2023

Bench: M.Laxman

             THE HON'BLE SRI JUSTICE M.LAXMAN

       CIVIL MISCELLANEOUS APPEAL No.1076 of 2009

JUDGMENT:

Today when the matter is taken up for hearing there was no

representation on behalf of the appellant. The appeal against the

owner i.e., respondent No.7 herein is dismissed vide orders of this

Court dated 13.04.2016.

2. In the above circumstances, the Civil Miscellaneous Appeal

is dismissed for non-prosecution. No costs.

Miscellaneous Petitions, pending if any, shall stand closed.

______________________ JUSTICE M.LAXMAN 20.02.2023 pld

THE HON'BLE SRI JUSTICE M.LAXMAN

C.M.A.No.1076 of 2009

Dated: 20.02.2023

pld

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The New India Assurance Company ... vs Smt.Pathlavath Laxmi 6 Ors2023 Latest Caselaw 847 Tel