The United India Insurance ... vs M/S. Andhra Semi Conductors Pvt. ...
2023 Latest Caselaw 854 Tel

                 THE HON'BLE SRI JUSTICE M.LAXMAN
             CIVIL MISCELLANEOUS APPEAL No.692 OF 2008

JUDGMENT:

1. As per the direction of this Court, dated 10.02.2023, Regional

Manager (Legal), the United India Insurance Company Limited,

Basheerbagh, Hyderabad, is present before this Court today and he

has produced the copy of the judgment passed in C.M.A.No.693 of

2008, which was filed against the order passed in O.P.No.930 of 2004,

in which, the appellant/Insurance Company is absolute party. The

said C.M.A.No.693 of 2008 was dismissed and Insurance Company

was directed to pay the awarded amount. Though there is no adverse

order in the impugned O.P.No.930 of 2004, the Insurance Company

chosen to file an appeal. Further, he has fairly admitted that with a

wrong advice present appeal is moved and he is not pressing the

appeal. To that effect, he has also made an endorsement.

2. Recording the same, present Civil Miscellaneous Appeal is

dismissed as not pressed.

3. No costs. Miscellaneous Petitions pending if any shall stand

closed.

______________________ JUSTICE M.LAXMAN

20.02.2023 Dua

THE HON'BLE SRI JUSTICE M.LAXMAN

CIVIL MISCELLANEOUS APPEAL No.692 OF 2008

20.02.2023 Dua