Expand

2026 2025 2024 2023 2022 2021

January February March April May June July August September October November December

National Insurance Company ... vs Aruna 4 Ors
2023 Latest Caselaw 98 Tel

Citation : 2023 Latest Caselaw 98 Tel
Judgement Date : 5 January, 2023

Telangana High Court

National Insurance Company ... vs Aruna 4 Ors on 5 January, 2023

Bench: M.Laxman

             THE HONOURABLE SRI JUSTICE M.LAXMAN

          CIVIL MISCELLANEOUS APPEAL No.1577 of 2008


JUDGMENT:

1. On the last date of hearing, when the matter was taken up for

hearing, there was no representation for the appellant, and therefore,

the matter was directed to be posted to today under the caption 'for

dismissal'. In spite of matter being listed today under the caption 'for

dismissal', there is no representation for the appellant. This shows

that the appellant has not evinced any interest in prosecuting the

case. Therefore, this appeal is liable to be dismissed for non-

prosecution.

2. Accordingly, the civil miscellaneous appeal is dismissed for

non-prosecution. There shall be no order as to costs. Miscellaneous

petitions, if any, pending, shall stand closed.

______________ M.LAXMAN, J Date: 05.01.2023 GVR

Download the LatestLaws.com Mobile App

Publish Your Article

Campus Ambassador

Media Partner

Campus Buzz

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

About us Events Awards Workshops Contact us Grievance Cell Disclaimer Hyperlinking Policy Privacy Policy Advertise Media Partner Legal FAQs

LatestLaws Partner Event : IDRC