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Employees State Insurance ... vs Cheekoti Veeranna And Company
2023 Latest Caselaw 1032 Tel

Citation : 2023 Latest Caselaw 1032 Tel
Judgement Date : 1 March, 2023

Telangana High Court

Employees State Insurance ... vs Cheekoti Veeranna And Company on 1 March, 2023

Bench: M.Laxman

               HON'BLE SRI JUSTICE B.N. RAO NALLA
        CIVIL MISCELLANEOUS APPEAL No.1703 OF 2004

JUDGMENT:

None appears for the appellant - Employees State Insurance

Corporation and there is no representation on its behalf. A perusal of

the proceeding sheet discloses that on the last two consecutive

occasions i.e. 17.10.2012 and 07.11.2012, none appeared for the appellant and there was no representation on its behalf.

In the circumstances, it appears the appellant is not interested in prosecuting the appeal any further and this Court has no option except

dismissing the appeal for default/non-prosecution.

Therefore, the C.M.A. is dismissed for non-prosecution. No order

as to costs.

__________________ B.N. RAO NALLA, J

Date:16.11.2012 Stp

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