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The National Insurance Company ... vs Smt. Manemma And Another
2023 Latest Caselaw 3729 Tel

Citation : 2023 Latest Caselaw 3729 Tel
Judgement Date : 8 November, 2023

Telangana High Court

The National Insurance Company ... vs Smt. Manemma And Another on 8 November, 2023

Bench: M.G.Priyadarsini

     THE HON'BLE SMT JUSTICE M.G.PRIYADARSHINI

     CIVIL MISCELLANEOUS APPEAL No. 1430 OF 2011


JUDGMENT:

In spite of giving fair opportunities, as there was no

representation for the appellant on the earlier occasion, the

matter, which pertains to the year 2011, was directed to be

listed today under the caption 'For Dismissal'. Even today, there

is no representation for the appellant. It is presumed that the

appellant is not interested to proceed with the appeal.

Hence, the Civil Miscellaneous Appeal is dismissed for

non-prosecution. No order as to costs.

Miscellaneous applications, if any, pending shall stand

closed.

__________________________ JUSTICE M.G.PRIYADARSINI

08.11.2023 gms

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