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The United India Insurance ... vs Md. Hafeeza Begum And Another
2023 Latest Caselaw 4071 Tel

Citation : 2023 Latest Caselaw 4071 Tel
Judgement Date : 16 November, 2023

Telangana High Court

The United India Insurance ... vs Md. Hafeeza Begum And Another on 16 November, 2023

Bench: M.G.Priyadarsini

     THE HON'BLE SMT JUSTICE M.G.PRIYADARSHINI

     CIVIL MISCELLANEOUS APPEAL No. 759 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' and on the last

occasion, Sri.Sheetal Kumar, sought adjournment for filing

vakalath on behalf of appellant. However, till date Sri.Sheetal

Kumar, has not filed vakalath on behalf of the appellant.

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

16.11.2023 gms

THE HON'BLE SMT JUSTICE M.G.PRIYADARSHINI

CIVIL MISCELLANEOUS APPEAL No. 759 OF 2011

16.11.2023

gms

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