Expand

O P Jindal Global University

trademarkclick

2026 2025 2024 2023 2022 2021

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

United India Insurance Company ... vs M.A. Wahab Khan
2023 Latest Caselaw 4169 Tel

Citation : 2023 Latest Caselaw 4169 Tel
Judgement Date : 20 November, 2023

Telangana High Court

United India Insurance Company ... vs M.A. Wahab Khan on 20 November, 2023

Bench: K. Sarath

         THE HONOURABLE SRI JUSTICE K.SARATH

                  C.C.C.A.No.302 of 2004

JUDGMENT:

Today when the matter is taken up for hearing,

Learned Counsel appearing for the appellant submits that

she has given no objection to the appellant in the year,

2012 and there are no instructions from the appellant. It

seems that the appellant is not interested to prosecute this

case.

2. Accordingly, the C.C.C.A., is dismissed for non-

prosecution/default. No order as to costs.

3. Pending miscellaneous applications, if any, shall

stand closed.

____________________ JUSTICE K.SARATH

Date: 20.11.2023 spk

Download the LatestLaws.com Mobile App

Join latestlaws whatsapp group

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!

start up India

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