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M/S.Transpotrade,Transport vs M/S.The New India Assurance Co Ltd
2023 Latest Caselaw 3278 Tel

Citation : 2023 Latest Caselaw 3278 Tel
Judgement Date : 17 October, 2023

Telangana High Court

M/S.Transpotrade,Transport vs M/S.The New India Assurance Co Ltd on 17 October, 2023

Bench: K. Sarath

       THE HONOURABLE SRI JUSTICE K.SARATH

                   CCCA No.223 of 2004

JUDGMENT:

1. On 11.09.2023 when the matter was called there

was no representation for the appellant, therefore the

matter was directed to be listed on 25.09.2023 under the

caption 'for Dismissal'. On 25.09.2023 the learned

Counsel for the appellant sought time to get instructions,

and therefore the matter was adjourned to today under

the same caption 'For Dimissal'. Today when the matter

is called, there is no representation. It seems that

appellant is not interested to prosecute this case.

2. Accordingly, the CCCA is dismissed for

Non-prosecution/default. No order as to costs.

3. Pending miscellaneous applications, if any, in this

appeal shall stand closed.

____________________ JUSTICE K.SARATH

Date: 17.10.2023 trr

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