The New India Assurance Company Limited ... vs M/S.Transport Corporation Off India ...
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Telangana High Court

The New India Assurance Company Limited ... vs M/S.Transport Corporation Off India ... on 24 February, 2025

Author: Abhinand Kumar Shavili

Bench: Abhinand Kumar Shavili

  THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
                               AND
     THE HON'BLE SMT. JUSTICE TIRUMALA DEVI EADA
                    C.C.C.A.No.145 OF 2009
JUDGMENT:

(Per the Hon'ble Sri Justice Abhinand Kumar Shavili)

None appeared for the appellants, though the

Appeal is listed today under the caption 'for dismissal'.

Hence, this Court has no other option, except to

dismiss the case for default and also for non-

prosecution.

2. Accordingly, the Appeal is dismissed for default

as well as for non-prosecution. No costs.

3. As a sequel, miscellaneous applications pending

if any, shall stand closed.

__________________________________ ABHINAND KUMAR SHAVILI, J

_____________________________ TIRUMALA DEVI EADA, J

Date :24.02.2025 prat