The New India Assurance Company ... vs Mettu Vijay , Ajay And Another
2025 Latest Caselaw 4046 Tel

Telangana High Court

The New India Assurance Company ... vs Mettu Vijay , Ajay And Another on 18 June, 2025

     THE HON'BLE SHRI JUSTICE ANIL KUMAR JUKANTI

       CIVIL MISCELLANEOUS APPEAL No.797 of 2013

JUDGMENT:

None appears for appellant, inspite of matter being

posted under the caption 'for dismissal'. It appears that

New India Assurance Company is not willing to prosecute

the matter.

2. On 07.08.2013, the matter was posted under the

caption 'for dismissal'. There was no representation on

either side on 09.06.2025. On 16.06.2025, there was no

representation for appellant and the matter posted under

the caption for dismissal. Today, when the matter is

listed, none appears for appellant.

3. In view of the same, the Civil Miscellaneous Appeal

is dismissed for Non-Prosecution. There shall be no order

as to costs.

4. It is made clear that if any restoration application is

filed, the same shall be permitted on costs of payment of

Rs.2,000/- to respondents. Till the said amounts are

deposited, the restoration application shall not be

entertained as the CMA pertains to year 2013 and Order

of Commissioner for Workmen's Compensation is of the

year 2005.

Miscellaneous applications pending, if any, shall

stand closed.

____________________________ ANIL KUMAR JUKANTI, J

Date: 18.06.2025 Plp