Reliance General Insurance Company ... vs Shahnaz Begum And 4 Ors
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Telangana High Court

Reliance General Insurance Company ... vs Shahnaz Begum And 4 Ors on 25 June, 2025

        THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA
                            AND
         THE HON'BLE JUSTICE B.R.MADHUSUDHAN RAO

                        M.A.C.M.A.NO.1671 OF 2017


Mr. J Pramod Goud, learned counsel appearing for the respondents.



JUDGMENT:

- (Per Hon'ble Justice Moushumi Bhattacharya)

1. The last order records that the appellant has either not been

represented or sought for an adjournment since 01.05.2024 which is

for over a year.

2. On the last occasion, i.e., on 18.06.2025, we had given the

appellant one last opportunity to be represented.

3. No one appears for the appellant today as well.

4. M.A.C.M.A.No.1671 of 2017, along with all connected

applications, is accordingly dismissed for default.

__________________________________ MOUSHUMI BHATTACHARYA, J

______________________________ B.R.MADHUSUDHAN RAO, J

Date: 25.06.2025 NDS THE HONOURABLE JUSTICE MOUSHUMI BHATTACHRYA AND THE HONOURABLE JUSTICE B.R.MADHUSUDHAN RAO

MACMA NO.1671 OF 2017

Dt. 25.06.2025 NDS