Shriram General Insurance Company Ltd. vs Shaik Zaheer And Another
2025 Latest Caselaw 3556 Tel

Telangana High Court

Shriram General Insurance Company Ltd. vs Shaik Zaheer And Another on 28 March, 2025

         THE HON'BLE JUSTICE B.R.MADHUSUDHAN RAO

                     MACMA.NO.117 OF 2022

JUDGMENT:

Sole respondent is represented by counsel.

2. When the matter was called on 27.03.2025 none appeared

for the appellant and thus the matter was directed to be listed

on 28.03.2025, under the caption 'for dismissed'. Even today

i.e., 28.03.2025, when the matter is called none appeared for

the appellant in spite of the matter being listed under the

caption 'for dismissal'.

3. In view of the above, it appears that the appellant is not

interested in prosecuting the case.

4. In the said circumstances, MACMA.No.117 of 2022 is

dismissed for non prosecution. There shall be no order as to

costs.

Miscellaneous petitions pending, if any, shall stand

closed.

______________________________ B.R.MADHUSUDHAN RAO, J

Date: 28.03.2025 Dua

THE HON'BLE JUSTICE B.R.MADHUSUDHAN RAO

MACMA.NO.117 OF 2022

28.03.2025

Dua