Smt.Adi Pravallika , Gadla Pravallika ... vs Reliance General Insurance Company ...
2025 Latest Caselaw 3557 Tel

Telangana High Court

Smt.Adi Pravallika , Gadla Pravallika ... vs Reliance General Insurance Company ... on 28 March, 2025

          THE HON'BLE JUSTICE B.R.MADHUSUDHAN RAO

                        MACMA.NO.70 OF 2022

JUDGMENT:

Sole respondent is represented by counsel.

2. When the matter was called on 27.03.2025 none appeared for the

appellants 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 appellants 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.70 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.70 OF 2022

28.03.2025

Dua