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Judgment
On 27.10.2026, the following order was passed:
“1.On the last date of hearing on 29.09.2026, the following order was passed by this Court:
“1.A request for an adjournment is sought on behalf of the learned counsel for the appellant No.2.
2.At his request, list on 17.10.2026.
3.Today, there is no appearance on behalf of the appellant.
4.List this matter on 29.10.2026.
5.It is made clear that no further adjournment will be granted to either party.”
The record reflects that there has been no appearance on the part of the appellant even on the previous dates of hearing including on 02.07.2026 and 28.08.2026.
There is no appearance for the appellant even today.
The appeal is accordingly dismissed in default and for non-prosecution.
This order has been passed in the presence of the learned counsel Shri O. Mahesh for respondent No.2/Insurance Company.