Telangana High Court
A.Prathap Reddy, vs Dasari Malla Reddy, on 7 April, 2021
Bench: Challa Kodanda Ram
THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM
SECOND APPEAL No. 1020 of 2012
JUDGMENT:
It is represented by learned counsel for appellants that the matter has been settled amicably between the parties and an Award has also been passed by the Lok Adalat.
In the light of the aforesaid submission, this Appeal is closed in terms of Award dated 20.02.2021 passed by the Lok Adalat.
Miscellaneous applications, if any pending, shall stand closed. There shall be no order as to costs.
_________________________ CHALLA KODANDA RAM, J 7th April, 2021.
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