Telangana High Court
Bajaj Allianz General Insurance ... vs Mohammad Moin Another on 23 June, 2021
Bench: Challa Kodanda Ram
THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM
CIVIL MISCELLANEOUS APPEAL No. 1194 of 2017
JUDGMENT:
It is represented by learned counsel for both the parties that this matter has been settled before the Lok Adalat and an Award has also been passed by the Lok Adalat to that effect.
In the light of the aforesaid submission, this Civil Miscellaneous Appeal is closed in terms of Award dated 10.04.2021 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 23rd JUNE, 2021.
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