Telangana High Court
The Apsrtc Another vs Smt.Syeda Rizwana 2 Others on 12 November, 2021
Bench: N.Tukaramji
THE HON'BLE SRI JUSTICE N.TUKARAMJI
MACMA No.3581 OF 2014
JUDGMENT:
On perusal of the record, during pendency of the appeal, the matter was referred to the Lok Adalat, and as per the Award dated 11.09.2021 the parties amicably settled the matter before the Lok Adalat.
Accordingly, the MACMA is disposed of, in terms of the award passed by the Lok Adalat. No order as to costs.
Consequently, miscellaneous petitions, if any, pending in this appeal shall stand closed.
________________________ JUSTICE N.TUKARAMJI Date: 12.11.2021 kvrm