M/S. New India Assurance Company ... vs P. Suresh

Citation : 2022 Latest Caselaw 6788 Tel
Judgement Date : 13 December, 2022

Telangana High Court
M/S. New India Assurance Company ... vs P. Suresh on 13 December, 2022
Bench: Shameem Akther, Nagesh Bheemapaka
       THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER

AND THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA M.A.C.M.A No.524 of 2015 JUDGMENT: (Per Hon'ble Dr.SA,J) Heard both sides and perused the record. Vide order dated 22.09.2022, the matter was referred to Lok Adalat. On 12.11.2022, the matter was settled before the Lok Adalat and an Award was passed by the High Court Legal Services Committee for the State of Telangana, Hyderabad. This appeal is, accordingly, disposed of in terms of the said Award dated 12.11.2022. The Registry is directed to annex a copy of the Award to this judgment.

Miscellaneous Petitions, if any, pending in this appeal, shall stand closed. No order as to costs.

___________________ Dr. SHAMEEM AKTHER, J ___________________ NAGESH BHEEMAPAKA,J Date: 13.12.2022 DSU/SCS