Telangana High Court
Palleti Chandraiah vs Bheem Singh Rathod on 1 November, 2022
Bench: Sambasivarao Naidu
THE HON'BLE SRI JUSTICE SAMBASIVA RAO NAIDU
M.A.C.M.A. No.458 OF 2021
JUDGMENT:
During the pendency of the appeal, the matter was referred to the Lok Adalat, and the same was settled before the Lok Adalat, vide Award dated 13.08.2022.
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 SAMBASIVA RAO NAIDU Date: 01.11.2022 Pssk