Telangana High Court
The Reliance General Insurance ... vs Mologuri Vani 5 Others on 15 September, 2022
Bench: N.Tukaramji
THE HONOURABLE SRI JUSTICE N. TUKARAMJI
M.A.C.M.A.No.1026 of 2013
JUDGMENT:
The matter was withdrawn before the Lok Adalat and consequent to the withdrawal, Award has been passed by the Lok Adalat.
Accordingly, this MACMA is disposed of in terms of the Award passed by the Lok Adalat. No order as to costs.
Consequently, miscellaneous petitions pending if any, shall stand closed.
_______________ N. TUKARAMJI, J Date: 15.09.2022 gvl/plp