Telangana High Court
M/S Reliance General Insurance ... vs Devasoth Fakeera 4 Others on 26 September, 2022
Bench: N.Tukaramji
THE HON'BLE SRI JUSTICE N.TUKARAMJI
MACMA No.1320 of 2013
JUDGMENT
The matter was withdrawn b3efore the Lok Adalat and consequent to the withdrawal, Award has been passed by the Lok Adalat.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 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: 26.09.2022 Shr/MNV THE HONOURABLE SRI JUSTICE N.TUKARAMJI MACMA No.1320 OF 2013 Date: 26.09.2022 Shr/MNV