HONOURABLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO
M.A.C.M.A.No.2132 of 2015 JUDGMENT:-
Pursuant to the request made by the Counsel appearing for both the parties, the matter was referred to Lok Adalat.
The matter was settled before the Lok Adalat and an award was passed by the Lok Adalath on 12.11.2022.
In view of the above, the M.A.C.M.A. is disposed of in terms of the award passed by the Lok Adalat. There shall be no order as to costs.
Miscellaneous applications, if any, pending shall stand closed.
______________________________________ NAMAVARAPU RAJESHWAR RAO, J 27th day of January, 2023 TU RRN, J 2 MACMA.No.2132 of 2015 25 THE HON'BLE SRI. JUSTICE NAMAVARAPU RAJESHWAR RAO M.A.C.M.A No.2132 of 2015 27.01.2023 (TU)