THE HON'BLE SRI JUSTICE M.LAXMAN
CIVIL MISCELLANEOUS APPEAL No.487 of 2018
JUDGMENT:
1. It is brought to the notice of this Court that the parties settled the matter out of Court, in pursuance of which, the matter was referred to Lok Adalat for settlement. Accordingly, an award was passed by the Lok Adalat dated 11.02.2023.
2. In view of the same, this appeal is disposed of in terms of the award was passed by the Lok Adalat, dated 11.02.2023. No costs.
Miscellaneous Petitions pending, if any, shall stand closed.
______________________ JUSTICE M.LAXMAN 27.03.2023 pld 2 THE HON'BLE SRI JUSTICE M.LAXMAN CIVIL MISCELLANEOUS APPEAL No.487 of 2018 27.03.2023 pld