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Martha Anjaneyulu vs Emergency Management And ...
2021 Latest Caselaw 315 Tel

Citation : 2021 Latest Caselaw 315 Tel
Judgement Date : 5 February, 2021

Telangana High Court

Martha Anjaneyulu vs Emergency Management And ... on 5 February, 2021

Bench: Shameem Akther

       THE HON'BLE DR. JUSTICE SHAMEEM AKTHER

                M.A.C.M.A.No.2254 OF 2012

JUDGMENT:

Heard. Perused the record.

Vide order, dated 03.12.2019, the appeal was referred to

Lok Adalat. On 12.12.2020, the matter was settled before the

Lok Adalat and an Award was passed by the Lok Adalat. In view

of the same, the appeal is disposed of, in terms of the Award

dated 12.12.2020, passed by the Lok Adalat. The Registry is

directed to annex a copy of the Award dated 12.12.2020 to this

judgment. No costs.

Miscellaneous Petitions, if any, pending in this appeal shall

stand closed.

______________________ Dr. SHAMEEM AKTHER, J February 05, 2021.

MD

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