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Shriram General Insurance Co., ... vs Vengala Ramadevi,
2021 Latest Caselaw 332 Tel

Citation : 2021 Latest Caselaw 332 Tel
Judgement Date : 5 February, 2021

Telangana High Court

Shriram General Insurance Co., ... vs Vengala Ramadevi, on 5 February, 2021

Bench: Shameem Akther

         THE HON'BLE DR. JUSTICE SHAMEEM AKTHER

                   M.A.C.M.A.No.1832 OF 2014

JUDGMENT:

Heard. Perused the record.

Vide order, dated 05.12.2019, the appeal was referred to

Lok Adalat. On 14.12.2019, an Award was passed by the High

Court Legal Services Committee stating that the

appellant/Insurance Company, represented by Sri

S.Chandrashekar Reddy, Manager (Legal), sought permission to

withdraw the appeal and that therefore, the appeal stands

disposed of as withdrawn. This appeal is, accordingly, disposed

of in terms of the said Award dated 14.12.2019. The Registry is

directed to annex a copy of the Award dated 14.12.2019 to this

judgment. No costs.

Miscellaneous Petitions, if any, pending in this appeal shall

stand closed.

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

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