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Shriram General Insurance ... vs Mamidi Prabhakar,
2021 Latest Caselaw 1815 Tel

Citation : 2021 Latest Caselaw 1815 Tel
Judgement Date : 23 June, 2021

Telangana High Court

Shriram General Insurance ... vs Mamidi Prabhakar, on 23 June, 2021

Bench: Challa Kodanda Ram

  THE HON'BLE SRI JUSTICE CHALLA KODANDA RAM

       CIVIL MISCELLANEOUS APPEAL No. 574 of 2017

JUDGMENT:

It is represented by learned counsel for appellant that this

matter has been settled before the Lok Adalat and an Award has

also been passed by the Lok Adalat to that effect.

In the light of the aforesaid submission, this Civil

Miscellaneous Appeal is closed in terms of Award dated

10.04.2021 passed by the Lok Adalat.

Miscellaneous applications, if any pending, shall stand

closed. There shall be no order as to costs.

_________________________ CHALLA KODANDA RAM, J 23rd JUNE, 2021.

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