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Shriram General Insurance ... vs Meesala Krupanidhi,
2021 Latest Caselaw 1842 Tel

Citation : 2021 Latest Caselaw 1842 Tel
Judgement Date : 24 June, 2021

Telangana High Court

Shriram General Insurance ... vs Meesala Krupanidhi, on 24 June, 2021

Bench: Challa Kodanda Ram

       THE HON' BLE SRI JUSTICE CHALLA KODANDA RAM

                      C.M.A.No. 545 of 2017

JUDGMENT :

Learned counsel for the appellant submits that before the

Lok Adalat held on 10.04.2021, recording the submission /

undertaking made on behalf of the Insurance Company that they

do not wish to press the Appeal and that they are ready to deposit

the remaining decretal amount with interest after giving due credit

to the amount already deposited within 30 days from the date of

receipt of a copy of the said Award, the Appeal was permitted to be

withdrawn and accordingly, it was recorded that the Appeal was

withdrawn.

Hence, no further orders need be passed in the present

Appeal and the same is closed in terms of the Award dated

10.04.2021. No costs.

Miscellaneous petitions, if any pending, shall stand closed.

____________________________ CHALLA KODANDA RAM, J 24th June 2021

ksld

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