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The National Insurance Company ... vs Dondewar Vijayalaxmi 5 Ors
2021 Latest Caselaw 3313 Tel

Citation : 2021 Latest Caselaw 3313 Tel
Judgement Date : 9 November, 2021

Telangana High Court

The National Insurance Company ... vs Dondewar Vijayalaxmi 5 Ors on 9 November, 2021

Bench: N.Tukaramji

           THE HON'BLE SRI JUSTICE N.TUKARAMJI

                    MACMA No.3389 OF 2008

JUDGMENT:

On perusal of the record it is found that, during pendency of

the appeal, the matter was referred to the Lok Adalat, and as per

the Award dated 10.04.2021 the appellant has withdrawn the

appeal.

Accordingly, the MACMA is disposed of, in terms of the

award passed by the Lok Adalat. No order as to costs.

Consequently, miscellaneous petitions, if any, pending in

this appeal shall stand closed.

________________________ JUSTICE N.TUKARAMJI

Date: 09.11.2021 kvrm

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