Expand

O P Jindal Global University

trademarkclick

2026 2025 2024 2023 2022 2021

January February March April May June July August September October November December

M/S.United India Insurance Co Ltd vs Ssmt.S.Pochamma 3 Ors
2021 Latest Caselaw 3315 Tel

Citation : 2021 Latest Caselaw 3315 Tel
Judgement Date : 9 November, 2021

Telangana High Court

M/S.United India Insurance Co Ltd vs Ssmt.S.Pochamma 3 Ors on 9 November, 2021

Bench: N.Tukaramji

           THE HON'BLE SRI JUSTICE N.TUKARAMJI

                    MACMA No.4341 OF 2012

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the Award dated 11.09.2021 the appellant has withdrawn the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

Download the LatestLaws.com Mobile App

Join latestlaws whatsapp group

Publish Your Article

Campus Ambassador

Media Partner

Campus Buzz

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

start up India

About us Events Awards Workshops Contact us Grievance Cell Disclaimer Hyperlinking Policy Privacy Policy Advertise Media Partner Legal FAQs