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Shrirani General Insurance ... vs Smt. P.Vilasini Died, And 3 Others
2021 Latest Caselaw 3141 Tel

Citation : 2021 Latest Caselaw 3141 Tel
Judgement Date : 29 October, 2021

Telangana High Court

Shrirani General Insurance ... vs Smt. P.Vilasini Died, And 3 Others on 29 October, 2021

Bench: A.Venkateshwara Reddy

      THE HON'BLE SRI JUSTICE A. VENKATESHWARA REDDY

                      M.A.C.M.A. No. 2634 of 2019

JUDGMENT:

This matter was referred to Lok Adalat organized by the High

Court Legal Services Committee, wherein an Award was passed on

10.07.2021. As per the terms of the Award in paragraph 3, the

Insurance Company, which preferred this Appeal, intended to

withdraw the same. Accordingly, the appellant was permitted to

withdraw the Appeal.

Hence, in terms of the Award dated 10.07.2021, this Appeal is

disposed of.

Miscellaneous petitions, if any pending, shall stand closed. No

costs.

____________________________ A.VENKATESHWARA REDDY, J Dt:29.10.2021 kdl

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