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The Oriental Insurance Company ... vs Smt.P.Swaroopa Rani 5 Ors
2021 Latest Caselaw 2778 Tel

Citation : 2021 Latest Caselaw 2778 Tel
Judgement Date : 24 September, 2021

Telangana High Court

The Oriental Insurance Company ... vs Smt.P.Swaroopa Rani 5 Ors on 24 September, 2021

Bench: G Sri Devi

                HONOURABLE JUSTICE G. SRI DEVI

                    M.A.C.M.A.No. 4376 of 2012

JUDGMENT:

Pursuant to the settlement arrived at between the parties,

on 10.07.2021, an award was passed by the Lok Adalat.

In view of the same, the M.A.C.M.A. is disposed of in terms

of the Award, dated 10.07.2021, passed by the Lok Adalat. There

shall be no order as to costs.

Miscellaneous applications, if any, pending shall stand

dismissed.

________________ JUSTICE G. SRI DEVI

24.09.2021 gkv

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