The Andhra Pradesh State Road ... vs Thota Madhuker And Another
2022 Latest Caselaw 7095 Tel

Citation : 2022 Latest Caselaw 7095 Tel
Judgement Date : 28 December, 2022

Telangana High Court

The Andhra Pradesh State Road ... vs Thota Madhuker And Another on 28 December, 2022

Bench: G.Anupama Chakravarthy

  HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY

                    M.A.C.M.A.No.1947 of 2010
JUDGMENT :

During the pendency of the appeal, the matter was referred to

Lok Adalat and the same was settled before the Lok Adalat, vide Award

dated 12.11.2022.

The learned Standing Counsel for TSRTC has also filed a Memo

undertaking to pay the award amount and requested the Court to dispose

of the appeal in terms of the Award passed by the Lok Adalat.

As per the provisions of the A.P. Reorganisation Act, 2014, since

APSRTC has been bifurcated and TSRTC is formed, the Award passed

by the Lok Adalat can be applied to TSRTC as well.

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

dated 12.11.2022, passed by the Lok Adalat. No order as to costs.

Pending miscellaneous applications, if any, shall stand closed.

_______________________________ G. ANUPAMA CHAKRAVARTHY, J.

Date: 28.12.2022 SMK/LK

The Andhra Pradesh State Road ... vs Thota Madhuker And Another
2022 Latest Caselaw 7095 Tel

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