G. Ramulu vs Ashok Kumar Agarwal
2022 Latest Caselaw 7112 Tel

THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY

     CIVIL MISCELLANEOUS APPEAL Nos.627 and 962 of 2019

COMMON JUDGMENT:

        Heard. Perused the Common Award dated 12.11.2022

passed in this CMA Nos.627 and 962 of 2019. As per the terms

of   award,    both   the   parties   i.e.,   the   opposite   party

No.2/Insurance Company and the applicants have agreed to

withdraw the respective Civil Miscellaneous Appeals filed by

them.    Accordingly, both the Civil Miscellaneous Appeals are

disposed of as withdrawn confirming the award/orders in

E.C.No.195 of 2016 on the file of the Commissioner for

Employees'     Compensation    and    Deputy    Commissioner     for

Labour-I, RTC Cross Roads, Hyderabad.

        However, in the circumstances of the case, there shall be

no orders as to the costs. As a sequel, miscellaneous

applications, if any pending, shall stands closed.



                                 ________________________________
                              A.VENKATESHWARA REDDY, J

28-12-2022

SA