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National Insurance Company Ltd. vs Veeresham
2022 Latest Caselaw 461 Tel

Citation : 2022 Latest Caselaw 461 Tel
Judgement Date : 4 February, 2022

Telangana High Court

National Insurance Company Ltd. vs Veeresham on 4 February, 2022

Bench: N.Tukaramji

           THE HON'BLE SRI JUSTICE N.TUKARAMJI

                    MACMA No.2729 OF 2019

JUDGMENT:

On perusal of the record, during pendency of the appeal, the

matter was referred to the Lok Adalat, and as per the Award dated

11.12.2021 the appellant has withdrawn the appeal before the Lok

Adalat.

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: 04.02.2022 kvrm

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