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Mohammed Rafiya And 2 Others vs Vengala Bixapathi
2022 Latest Caselaw 468 Tel

Citation : 2022 Latest Caselaw 468 Tel
Judgement Date : 4 February, 2022

Telangana High Court
Mohammed Rafiya And 2 Others vs Vengala Bixapathi on 4 February, 2022
Bench: N.Tukaramji
          THE HON'BLE SRI JUSTICE N.TUKARAMJI

MACMA No.408 OF 2020 AND MACMA No.636 OF 2021

COMMON JUDGMENT:

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

the matters were referred to the Lok Adalat, and as per the Award

dated 11.12.2021 the parties amicably settled the matter before

the Lok Adalat.

Accordingly, the MACMAs are disposed of, in terms of the

award passed by the Lok Adalat. No order as to costs.

Consequently, miscellaneous petitions, if any, shall stand

closed.

________________________ JUSTICE N.TUKARAMJI

Date: 04.02.2022 kvrm

 
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