Citation : 2022 Latest Caselaw 502 Tel
Judgement Date : 8 February, 2022
HONOURABLE JUSTICE G.SRI DEVI
CRL.R.C.No. 1497 of 2014
JUDGMENT:-
Pursuant to the request made by the Counsel appearing for
both the parties, the matter was referred to Lok Adalat. On
11.12.2021
the matter was settled before the Lok Adalat and an
award was passed by the Lok Adalath.
In view of the above, the Crl.R.C. is disposed of in terms of
the award, dated 11.12.2021, passed by the Lok Adalat.
Miscellaneous applications, if any, pending shall stand
closed.
_______________ JUSTICE G.SRI DEVI 08.02.2022 GSN
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