Citation : 2022 Latest Caselaw 740 Tel
Judgement Date : 17 February, 2022
HONOURABLE JUSTICE G.SRI DEVI
M.A.C.M.A.No. 2850 of 2009
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 M.A.C.M.A. is disposed of in terms
of the award, dated 11.12.2021, passed by the Lok Adalat. There
shall be no order as to costs.
Miscellaneous applications, if any, pending shall stand
closed.
_______________ JUSTICE G.SRI DEVI 17.02.2022 tsr
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