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Shriram General Insurance Co Ltd vs Ch Janaki Rami Reddy Another
2022 Latest Caselaw 3263 Tel

Citation : 2022 Latest Caselaw 3263 Tel
Judgement Date : 1 July, 2022

Telangana High Court
Shriram General Insurance Co Ltd vs Ch Janaki Rami Reddy Another on 1 July, 2022
Bench: M.Laxman
           THE HON'BLE SRI JUSTICE M. LAXMAN

                CIVIL MISCELLANEOUS APPEAL No. 104 OF 2014


JUDGMENT:

The matter is settled before the Lok Adalat and consequent

to the settlement, Award has been passed by the Lok Adalath.

Accordingly, this C.MA. is disposed of in terms of the

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

Consequently, miscellaneous petitions pending if any, shall

stand closed.

_______________ M. LAXMAN, J

DATE: 01.07.2022 BDR

 
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