Citation : 2022 Latest Caselaw 2729 Tel
Judgement Date : 14 June, 2022
HONOURABLE JUSTICE G.SRI DEVI
M.A.C.M.A.No. 1015 of 2015
JUDGMENT:-
Pursuant to the request made by the Counsel appearing
for both the parties, the matter was referred to Lok Adalat. On
12.03.2022
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 12.03.2022, 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 14.06.2022 gkv
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