The Ap State Road Transport ... vs B.Sharanappa 2 Ors
2022 Latest Caselaw 5817 Tel

Citation : 2022 Latest Caselaw 5817 Tel
Judgement Date : 14 November, 2022

Telangana High Court

The Ap State Road Transport ... vs B.Sharanappa 2 Ors on 14 November, 2022

Bench: G.Anupama Chakravarthy

  HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY

                   M.A.C.M.A.No.2816 of 2008
JUDGMENT :

During the pendency of the appeal, the matter was

referred to Lok Adalat and the same was settled before the

Lok Adalat, vide Award dated 13.08.2022.

The learned Standing Counsel for TSRTC has also filed a

Memo undertaking to pay the award amount and requested the

Court to dispose of the appeal in terms of the Award passed by

the Lok Adalat.

As per the provisions of the A.P. Reorganisation Act,

2014, since APSRTC has been bifurcated and TSRTC is formed,

the Award passed by the Lok Adalat can be applied to TSRTC as

well.

Accordingly, the MACMA is disposed of in terms of the

Award, dated 13.08.2022, passed by the Lok Adalat. No order

as to costs.

Pending miscellaneous applications, if any, shall stand closed.

____________________________________ G. ANUPAMA CHAKRAVARTHY, J.

Date: 14.11.2022 LK/SMK

The Ap State Road Transport ... vs B.Sharanappa 2 Ors
2022 Latest Caselaw 5817 Tel

LatestLaws Partner Event : IDRC