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The New India Assurance Company ... vs Bagirala Venkatamma,
2022 Latest Caselaw 6006 Tel

Citation : 2022 Latest Caselaw 6006 Tel
Judgement Date : 19 November, 2022

Telangana High Court

The New India Assurance Company ... vs Bagirala Venkatamma, on 19 November, 2022

Bench: A.Venkateshwara Reddy

  THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY

         CIVIL MISCELLANEOUS APPEAL No.542 of 2017

JUDGMENT:

Heard. Perused the award dated 13.08.2022 passed by

the Lok Adalat convened by High Court Legal Services

Committee. As per the terms of award, the appellant/Insurance

Company has agreed to withdraw the CMA No.542 of 2017

referred against W.C.No.5 of 2014. Therefore, in terms of the

award dated 13.08.2022 passed before the Lok Adalat, this Civil

Miscellaneous Appeal is disposed of. Miscellaneous

applications, if any pending, shall stands closed. In the

circumstances of the case, there shall be no order as to the

costs.

________________________________ A.VENKATESHWARA REDDY, J 19-11-2022 SA

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