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The New India Assurance Company ... vs Smt. Fareeda Begum 5 Ots
2022 Latest Caselaw 6033 Tel

Citation : 2022 Latest Caselaw 6033 Tel
Judgement Date : 21 November, 2022

Telangana High Court

The New India Assurance Company ... vs Smt. Fareeda Begum 5 Ots on 21 November, 2022

Bench: A.Venkateshwara Reddy

  THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY

      CIVIL MISCELLANEOUS APPEAL No.1255 of 2012

JUDGMENT:

Perused the award dated 13.08.2022 passed by the Lok

Adalat convened by the High Court Legal Services Committee,

wherein the matter is settled in terms of compromise. As per

the terms of compromise, the Insurance Company has agreed to

withdraw the appeal. Having regard to the terms of

compromise, this Civil Miscellaneous Appeal is disposed of as

withdrawn. 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

21-11-2022 SA

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