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The New India Assurance Company ... vs Smt.B.Pramalatha 3 Ors
2022 Latest Caselaw 6085 Tel

Citation : 2022 Latest Caselaw 6085 Tel
Judgement Date : 22 November, 2022

Telangana High Court

The New India Assurance Company ... vs Smt.B.Pramalatha 3 Ors on 22 November, 2022

Bench: A.Venkateshwara Reddy

THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY

     CIVIL MISCELLANEIOUS APPEAL No.262 OF 2010


JUDGMENT:

Perused the award dated 13.08.2022 passed by the Lok

Adalat convened by the High Court Legal Services Committee.

As per the terms of compromise in the award, the

appellant/Insurance Company has agreed to withdraw the Civil

Miscellaneous Appeal. Therefore, in terms of the award dated

13.08.2022, 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.VENKATESWHARA REDDY, J

Dated: 22-11-2022 PL THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY

CIVIL MISCELLANEIOUS APPEAL No.262 OF 2010 Dated: 22-11-2022

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