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The New India Assurance Company ... vs R. Ramulu
2022 Latest Caselaw 6094 Tel

Citation : 2022 Latest Caselaw 6094 Tel
Judgement Date : 22 November, 2022

Telangana High Court

The New India Assurance Company ... vs R. Ramulu on 22 November, 2022

Bench: A.Venkateshwara Reddy

  THE HON'BLE SRI JUSTICE A.VENKATESHWARA REDDY

      CIVIL MISCELLANEOUS APPEAL No.608 of 2017

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.VENKATESHWARA REDDY, J

22-11-2022 SA

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