Mr. G. Sailoo vs Mr.P. Srinivas Anr
2023 Latest Caselaw 170 Tel

             THE HON'BLE SRI JUSTICE M.LAXMAN

         CIVIL MISCELLANEOUS APPEAL No.884 of 2007

JUDGMENT:

1. The C.M.A.No.1419 of 2011 is directed against the Order

dated 13.07.2007 in W.C.No.112 of 2005 on the file of learned

Commissioner for Workmen's Compensation and Assistant

Commissioner of Labour-I, R.T.C. Cross roads, at Hyderabad. The

present Appeal is directed against the same Award at the instance

of the applicant/claimant.

2. The Order dated 17.02.2021 in C.M.A.No.1419 of 2011

reflects that, the dispute between the parties is settled before the

Lok Adalat and the Appeal is closed. Hence, the present Civil

Miscellaneous Appeal also requires to the closed in the light of

the said Order.

3. Accordingly, the Civil Miscellaneous Appeal is closed. No

costs.

Miscellaneous Petitions, pending if any, shall stand closed.

______________________ JUSTICE M.LAXMAN 09.01.2023 ESP

THE HON'BLE SRI JUSTICE M.LAXMAN

C.M.A.No.884 of 2007

Dated: 09.01.2023

ESP