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Reliance General Insurance ... vs Ramesh Yerukala
2023 Latest Caselaw 29 Tel

Citation : 2023 Latest Caselaw 29 Tel
Judgement Date : 3 January, 2023

Telangana High Court

Reliance General Insurance ... vs Ramesh Yerukala on 3 January, 2023

Bench: M.Laxman

          THE HONOURABLE SRI JUSTICE M.LAXMAN

         CIVIL MISCELLANEOUS APPEAL No.55 of 2020

JUDGMENT:

1. The present civil miscellaneous appeal has been directed

against order dated 17.09.2019 in E.C.No.152 of 2012 on the file of

Commissioner for Employees' Compensation and Assistant

Commissioner of Labour -II, Hyderabad.

2. None appeared and there is no representation for both sides.

3. The matter was referred to Lok Adalat, High Court Legal

Services Committee, Hyderabad and award dated 26.06.2022 was

passed wherein it was recorded that the appellant/insurance

company has agreed to withdraw the matter.

4. In the result, the civil miscellaneous appeal is disposed of in

terms of Lok Adalat award dated 26.06.2022. There shall be no

order as to costs. Miscellaneous applications, if any, pending, shall

stand closed.

______________ M.LAXMAN, J Date: 03.01.2023 GVR

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