Citation : 2023 Latest Caselaw 392 Tel
Judgement Date : 27 January, 2023
HONOURABLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO
M.A.C.M.A.No.2421 of 2016
JUDGMENT:-
Pursuant to the request made by the Counsel
appearing for both the parties, the matter was referred to Lok
Adalat.
The matter was settled before the Lok Adalat and an
award was passed by the Lok Adalath on 12.11.2022.
In view of the above, the M.A.C.M.A. is disposed of in
terms of the award passed by the Lok Adalat. There shall be no
order as to costs.
Miscellaneous applications, if any, pending shall stand
closed.
______________________________________ NAMAVARAPU RAJESHWAR RAO, J
27th day of January, 2023
TU RRN, J
THE HON'BLE SRI. JUSTICE NAMAVARAPU RAJESHWAR RAO
M.A.C.M.A No.2421 of 2016
27.01.2023
(TU)
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