Citation : 2023 Latest Caselaw 511 Tel
Judgement Date : 31 January, 2023
HONOURABLE SMT. JUSTICE M.G. PRIYADARSINI
M.A.C.M.A.Nos. 3190 of 2018 & 334 of 2019
COMMON JUDGMENT:-
Pursuant to the request made by the learned counsel
appearing for both the parties, both the matters were referred
to Lok Adalat. On 12.11.2022 the lis in these appeals was
settled before the Lok Adalat and a common award was passed
by the Lok Adalath.
In view of the above, the M.A.C.M.As. are 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.
_____________________
JUSTICE M.G.PRIYADARSINI
31.01.2023
tsr
HONOURABLE SMT. JUSTICE M.G. PRIYADARSINI
M.A.C.M.A.No. 3190 of of 2018 & 334 of 2019
DATE:31-01-2023
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!