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Reliance General Insurance Co ... vs Banavath Vanitha
2023 Latest Caselaw 1466 Tel

Citation : 2023 Latest Caselaw 1466 Tel
Judgement Date : 29 March, 2023

Telangana High Court

Reliance General Insurance Co ... vs Banavath Vanitha on 29 March, 2023

Bench: M.Laxman

              THE HON'BLE SRI JUSTICE M.LAXMAN

                         C.M.A. No.32 of 2018

JUDGMENT:

It is brought to the notice of this Court that the parties

settled the matter out of Court, in pursuance of which, the matter

was referred to Lok Adalat for settlement. Accordingly, an award

was passed by the Lok Adalat dated 11.02.2023.

2. In view of the same, this appeal is disposed of in terms

of the award was passed by the Lok Adalat, dated 11.02.2023.

No costs.

Miscellaneous Petitions pending, if any, shall stand closed.

______________________ JUSTICE M.LAXMAN

29.03.2023 Yvkr

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