Citation : 2023 Latest Caselaw 1496 Tel
Judgement Date : 31 March, 2023
THE HON'BLE SRI JUSTICE NAMAVARAPU RAJESHWAR RAO
M.A.C.M.A.NO.3772 OF 2014
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 Adalat on 11.02.2023.
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 Petitions, if any, pending shall stand
closed.
__________________________________ NAMAVARAPU RAJESHWAR RAO, J
31st day of March, 2023 CHS
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