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The New India Assurance Co. Ltd., ... vs P. Shankaramma, Hyd And 2 Othrs
2023 Latest Caselaw 3410 Tel

Citation : 2023 Latest Caselaw 3410 Tel
Judgement Date : 30 October, 2023

Telangana High Court

The New India Assurance Co. Ltd., ... vs P. Shankaramma, Hyd And 2 Othrs on 30 October, 2023

Bench: M.G.Priyadarsini

     THE HONOURABLE SMT. JUSTICE M.G. PRIYADARSINI

                    C.M.A.No. 892 of 2013

JUDGMENT:-

      Pursuant to the request made by the Counsel appearing

for both the parties, the matter was referred to Lok Adalat. On

09.09.2023

the matter was settled before the Lok Adalat and an

award was passed by the Lok Adalath.

In view of the above, the 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.

_____________________ JUSTICE M.G.PRIYADARSINI 30.10.2023 gms

THE HONOURABLE SMT. JUSTICE M.G. PRIYADARSINI

C.M.A.No. 892 of 2013

DATE: 30.10.2023

gms

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The New India Assurance Co. Ltd., ... vs P. Shankaramma, Hyd And 2 Othrs
2023 Latest Caselaw 3410 Tel

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The New India Assurance Co. Ltd., ... vs P. Shankaramma, Hyd And 2 Othrs2023 Latest Caselaw 3410 Tel

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The New India Assurance Co. Ltd., ... vs P. Shankaramma, Hyd And 2 Othrs
2023 Latest Caselaw 3410 Tel