The New India Assurance Company Ltd vs Sri Harijan Kalla Venkataiah
2024 Latest Caselaw 239 Tel

Telangana High Court

The New India Assurance Company Ltd vs Sri Harijan Kalla Venkataiah on 12 January, 2024

     HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY

                    C.M.A.No.596 of 2023

JUDGMENT:

When the matter is taken up for hearing, learned

Standing Counsel appearing for the appellant reported that the

matter has been settled before the Lok Adalath, High Court

Legal Services Committee, Hyderabad and an award was passed

on 30.12.2023. The original award dated 30.12.2023 is filed

before this Court and the same is taken on record.

2. In view of the award dated 30.12.2023 passed by the Lok

Adalat, Hyderabd, the Civil Miscellaneous Appeal is disposed of

in terms of the award.

Pending miscellaneous applications, if any, shall stand

closed.

___________________________________ LAXMI NARAYANA ALISHETTY, J

Date: 12.01.2024 Dua

LNA, J C.M.A.No.596 of 2023

HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY

12.01.2024

Dua