The New India Assurance Company Limited vs Mr.P.Bhanu Prakash
2024 Latest Caselaw 270 Tel

Telangana High Court

The New India Assurance Company Limited vs Mr.P.Bhanu Prakash on 22 January, 2024

     HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY

                    C.M.A.No.598 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 for the State of Telangana, Hyderabad

and an award was passed on 30.12.2023, recording the terms of

compromise. 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 dated 30.12.2023.

Pending miscellaneous applications, if any, shall stand

closed.

___________________________________ LAXMI NARAYANA ALISHETTY, J

Date: 22.01.2024 Dua

LNA, J C.M.A.No.598 of 2023

HON'BLE SRI JUSTICE LAXMI NARAYANA ALISHETTY

22.01.2024

Dua