The New India Assurance Co. Ltd vs Smt. Shaina Begum, R.R.Dist, Presently ...
2024 Latest Caselaw 2652 Tel

Telangana High Court

The New India Assurance Co. Ltd vs Smt. Shaina Begum, R.R.Dist, Presently ... on 10 July, 2024

Author: G. Radha Rani

Bench: G.Radha Rani

      THE HONOURABLE DR.JUSTICE G.RADHA RANI
                                        [




         CIVIL MISCELLANEOUS APPEAL No.721 of 2013


JUDGMENT:

This appeal is filed by the appellant - Insurance Company aggrieved by

the order dated 25.05.2009 passed in W.C. No.19 of 2008 by the Commissioner

for Workmen's Compensation and Assistant Commissioner of Labour-II,

Hyderabad.

2. The matter was referred to Lok Adalat in view of the letter dated

21.05.2024 addressed by the Secretary, High Court Legal Services Committee,

Hyderabad. An award was passed by the Lok Adalat on 08.06.2024 and as per

the said award, the authorized representative of the appellant-Insurance

Company represented that the Insurance Company decided not to pursue the

appeal and agreed to withdraw the appeal.

3. In view of the said agreement of withdrawal before the Lok Adalat by the

Insurance Company, this appeal is closed. No order as to costs.

Miscellaneous applications pending, if any, shall stand closed.

_____________________ Dr. G. RADHA RANI, J

July 10, 2024 KTL