Bharti Axa General Insurance Company ... vs Mogili Laxmaiah
2024 Latest Caselaw 4617 Tel

Telangana High Court

Bharti Axa General Insurance Company ... vs Mogili Laxmaiah on 25 November, 2024

Author: G. Radha Rani

Bench: G. Radha Rani

         THE HONOURABLE Dr. JUSTICE G. RADHA RANI

          CIVIL MISCELLANEOUS APPEAL No.96 of 2019

JUDGMENT:

This appeal is filed by the appellant - Insurance Company aggrieved

by the order dated 31.10.2018 passed in E.C.No.261 of 2017 by the learned

Commissioner for Employees' Compensation and Assistant Commissioner of

Labor-IV, T.Anjaiah Karmika Samkshema Bhavan, Hyderabad.

2. The matter was referred to Lok Adalat pursuant to the letter dated

18.09.2024 addressed by the Secretary, High Court Legal Services

Committee, Hyderabad. An award was passed by the Lok Adalat on

28.09.2024 and as per the said award, the learned counsel for the appellant

agreed to withdraw the appeal.

3. Hence, the appeal is disposed of in terms of the Award dated

28.09.2024 passed by the Lok Adalat. No order as to costs.

Miscellaneous applications pending, if any, shall stand closed.

_____________________ Dr. G. RADHA RANI, J November 25, 2024 KTL