M/S. Bajaj Allianz General Insurance ... vs Rana Shiva
2024 Latest Caselaw 4261 Tel

Telangana High Court

M/S. Bajaj Allianz General Insurance ... vs Rana Shiva on 30 October, 2024

Author: G. Radha Rani

Bench: G. Radha Rani

       THE HONOURABLE Dr. JUSTICE G. RADHA RANI

                            C.M.A.No.174 of 2020


JUDGMENT:

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

order dated 18.12.2019 passed in E.C.No.5 of 2017 by the learned Commissioner

for Employees Compensation and Assistant Commissioner of Labor-II, T.Anjaiah

Karmika Samkshema Bhavan, Hyderabad.

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

26.09.2024 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

Date: 30th October, 2024 dsv.