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Shri Ram General Insurance Co.Ltd., vs Balde Baldie Govindamma,
2025 Latest Caselaw 5131 Tel

Citation : 2025 Latest Caselaw 5131 Tel
Judgement Date : 28 April, 2025

Telangana High Court

           THE HON'BLE SMT. JUSTICE RENUKA YARA

                  M.A.C.M.A.No.821 OF 2023


JUDGMENT :

On 08.03.2025, the matter was settled before the Lok

Adalat and an Award was passed by the Lok Adalat. In view of the

same, the M.A.C.M.A. is disposed of, in terms of the Award dated

08.03.2025, passed by the Lok Adalat. The Registry is directed to

annex a copy of the Award dated 08.03.2025 to this judgment.

Miscellaneous Petitions, if any, pending in this appeal shall

stand closed. There shall be no order as to costs.

___________________ RENUKA YARA, J Date: 28.04.2025 ssp

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