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Raj Kishore Jhawar vs Hse Securities And Equities Ltd
2025 Latest Caselaw 1138 Tel

Citation : 2025 Latest Caselaw 1138 Tel
Judgement Date : 20 January, 2025

Telangana High Court

Raj Kishore Jhawar vs Hse Securities And Equities Ltd on 20 January, 2025

Author: P. Sree Sudha

Bench: P. Sree Sudha

     THE HONOURABLE SMT JUSTICE P. SREE SUDHA
                   C.C.C.A. No. 154 OF 2024

JUDGMENT:

On 14.12.2024, the matter was settled before the

Lok Adalat held at Hyderabad and an Award was passed by the

Lok Adalat.

In view of the same, the C.C.C.A is disposed of in terms of

the Award, dated 14.12.2024, passed by the Lok Adalat. There

shall be no order as to costs.

Pending miscellaneous applications, if any, shall stand

closed.

_______________ P. SREE SUDHA, J Date: 20.01.2025 Bw

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