Icici Lombard General Insurance Co. Ltd vs Smt.Rebecca Radhika
2025 Latest Caselaw 1284 Tel

Telangana High Court

Icici Lombard General Insurance Co. Ltd vs Smt.Rebecca Radhika on 23 January, 2025

Author: P.Sam Koshy

Bench: P.Sam Koshy

         THE HONOURABLE SRI JUSTICE P.SAM KOSHY
                         AND
         THE HONOURABLE SRI JUSTICE NAMAVARAPU
                    RAJESHWAR RAO
                      M.A.C.M.A.No.472 OF 2019

JUDGMENT:

(per Hon'ble Sri Justice P.Sam Koshy)

Heard Mr. Pavan Kumar Yadavalli, learned Standing Counsel

appearing for the appellant/insurance company and Ms. Pratusha

Boppana, learned counsel representing Mr. A.Venkatesh, learned

Senior Counsel for respondent Nos.1 to 5. Perused the record.

2. Learned Standing Counsel appearing for the appellant submits

that the matter went before the Lok Adalat on 14.12.2024 and there, it

is agreed upon by the appellant that they would withdraw the appeal

pending before the Court. Accordingly, the matter is taken up today.

3. The MACMA is, accordingly, dismissed as withdrawn in terms

of the Award passed by the Lok Adalat. There shall be no order as to

costs.

Consequently, miscellaneous petitions pending, if any, shall

stand closed.

__________________ P.SAM KOSHY, J

___________________________________ NAMAVARAPU RAJESHWAR RAO, J 23.01.2025 Lrkm