The Tsrtc Musheerabad vs Chepuri Pushpalatha
2025 Latest Caselaw 383 Tel

Telangana High Court

The Tsrtc Musheerabad vs Chepuri Pushpalatha on 14 July, 2025

             THE HON'BLE JUSTICE MOUSHUMI BHATTACHARYA
                                 AND
              THE HON'BLE JUSTICE B.R.MADHUSUDHAN RAO

                                    MACMA.NO.452 OF 2021

Mr. P. Satish Kumar, learned counsel appearing for the appellant (Online).


JUDGMENT:

(Per Hon'ble Justice Moushumi Bhattacharya)

1. Learned counsel appearing on behalf of the appellant appears online.

2. Counsel submits that the dispute between the parties has been settled

by the Lok Adalat by an Award dated 14.06.2025.

3. MACMA.No.452 of 2021, along with all connected applications, is

accordingly disposed of in terms of the Award passed by the Lok Adalat.

Interim orders, if any, shall stand vacated. There shall be no order

as to costs.

__________________________________ MOUSHUMI BHATTACHARYA, J

_____________________________ B.R.MADHUSUDHAN RAO, J

Date: 14.07.2025.

NDS/DPM