Andhra Pradesh State Road Transport ... vs Chookulla Laxminarayana Prasad
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Telangana High Court

Andhra Pradesh State Road Transport ... vs Chookulla Laxminarayana Prasad on 19 June, 2025

             THE HON'BLE SMT. JUSTICE RENUKA YARA

                       M.A.C.M.A.No.367 OF 2023

JUDGMENT:

This appeal is filed aggrieved by the order dated 29.07.2022

passed in M.V.O.P.No.49 of 2015 by the learned Chairman, Motor

Accident Claims Tribunal-cum-IV Additional District Judge, Nalgonda.

2. Both the learned counsel present.

3. It is represented that connected matter i.e. M.A.C.M.A.No.1473

of 2023 was disposed of by this Court vide order dated 24.01.2025.

4. Both the learned counsel have consented that a consent order be

passed in terms of the order dated 24.01.2025 in M.A.C.M.A.No.1473

of 2023.

5. Accordingly, M.A.C.M.A.No.367 of 2023 is dismissed as per the

reasoning given in M.A.C.M.A.No.1473 of 2023. No costs.

Miscellaneous applications, if any, pending in this appeal shall

stand closed.

____________________ RENUKA YARA, J Date: 19.06.2025 Note: Annex copy of judgment dated 24.01.2025 in

(B/o) ssp