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HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: M.A.C.M.A.No.531 of 2021
PROCEEDING SHEET
Sl.
ORDER
No DATE
1. 01.11.2021 DEV, J M.A.C.M.A.No.531 of 2021 Admit.
Notice.
___________ DEV, J I.A.No.1 of 2021 Heard the learned counsel for the petitioner/appellant and perused the material available on record.
There shall be interim stay of operation of the decree and judgment dated 09.06.2021 in M.V.O.P.No.92 of 2017 on the file of the Motor Vehicle Accident Claims Tribunal - cum - I Additional District Judge, Kurnool on condition of depositing 50% of the decretal amount along with proportionate interest and costs within a period of eight (8) weeks from today.
___________ DEV, J Note:-
Furnish C.C. by tomorrow.
B/O KLPD 2 3