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HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: M.A.C.M.A.No.446 of 2021
PROCEEDING SHEET
Sl.
ORDER
No DATE
1. 01.09.2021 DEV, J M.A.C.M.A.No.446 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 28.12.2020 in M.V.O.P.No.775 of 2017 on the file of the Motor Vehicle Accident Claims Tribunal - cum - Principal District and Sessions Judge, Visakhapatnam 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