Shriram General vs D Raja
2021 Latest Caselaw 2795 AP

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

               MAIN CASE No.: M.A.C.M.A.No.400 of 2021

                               PROCEEDING SHEET

Sl.
                                               ORDER

No      DATE

1.    02.08.2021   DEV, J

                                      I.A.No.1 of 2021

                         Notice.


                                                                   ___________
                                                                     DEV, J
                                      I.A.No.2 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 23.01.2018 in M.V.O.P.No.9 of 2014 on the file of the Motor Vehicle Accident Claims Tribunal - cum - V Additional District Judge, Rayachoty 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