M/S. The New India Assurance ... vs Shaik Kalesha Shaik Kaleshavali,
2021 Latest Caselaw 2902 AP

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         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

               MAIN CASE No.:MACMA.No.1181 of 2019

                              PROCEEDING SHEET

Sl.
                                             ORDER

No      DATE

2     05.08.2021   DEV, J
                                     I.A.No.2 of 2019

                         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 31.10.2018 in M.V.O.P.No.375 of 2017 on the file of the Motor Vehicle Accident Claims Tribunal - cum - I Additional District Judge, Nellore 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 PGR/KLPD