Notice vs Unknown
2021 Latest Caselaw 3189 AP

                                       1


         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: M.A.C.M.A.No.444 of 2021

                              PROCEEDING SHEET

Sl.
                                            ORDER

No DATE

25.08.2021 DEV, J

I.A.No.1 of 2021

Dispensed with at present.

___________ DEV, J

I.A.No.2 of 2021

Notice.

Learned counsel for the appellant is permitted to take out personal notice to the respondents by Registered Post and Acknowledgment Due and file proof of service into the Registry within a period of four(4) weeks.

___________ DEV, J I.A.No.3 of 2021

There shall be interim stay of all further proceedings including execution of the judgment and Decree, dated 08.12.2017 passed in M.V.O.P. No. 05 of 2015 on the file of the Motor Accidents Claims Tribunal-cum-VI Additional District Judge, Krishna, Machilipatnam, subject to condition that the petitioner deposits 50% of the awarded amount along with proportionate costs and interest to the credit of the above O.P. within a period of eight (8) weeks from today.

___________ DEV, J

Note:-

Furnish C.C. tomorrow.

B/O VSL