The Chairman And Managing ... vs Avula Mounika
2021 Latest Caselaw 4970 AP

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         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

               MAIN CASE No.: M.A.C.M.A.No.567 of 2021

                              PROCEEDING SHEET

Sl.
                                           ORDER

No DATE

1. 03.12.2021 DEV, J M.A.C.M.A.No.567 of 2021

Admit.

Notice.

___________ DEV, J I.A.No.1 of 2021

Heard the learned counsel for the petitioner(s)/appellant(s) and perused the material available on record.

There shall be interim stay of operation of the decree and judgment dated 16.12.2020 in M.V.O.P.No.14 of 2017 on the file of the Motor Accident Claims Tribunal - cum -Principal District Judge, Ongole, Prakasam District 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/TM