Shriram General Insurance ... vs Shaik Shafiullah
2021 Latest Caselaw 5045 AP

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         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

               MAIN CASE No.: M.A.C.M.A.No.575 of 2021

                                PROCEEDING SHEET

Sl.
                                               ORDER

No DATE

1. 07.12.2021 DEV, J M.A.C.M.A.No.575 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 01.09.2020 in M.V.O.P.No.471 of 2015 on the file of the Motor Vehicle Accident Claims Tribunal - cum - IV Additional District Judge, Kurnool 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