Union Of India vs Nannam Thirupalu
2021 Latest Caselaw 5349 AP

              HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

      MAIN CASE No.: C.M.A.No.238 of 2021
                                  PROCEEDING SHEET

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NO.                                                                            NOTE
4)     17.12.2021 KVL, J

                                       IA No.1 of 2021
                        Learned counsel for the petitioner/appellant
                  submits that the notice sent to the respondents is

returned unserved and seeks permission to serve notice on the learned counsel appearing for the respondents in Execution Petition before the Railway Claims Tribunal, Amaravati Bench.

Accordingly, learned counsel for the petitioner/appellant is permitted to serve notice on the learned counsel appearing for the respondents in Execution Petition before the Railway Claims Tribunal, Amaravati Bench and file proof of service.

List the matter on 17.01.2022.

_______ KVL, J IA No.2 of 2021 There shall be interim stay of all further proceedings pursuant to judgment and decree dated 13.09.2019 in Case No.OA II (U) 147 of 2010 passed by the Railway Claims Tribunal, Amaravati Bench at Guntur district, on condition of the petitioner/appellant deposits 50% of the amount awarded, within a period of six weeks.

                                                                  _______
                                                                   KVL, J
                  Nsr





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