The Managing Director, vs Shaik Mhaboob Basha
2021 Latest Caselaw 5352 AP

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         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

               MAIN CASE No.: M.A.C.M.A.No.582 of 2021

                               PROCEEDING SHEET

Sl.
                                            ORDER

No DATE

1. 17.12.2021 DEV, J M.A.C.M.A.No.582 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 16.07.2021 in M.V.O.P.No.154 of 2017 on the file of the Motor Vehicle Accident Claims Tribunal - cum - IV Additional District Judge, Kadapa 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 today.

B/O KLPD