The Apsrtc vs M.Balanna
2021 Latest Caselaw 5463 AP

                                           1




         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

               MAIN CASE No.: M.A.C.M.A.No.544 of 2021

                                  PROCEEDING SHEET

Sl.
                                               ORDER

No DATE

2. 23.12.2021 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 17.05.2021 in M.V.O.P.No.353 of 2015 on the file of the Motor Accident Claims Tribunal - cum -Principal 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