Andhra Pradesh State Road ... vs Chekuru Lalithamma
2021 Latest Caselaw 5556 AP

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        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

            MAIN CASE No.: M.A.C.M.A.No.599 of 2021

                            PROCEEDING SHEET

Sl.
                                          ORDER

No DATE

1. 28.12.2021 DEV, J

M.A.C.M.A.No.599 of 2021

Admit.

Notice.

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

Heard the learned counsel for the petitioner/appellant 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.426 of 2014 on the file of Motor Vehicles Accidents Claims Tribunal - cum - V Additional District Judge, Nellore, SPSR Nellore 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 today.

B/O tm