Citation : 2021 Latest Caselaw 5557 AP
Judgement Date : 28 December, 2021
1
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: M.A.C.M.A.No.595 of 2021
PROCEEDING SHEET
Sl.
ORDER
No DATE
1. 28.12.2021 DEV, J
M.A.C.M.A.No.595 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 28.02.2020 in M.V.O.P.No.235 of 2017 on the file of Motor Vehicles Accidents Claims Tribunal - cum - I 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
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