M/S Shri Ram General Insurance ... vs E.Saraswathi
2021 Latest Caselaw 2407 AP

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         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

               MAIN CASE No.: MACMA.No.1283 of 2019

                               PROCEEDING SHEET

Sl.
                                              ORDER

No DATE

1. 14.07.2021 DEV, J I.A.No.1 of 2019

It is represented by Ms.S.Pranathi, learned counsel for the appellant that personal notices sent to the respondent Nos.1 to 4 are not served and sought permission of this Court to takeout fresh notices.

Permission is granted. For filing proof of service, post after three(3) weeks.

___________ DEV, J I.A.No.2 of 2019

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 13.05.2019 in M.V.O.P.No.308 of 2013 on the file of the Motor Vehicle Accident Claims Tribunal - cum -X Additional District Judge, Tirupati 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. tomorrow.

B/o.

KLPD