The New India Assurance Co ... vs Kola Paparao
2021 Latest Caselaw 2516 AP

                                          1

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

               MAIN CASE No.: M.A.C.M.A.No.370 of 2021

                                PROCEEDING SHEET

Sl.
                                               ORDER

No      DATE

1.    20.07.2021   DEV, J

                                        I.A.No.1 of 2021

                         Learned       counsel       for     the    petitioner      is
                   permitted     to   takeout     personal         notice    to    the

respondents and file proof of service within a period of four(4) weeks.

Post after four(4) weeks.

___________ DEV, J

I.A.No.2 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 30.09.2019 in M.V.O.P.No.703 of 2015 on the file of the Motor Vehicle Accident Claims Tribunal - cum - I Additional District Judge, Rajamahendhravaram 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 22.07.2021.

B/O KLPD