K S R T C vs T Shamsundar
2021 Latest Caselaw 2702 AP

      HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MAIN CASE NO:      MACMA No.382 of 2021

                             PROCEEDING SHEET

SL.     DATE                         ORDER                                      OFFICE
NO.                                                                              NOTE

1.    28.07.2021   DEV, J

                                        I.A No.01 of 2021
                              Notice.
                              Learned counsel for the petitioner is
                   permitted to take out personal notice to the
                   respondent and file proof of service within three

weeks.

Post after four weeks.

_______ DEV,J

I.A.No. 02 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 06.12.2018 in M.V.O.P.No.24 of 2015 on the file of the Motor Vehicle Accident Claims Tribunal-cum- IV 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 eha