M/S Shriram General Insurance ... vs Danaboyina Gopi.
2021 Latest Caselaw 4427 AP

Citation : 2021 Latest Caselaw 4427 AP
Judgement Date : 1 November, 2021

Andhra Pradesh High Court - Amravati

M/S Shriram General Insurance ... vs Danaboyina Gopi. on 1 November, 2021

Bench: Battu Devanand

                                        1




         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

               MAIN CASE No.: M.A.C.M.A.No.528 of 2021

                               PROCEEDING SHEET

Sl.
                                               ORDER

No DATE

1. 01.11.2021 DEV, J

I.A.No.1 of 2021

Heard learned counsel for the petitioner and perused the averments in the affidavit.

The delay of 907 days in representing the Appeal is condoned subject to payment of Rs.5,000/- towards costs to the Andhra Pradesh High Court Advocate Clerks Association within one (1) week from today and file memo along with receipt within one (1) week thereafter.

___________ 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 17.12.2018 in M.V.O.P.No.1030 of 2015 on the file of the Motor Vehicle Accident Claims Tribunal - cum - IV Additional District Judge, Guntur 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 tomorrow.

B/O KLPD