Icici Lombard General Insurance ... vs Shaik Kamarzaha,
2021 Latest Caselaw 4530 AP

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         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

               MAIN CASE No.: M.A.C.M.A.No.537 of 2021

                              PROCEEDING SHEET

Sl.
                                             ORDER

No DATE

1. 5.11.2021 DEV, J

I.A.No.1 of 2021

Notice.

The learned counsel for the petitioner is permitted to take out personal notice to respondents and file proof of service.

________ 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 30.07.2019 in M.V.O.P.No.75 of 2017 on the file of Motor Vehicle Accidents Claims Tribunal - cum - III Additional District Judge, Bhimavaram, 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 tm