The New India Assurance Company ... vs Kaligiti Padma
2021 Latest Caselaw 4564 AP

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         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

               MAIN CASE No.: M.A.C.M.A.No.540 of 2021

                                PROCEEDING SHEET

Sl.
                                             ORDER

No DATE

1. 09.11.2021 MGR, J M.A.C.M.A.No.540 of 2021

Admit.

Notice.

Post the matter on 14.12.2021.

___________ MGR, J I.A.No.1 of 2021

Heard the learned counsel for the petitioner/appellant and perused the material available on record.

There shall be an interim stay of all further proceedings in pursuance of the decree and judgment dated 12.11.2019 in M.V.O.P.No.456 of 2016 on the file of the Motor Vehicle Accident Claims Tribunal - cum -II Additional District Judge, West Godavari on condition of depositing 50% of the decretal amount along with proportionate interest and costs by the petitioner within a period of six (6) weeks from the date of receipt of a copy of this order.

___________ MGR, J KLPD