Andhra Pradesh State Road ... vs Reddy Talupulu,
2021 Latest Caselaw 4777 AP

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         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

               MAIN CASE No.: M.A.C.M.A.No.552 of 2021

                               PROCEEDING SHEET

Sl.
                                               ORDER

No      DATE

1.    22.11.2021   DEV, J
                                      I.A.No.1 of 2021

                         Notice.
                         Learned     counsel     for   the    petitioners    is

permitted to take out personal notice to the respondents and file proof of service within three (3) weeks.

___________ DEV, J I.A.No.2 of 2021

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

There shall be interim stay of operation of the decree and judgment dated 16.11.2019 in M.V.O.P.No.167 of 2016 on the file of the Motor Vehicle Accident Claims Tribunal - cum - VI Additional District Judge, Visakhapatnam District on condition of depositing the entire amount 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