Andhra Pradesh State Road ... vs Bathula Peraiah,
2021 Latest Caselaw 4813 AP

                                       1




         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

               MAIN CASE No.: M.A.C.M.A.No.553 of 2021

                               PROCEEDING SHEET

Sl.
                                               ORDER

No DATE

1. 23.11.2021 DEV, J

M.A.C.M.A.No.553 of 2021

Admit.

Notice.

___________ DEV, 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 interim stay of operation of the decree and judgment dated 13.12.2019 in M.V.O.P.No.902 of 2014 on the file of Motor Accident Claims Tribunal - cum - II Additional District Judge, Guntur, including execution proceedings, 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