Notice Before Admission vs Unknown
2021 Latest Caselaw 4859 AP

      HIGH COURT OF ANDHRA PRADESH AT AMARAVATI


MAIN CASE No: C.M.A.No.284 of 2021

                     PROCEEDING SHEET

Sl.                                                                                OFFICE
        DATE                                 ORDER
No.                                                                                NOTE.

      26.11.2021   KVL, J

                                  C.M.A.No.284 of 2021

                         Notice before admission.

                         Learned      counsel       for   the    appellant    is

                   permitted    to    take    out     personal     notice    on

                   Respondent Nos.1 and 2 by RPAD and file proof of

service into the Registry.

List the matter on 24.12.2021.

________ KVL, J I.A.No.1 of 2021

For the reasons mentioned in the

accompanied affidavit, there shall be interim

suspension of operation of the Judgment in

O.A.No.II(U) 406 of 2013 dated 16.04.2021 on the

file of the Railway Claims Tribunal, Amaravathi

Bench, Guntur on condition of depositing 50% of

the amount by the appellant/respondent in the

Tribunal, within the period of Eight(8) weeks from

the date of receipt of the copy of this order.

________ KVL, J

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