National Insurance Co.Ltd., vs Kolla Ashalatha
2021 Latest Caselaw 4236 AP

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         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

               MAIN CASE No.: M.A.C.M.A.No.521 of 2021

                               PROCEEDING SHEET

Sl.
                                               ORDER

No DATE

1. 23.10.2021 DEV, J

M.A.C.M.A.No.521 of 2021

Admit.

Notice.

Post the matter along with M.A.C.M.A.No.369 of 2021.

___________ 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 23.03.2021 in M.V.O.P.No.250 of 2018 on the file of the Motor Vehicle Accident Claims Tribunal - cum - Principal District Judge, Ongole 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 KLPD