Iffcotokio General Insurance ... vs Gudi Vasantha,
2021 Latest Caselaw 4377 AP

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         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

               MAIN CASE No.: M.A.C.M.A.No.525 of 2021

                               PROCEEDING SHEET

Sl.
                                               ORDER

No DATE

1. 27.10.2021 DEV, J

M.A.C.M.A.No.525 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 02.07.2021 in M.V.O.P.No.529 of 2017 on the file of V Additional Motor Accidents Claims Tribunal, Nellore District 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