M/S. Kanaka Durga Leasing And ... vs Bhimavarapu Chitema
2021 Latest Caselaw 4388 AP

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         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

               MAIN CASE No.: M.A.C.M.A.No.517 of 2021

                              PROCEEDING SHEET

Sl.
                                          ORDER

No      DATE

      28.10.2021   DEV, J

                                      I.A.No.1 of 2021
                         Notice.
                         Learned     counsel     for   the    petitioner    is

permitted to take out personal notice to the respondents and file proof of service within the period of four(4) weeks.

___________ DEV, J

I.A.No.3 of 2021 Heard the learned counsel for the petitioner/appellant and perused the material available on record.

There shall be interim stay of execution of E.P.No.10064 of 2019 in M.V.O.P.No.167 of 2014 on the file of II Additional District Judge, Krishna, Vijayawada and also execution of the decree and Judgment dated 17.07.2018 in M.V.O.P.No.167 of 2014 on the file of Motor Vehicle Accident Claims Tribunal - cum - Principal District Judge, Krishna Machilipatnam, 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

I.A.No.2 of 2021

This application is filed to condone the delay

of 740 days in representation of the appeal.

Having considered the submissions of the

learned counsel for the petitioner herein and upon

perusal of the averments made in the affidavit filed

along with this application, in the considered

opinion of this Court, it is appropriate to condone

the delay of 740 days in representation of the

appeal, subject to payment of Rs.1000/-(Rupees

One Thousand Only) to the Andhra Pradesh High

Court Advocate Clerks Association within the period

of One(1) week from today and file receipt of

payment along with the memo, within one(1) week

thereafter.

___________ DEV, J Note:-

Furnish C.C. by tomorrow.

B/O tm