Having Regard To The Averments ... vs Unknown
2021 Latest Caselaw 3450 AP

                    HIGH COURT OF ANDHRA PRADESH

MAIN CASE No: C.M.A.No.224 of 2021

                              PROCEEDING SHEET

Sl.      Date                                 ORDER                           OFFICE
No.                                                                            NOTE

01    08.09.2021

JUD,J

C.M.A.No.224 of 2021 Admit.

Notice.

Post after four weeks.

_______ JUD,J I.A.No.1 of 2021 Having regard to the averments mentioned in the affidavit annexed to the petition and the submissions now made by the learned counsel for the petitioner, there shall be stay of all further proceedings pursuant to the judgment and decree dated 03.04.2020 in Case No.O.A.No.II(U) 260/2012, passed by the Railway Claims Tribunal, Amaravati Bench at Guntur subject to deposit of 50% of the compensation awarded within a period of four weeks from today.

This order will not preclude the Railway Claims Tribunal from entertaining the application, if any made by the major claimants for withdraw of the amounts deposited by the petitioner/appellant and passing of appropriate order thereon.

_______ JUD,J Gk