Manukonda Raju, vs The State Of Andhra Pradesh And 5 ...
2021 Latest Caselaw 3575 AP

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         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

             MAIN CASE No.: M.A.C.M.A.No.1134 of 2019

                              PROCEEDING SHEET

Sl.
                                             ORDER

No DATE

2. 16.09.2021 DEV, J

I.A.No.1 of 2019

It is represented by the learned counsel for the petitioner/appellant that notices sent to the respondent Nos.2 and 3 are served and notice sent to respondent No.1 is unserved and sought time to take out notice afresh to the respondent No.1.

Post the matter on 21.10.2021 to enable the petitioner/appellant to take out fresh notice and file proof of service.

___________ DEV, J I.A.No.2 of 2019

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 05.11.2018 in M.V.O.P.No.513 of 2015 on the file of the Motor Vehicle Accident Claims Tribunal - cum - VI Additional District Judge, Kurnool 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