Reliance General Insurance ... vs Maroju Gowramma
2021 Latest Caselaw 3579 AP

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         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

             MAIN CASE No.: M.A.C.M.A.No.1058 of 2019

                              PROCEEDING SHEET

Sl.
                                             ORDER

No DATE

3. 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.1 to 3 and 5 are served and notices sent to respondent Nos.4 and 6 are unserved and sought time to take out notice afresh to the respondent Nos.4 and 6.

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 14.03.2019 in M.V.O.P.No.3 of 2017 on the file of the Motor Vehicle Accident Claims Tribunal - cum - II Additional District Judge, Parvathipuram 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