The Managing Director, vs Nidadavolu Sandy Rani,
2021 Latest Caselaw 3811 AP

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: MACMA No.493 of 2021

                            PROCEEDING SHEET

Sl.
                                         ORDER

No      DATE
                                                                          Transferr
1     28.09.2021   CPK, J & BKM, J                                        -ed to I/O
                                                                          folder
                                                                          before
                                    I.A.No.1 of 2021                      correction

Being satisfied with the reasons stated in

the accompanying affidavit filed in support of the

petition and as no counter is filed opposing this

petition, the delay of 44 days in representing the

Appeal is condoned.

MACMA.No.493 of 2021

ADMIT.

Notice.

I.A.No.2 of 2021

Having regard to the facts and

circumstances of the case, there shall be interim

stay of all further proceedings pursuant to decree

and judgment dated 03.10.2019 in MVOP No.3 of

2015 on the file of the Motor Accidents Claims

Tribunal-cum-I Additional District Judge,

Kurnool, subject to condition that the petitioner/

appellant deposits 50% of the awarded amount

along with proportionate costs and interest to the credit of the above O.P. within a period of eight

(08) weeks from today. In default, the stay

stands vacated.

It is needless to mention here that the

respondents/claimants are permitted to

withdraw the deposited amount in terms of the

Decree as per their proportionate shares without

furnishing any security.

___________ CPK, J

___________ BKM, J

Gvl