Telangana State Road Transport ... vs Anugolu Krishna Veni
2022 Latest Caselaw 5379 AP

          HIGH COURT OF ANDHRA PRADESH AT AMA.RAVATHI

      MAIN CASE No.M.A.C.M.A.No.298 of 2022
                             PROCEEDING SHEET

Sl.                                                                        Office
                                           ORDER

No      DATE                                                               Note
1     18.08.2022 AVSS, J & SV, J

                                   I.A. No.1 of 2022
                        Heard.

Having regard to the reasons mentioned in the supporting affidavit, delay of 68 days in representing the present MACMA SR No.20137 of 2022 stands condoned.

The present application is allowed.

________ AVSS, J

________ SV, J

M.A.C.M.A. No.298 of 2022

Admit.

Notice.

Learned counsel for the petitioner is permitted to take out personal notice to respondents through registered post with acknowledgement due and file proof of service into the Registry.

Post after eight weeks.

I.A. No.2 of 2022

Having regard to the submissions made by the learned counsel for the appellant and taking into consideration the grounds of appeal and the averments made in the affidavit filed in support of the application, there shall be stay of all further proceedings including the execution

proceedings pursuant to the judgment and decree dated 16.11.2021 passed in M.V.O.P. No.286 of 2015 on the file of II Additional District Judge-cum-Chairman, Motor Vehicle Accidents Claims Tribunal, Vijayawada, subject to the appellant/ petitioner depositing 50% of the awarded amount along with interest and costs, within a period of eight (8) weeks from today. On such deposit, claimants are entitled to withdraw the same in accordance with the arrangement made by the Tribunal in the impugned award.

AVSS, J

________ SV, J knl