Notice To The Respondents vs Unknown
2022 Latest Caselaw 889 AP

                   HIGH COURT OF ANDHRA PRADESH
MAIN CASE No: M.A.C.M.A.NO.50 OF 2022
                                 PROCEEDINGS SHEET
Sl.                                                                                           OFFICE
                                                                                               NOTE
No.
       DATE                                       ORDER

1.    17.02.2022   KSR,J

                               (Proceedings taken up through video conference)

                                            I.A. NO. 1 OF 2022

                       Notice to the respondents.

The learned counsel for the petitioner is permitted to take out personal notice to the respondents by registered post with acknowledgment due and to file proof of service into registry. Post on 07-03-2022.

_________ KSR,J I.A. NO.2 OF 2022

For the reasons stated in the affidavit filed in support of this

application and taking into consideration of the submissions made

by the learned counsel for the petitioner/appellant, there shall be

stay of all further proceedings pursuant to the judgment and

decree, dated. 18-09-2019 passed in M.O.P.No.139 of 2017 by the

Motor Accidents Claims Tribunal-cum-IV Additional District Judge,

Vizianagaram, subject to the petitioner/appellant depositing 50%

of the awarded amount with proportionate costs and interest within

eight(8) weeks from today. In default of deposit, this order stands

cancelled automatically without further reference to this Court.

                                                                                 _________
                                                                                      KSR,J
                   TSNR
 Sl.                  OFFICE
                      NOTE
No.
      DATE   ORDER