For The Reasons Stated In The ... vs District Judge
2022 Latest Caselaw 890 AP

                   HIGH COURT OF ANDHRA PRADESH
MAIN CASE No: M.A.C.M.A.NO.47 OF 2022
                                  PROCEEDINGS SHEET
Sl.                                                                                           OFFICE
                                                                                               NOTE
No.
       DATE                                        ORDER

1.    17.02.2022   KSR,J

                                (Proceedings taken up through video conference)

                                         M.A.C.M.A.NO.47 OF 2022

                       Admit.
                                                                                  _________
                                                                                      KSR,J
                                              I.A. NO.1 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. 06-10-2021 passed in M.V.O.P.No.517 of 2016 by

                   the Chairman, Motor Accidents Claims Tribunal-cum-I Additional

                   District   Judge,   Kadapa,   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. On such deposit being made, the

                   1st respondent is permitted to withdraw the              same without

furnishing any security.

_________ KSR,J TSNR Sl. OFFICE NOTE No.

DATE ORDER