For The Reasons Stated In The ... vs Judge
2022 Latest Caselaw 891 AP

                   HIGH COURT OF ANDHRA PRADESH
MAIN CASE No: M.A.C.M.A.NO.48 OF 2022
                                  PROCEEDINGS SHEET
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                                                                                               NOTE
No.
       DATE                                        ORDER

1.    17.02.2022   KSR,J

                                (Proceedings taken up through video conference)

                                         M.A.C.M.A.NO.48 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. 01-11-2021 passed in M.V.O.P.No.564 of 2017 by

                   the Motor Accidents Claims Tribunal-cum-IV 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 respondents are permitted to

withdraw the same in terms of the award by the Tribunal without

furnishing any security.

                                                                                  _________
                                                                                      KSR,J
                   TSNR
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