Shriram General Insurance ... vs Akula Bala Koteswara Rao
2022 Latest Caselaw 266 AP

                                        1

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

               MAIN CASE No.: M.A.C.M.A.No.11 of 2022

                               PROCEEDING SHEET

Sl.
                                               ORDER

No DATE

1. 20.01.2022 DEV, J

M.A.C.M.A.No.11 of 2022

Admit.

Notice.

___________ DEV, J I.A.No.1 of 2022

Heard the learned counsel for the petitioner/appellant and perused the material available on record.

There shall be interim stay of operation of the decree and judgment dated 20.04.2021 in M.V.O.P.No.217 of 2015 on the file of the Motor Vehicle Accident Claims Tribunal - cum - VII Additional District Judge, Prakasam District on condition of depositing 50% of the decretal amount along with proportionate interest and costs within a period of eight (8) weeks from today.

___________ DEV, J Note:-

Furnish C.C. by tomorrow.

B/O KLPD