The United India Insurance ... vs Korlakunta Ramanjaneyulu
2022 Latest Caselaw 336 AP

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        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

               MAIN CASE No.: M.A.C.M.A.No.17 of 2022

                              PROCEEDING SHEET

Sl.
                                           ORDER

No DATE

1. 24.01.2021 DEV, J

M.A.C.M.A.No.17 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 20.02.2020 in M.V.O.P.No.09 of 2018 on the file of Motor Vehicle Accidents Claims Tribunal - cum - V Additional District Judge, Rayachoty, 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. today.

B/O tm