Andhra Pradesh State Road ... vs Shaik Karimun
2022 Latest Caselaw 9178 AP

                       HIGH COURT OF ANDHRA PRADESH

   MAIN CASE NO: M.A.C.M.A .No.217 of 2022

                               PROCEEDING SHEET

Sl.N      Date                              ORDER                             OFFICE
 o.                                                                            NOTE


                    BSB. J
       29.11.2022
                                     I.A.No.3 of 2022

                            This petition is filed to condone the
                    delay of 1094 days in presenting the appeal.
                            Notice to respondents no.1 to 5.

Learned counsel for the petitioner is permitted to take out personal service of notice through RPAD to the respondents no.1 to 5. (R-6 is not necessary party).

Post on 30.12.2022.

_____________________ B.S.BHANUMATHI.J

I.A.No.2 of 2022 This petition is filed to grant stay of all further proceedings pursuant to the decree and judgment in MVOP.No.1218 of 2016 dated 02.05.2019 on the file of Motor Accidents Claims Tribunal-cum-Principal District Judge, Guntur, pending disposal of the appeal.

Contd., Learned counsel for the petitioner/ appellant submitted that the quantum of the compensation is challenged in the appeal as there was no proof of income and the amount awarded on high side.

Since the hearing and disposal of appeal would take considerable time, it is a fit case to grant stay as prayed for on the condition that the petitioner/appellant shall deposit 50% of the amount awarded together with proportionate interest and costs within eight (8) weeks from the date of this order. If the petitioner fails to comply the condition, interim order stands vacated.

_____________________ B.S.BHANUMATHI.J

I.A.No.1 of 2022

However, in view of filing of I.A.No.3 of 2022 for the same, the learned counsel for the petitioner/appellant requested to permit withdrawal of I.A.No.1 of 2022.

Accordingly, permission is granted and I.A.No.1 of 2022 is dismissed as not pressed giving liberty to pursue I.A.No.3 of 2022.

_____________________ B.S.BHANUMATHI.J

PNV