Chola Ms General Insurance Company ... vs Tuta Venkata Ramana
2023 Latest Caselaw 5879 AP

Andhra Pradesh High Court - Amravati

Chola Ms General Insurance Company ... vs Tuta Venkata Ramana on 6 December, 2023

             HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

 MAIN CASE No: M.A.C.N.A.No.741 of 2023

                                PROCEEDING SHEET

Sl.                                                                               OFFICE
      DATE                                ORDER
No.                                                                                NOTE

01. 06.12.2023 Dr. KMR, J

                                      I.A.No.1 of 2023
                      This application is filed to condone the delay of 128
               days in filing the M.A.C.M.A. against the Decree and Judgment
               passed in M.V.O.P.No.56 of 2018, on the file of Motor
               Accidents Claims Tribunal - Cum - IX Additional District &
               Sessions Judge, West Godavari, Kovvur, dated 19.04.2023.
                      Issue notice to respondent(s).

Learned counsel for the petitioner(s)/appellant(s) is permitted to take out personal notice to respondent(s) by Registered Post with Acknowledgement Due and file proof of service in the Registry.

Post the matter on 03.01.2024.

___________________ Dr. KMR, J MKK