Apsrtc, Visakhapatnam vs G Nookalamma, Visakhapatnam Dist ...
2023 Latest Caselaw 1678 AP

            HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

      MAIN CASE No.MA.CMA.No.1773 of 2017

                             PROCEEDING SHEET

Sl.      DATE                               ORDER                             OFFICE NOTE
No.

05.   24-03-2023 MGR, J

                 BSS, J

                          Judgment pronounced.

                      (vide separate Judgment)

                          The Civil Miscellaneous Appeal is

                 dismissed.

                          In the result, the Civil Miscellaneous

                 Appeal      is    dismissed.       The        appellants/

                 respondents 1 to 4 shall deposit the

remaining amount of compensation

awarded by the Tribunal to the

respondents 1 to 5/claimants with

interest, within Two (2) months, if it is not

already deposited. On such deposit, the

respondents 1 to 5/claimants are

permitted to withdraw their share of

compensation amount apportioned by the

Tribunal with accrued interest and costs.

No order as to costs. Consequently,

miscellaneous petitions if any, shall stand

closed. Interim Stay if any granted, shall

stand vacated.

(Judgment reserved)

________ MGR, J

________ BSS, J

Bsv