The Divisional Manager United ... vs Kollati Lakshmi Kumari
2023 Latest Caselaw 3022 AP

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
                   MAIN CASE NO.: M.A.C.M.A.No.3 of 2023

                           PROCEEDING SHEET

Sl.     DATE                                ORDER                               OFFICE
No.                                                                              NOTE


10)   10.05.2023    CMR, J. & VGKR, J.

I.A.No.1 of 2023

Costs paid. I.A. is allowed condoning the delay of

45 days in filing the appeal.

M.A.C.M.A.No.3 of 2023

Admit.

As Sri Y. Chakradhara Raja, learned counsel,

already filed Vakalat for the respondents 1 to 4 -

claimants in the delay condonation petition, list the

appeal after Summer Vacation, 2023.

I.A.No.2 of 2023

There shall be an interim stay of execution of the

decree and judgment, dated 29.06.2022, in M.V.O.P.

No.63 of 2019 on the file of the Motor Accidents Claims

Tribunal-cum-III Additional District and Sessions

Judge, Bhimavaram, on condition of depositing 50% of

the award amount within a period of thirty days from

the date of this order, failing which, the stay stands

vacated without any further reference to the Court. On such deposit, the claimants are permitted to withdraw

the same in terms of the order of the Tribunal.

` ________ CMR, J.

__________ VGKR, J.

cs