M/S Oriental Insurance Company ... vs Singuru Janakamma
2023 Latest Caselaw 5318 AP

       HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

MAIN CASE No: M.A.C.M.A.No.689 of 2023

                         PROCEEDING SHEET

Sl.                                                              OFFICE
       DATE                       ORDER
No.                                                               NOTE
01. 04.11.2023 Dr. KMR,J

                          M.A.C.M.A.No.689 of 2023
                     ADMIT.
                     Notice.
                     Learned counsel for the appellant is
              permitted to take out personal notice to
              the respondents by RPAD and file proof of

service in the Registry.

Post the matter on 29.12.2023.

________ Dr. KMR,J I.A.No.1 of 2023 There shall be an interim stay of all further proceedings including execution proceedings pursuant to the decree and judgment dated 23.08.2023 passed in M.V.O.P.No.47 of 2022 on the file of Motor Accidents Claims Tribunal-Cum-Principal District Judge, Srikakulam, subject to condition that the appellant deposits 50% of the decretal amount along with proportionate costs and interests to the credit of the above O.P. within a period of eight (08) weeks from today; failing which,

the Stay shall stand vacated without further reference to the Court.

___________ Dr. KMR, J BMS