Bajaj Allianz General Insurance ... vs Avala Thirupathi
2024 Latest Caselaw 6630 AP

Andhra Pradesh High Court - Amravati

Bajaj Allianz General Insurance ... vs Avala Thirupathi on 1 August, 2024

HIGH COURT OF ANDHRA PRADESH

MAIN CASE NO: MACMA No.478 of 2024 PROCEEDING SHEET Sl. Date ORDER OFFICE No. NOTE

01.08.2024 BSB, J I.A.No.1 of 2024 This petition is filed to condone the delay of 171 days in representation of MACMA filed against the judgment and award in MVOP.No.240 of 2020 on the file of the Chairman, Motor Accidents Claims Tribunal- cum-IV Additional District Judge, Nellore.

Heard the learned counsel for the petitioner. For the reasons stated in the affidavit, the petition is allowed.

_________________ B.S.BHANUMATHI,J

Heard in part.

For continuation, post on 08.08.2024.

_________________ B.S.BHANUMATHI,J PNV