Bajaj Allianz General Insurance ... vs Nallamilli Satyaveni Satyavathi
2024 Latest Caselaw 6632 AP

Andhra Pradesh High Court - Amravati

Bajaj Allianz General Insurance ... vs Nallamilli Satyaveni Satyavathi on 1 August, 2024

                     HIGH COURT OF ANDHRA PRADESH
                                                                                 43
  MAIN CASE NO:        MACMA No.480 of 2024
                                 PROCEEDING SHEET
Sl.      Date                              ORDER                                OFFICE
No.                                                                              NOTE

      01.08.2024   BSB, J
                                      I.A.No.2 of 2024
                        This petition is filed to condone the delay of 81
                   days in representation of MACMA filed against the
                   judgment and award in MVOP.No.19 of 2015 on the file
                   of the Chairman, Motor Accidents Claims Tribunal-cum-
                   VII Additional District Judge, Peddapuram.
                        Heard the learned counsel for the petitioner.
                        For the reasons stated in the affidavit, the petition
                   is allowed.
                                                      _________________
                                                      B.S.BHANUMATHI,J

                                      I.A.No.1 of 2024
                        Issue notice to respondents no.1 to 4.

Learned counsel for the petitioner/appellant is permitted to take out personal service of notice to respondents no.1 to 4 through RPAD and file proof thereof.

Notice to R.5 & R.6/R.1 & R.2 is dispensed with since they remained ex parte before the Tribunal.

Post on 22.08.2024.

_________________ B.S.BHANUMATHI,J PNV