Shriram General Insurance Company ... vs G Sailaja
2024 Latest Caselaw 1116 AP

Andhra Pradesh High Court - Amravati

Shriram General Insurance Company ... vs G Sailaja on 9 February, 2024

                                  1



   HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

          MAIN CASE No.: M.A.C.M.A No.43 of 2024

                       PROCEEDING SHEET

Sl.
                                      ORDER

No. DATE

1. 09.02.2024 GN,J & VN,J

I.A.No.2 of 2024

1. Heard learned counsel for the petitioner.

2. Notice to be served on the counsel for the claimants in the E.P.

3. In view of the reasons stated in the accompanying affidavit and on hearing the submissions of the learned counsel for the petitioner, there shall be interim stay of all further proceedings pursuant to the Judgment and Decree, dated 16.06.2023 passed in M.V.O.P.No.24 of 2019 on the file of Principal Motor Accidents Claims Triunal-Cum-Principal District Judge, Chittoor.

1. Heard the learned counsel for the petitioner.

2. For the reasons stated in the accompanying

affidavit, delay in re-presentation is condoned.

3. Accordingly, the petition is ordered.

1. Learned counsel for the petitioner is permitted to take out personal notice to the respondents through RPAD, returnable in three (03) weeks.

2. Post after four (04) weeks.

______ GN, J

______ VN, J PKR