MACMA/523/2023
2024 Latest Caselaw 8128 AP

Andhra Pradesh High Court - Amravati

MACMA/523/2023 on 6 September, 2024

HIGH COURT OF ANDHRA PRADESH

MAIN CASE NO: MACMA No.523 of 2023 PROCEEDING SHEET Sl. Date ORDER OFFICE No. NOTE

BSB, J 06.09.2024 I.A.No.1 of 2023 This petition is filed to condone the delay of 85 days in filing the appeal against the Decree and Judgment dated 05.01.2023 passed in M.V.O.P.82/2020 on the file of the Motor Accidents Claims Tribunal-Cum-VI Additional District Judge, Guntur.

Learned counsel for R-1 reported no counter.

Since no proof of service of notice on R-3 who contested before the Tribunal is filed, the learned counsel for the petitioner/appellant is permitted to take out personal service of notice to R-3 and to the counsel for R-3 before the Tribunal through RPAD and file proof thereof.

Notice to R-2 is dispensed with as R-2 did not contest before the Tribunal.

Post on 27.09.2024.

__________________ B.S.BHANUMATHI, J PNV