Andhra Pradesh High Court - Amravati
Shriram General Insurance Company ... vs Barre Raghavulu Alias Veera Raghavulu on 26 April, 2022
HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
MAIN CASE NO.: M.A.C.M.A.No.1205 of 2019
PROCEEDING SHEET
Sl. Date ORDER OFFICE
No. NOTE
4. 26.04.2022 SRS,J
I.A.No.1 of 2019
This petition is filed to condone the delay of 105 days
in filing the appeal against the order and decree, dated
18.04.2019 passed in M.V.O.P.No.105 OF 2015 on the file
of Motor Accident Claims Tribunal -cum- VII Additional
District and Sessions Judge, West Godavari, Eluru.
The notices sent to respondent returned unserved.
Hence, learned counsel for the petitioner/appellant seeks permission of this Court to take out fresh notices on respondents.
Issue fresh notice to the respondents.
Learned counsel for the petitioner/appellant is permitted to take out fresh notices on respondents to correct address through RPAD and file proof of service by 20.06.2022.
List the matter on 20.06.2022.
______ SRS,J ikn