The State Of Andhra Pradesh, vs Batta Pradeep,
2021 Latest Caselaw 1856 AP

               HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                         MAIN CASE No: W.A.No.75 of 2021

                              PROCEEDINGS SHEET

                                                                                  OFFICE
Sl.     DATE                                 ORDER                                 NOTE
No.

02.   19.04.2021                  (Through Video Conferencing)

                                         I.A.No.1 of 2021
                      Heard Mr. N. Aswartha Narayana, learned Govt.
                   Pleader for Services - I for the applicants/appellants and
                   Mr. Srinivasa Rao Madiraju, learned counsel for the
                   respondent/writ petitioner.

This is an application for condonation of delay of 183 days in preferring W.A.No.75 of 2021. In the application, it is stated that the impugned judgment was delivered on 20.08.2019, after the Writ Petition was filed on 07.08.2019. In order to obtain necessary information, three months' time was required and, thereafter, the learned Government Pleader was approached in January 2020, to prefer the appeal. As the grounds of delay etc. were made ready, lockdown was imposed and, therefore, the appeal could not be filed and it is in that circumstance, the aforesaid delay has occasioned. On due consideration, we are of the opinion that delay has been sufficiently explained and, accordingly, we condone the delay.

I.A. stands disposed of.

Registry will list the appeal for consideration after summer vacation 2021.

ARUP KUMAR GOSWAMI, CJ C.PRAVEEN KUMAR,J MRR