The State Of Andhra Pradesh, vs Sree Srinivasa Aided High School,
2021 Latest Caselaw 3182 AP

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                   HIGH COURT OF ANDHRA PRADESH : AMARAVATI


                    MAIN CASE: W.A. No.421 of 2021

                             PROCEEDINGS SHEET

Sl.     DATE                                  ORDER                              OFFICE
                                                                                  NOTE
No.


5.    25.08.2021                (Taken up through video conferencing)

                                       I.A.No.1 of 2021
                        Heard Mr. K.V. Raghuveer, learned Government
                   Pleader for School Education appearing for the appellants.
                        Also heard Mr. C. Sunil Kumar Reddy, learned
                   counsel for the respondent/writ petitioner.

This is an application for condonation of delay of 78 days in preferring the connected appeal.

Perused the averments.

Delay is condoned.

Accordingly, this application stands disposed of.

W.A.No.421 of 2021 The Writ Appeal is disposed of as infructuous (vide separate judgment).

ARUP KUMAR GOSWAMI, CJ NINALA JAYASURYA, J Nn