B.Lakshmana Swamy, vs K.B.Ravindranath
2021 Latest Caselaw 5351 AP

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

               MAIN CASE No.: S.A.No.191 of 2021


                          PROCEEDING SHEET

Sl.
                                       ORDER

No DATE

4. 17.12.2021 MVR, J

I.A.No.1 of 2021

Heard Sri Venkateswarlu Valmiki, learned counsel for the petitioners/appellants.

Learned counsel informs that deficit Court fee is already paid.

In the circumstances, delay in paying deficit Court fee is condoned.

I.A.No.1 of 2021 is allowed.

I.A.No.2 of 2021

Heard Sri Venkateswarlu Valmiki, learned counsel for the petitioners/appellants.

The reasons stated in the affidavit filed in support of this petition finding sufficient, delay in representation of the appeal is condoned.

I.A.No.2 of 2021 is allowed.

S.A.No.191 of 2021

At request of Sri Venkateswarlu Valmiki, learned counsel for the appellants, list during the first week of January, 2022.

In the meantime, to file certified copies of the judgment and decree of the trial Court.

_________ MVR, J AMD