N. Nageswara Rao vs D Koundinya Sai
2021 Latest Caselaw 462 AP

           HIGH COURT OF ANDHRA PRADESH: AMARAVATI
       HON'BLE Mr. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE
                                      &
                 HON'BLE Mr. JUSTICE C. PRAVEEN KUMAR

                             I.A.No.1 of 2021
                                  in/and
                        WRIT APPEAL No.43 of 2021

                        (Through video conferencing)

N.Nageswara Rao, and others                                      ... Appellants

                                    Versus
D.Koundinya Sai, and others                                    ... Respondents


Counsel for the appellants                : Sri Suresh Kumar Potturi

Counsel for respondents 1 to 9            : Sri K.G.Krishna Murthy, Sr.
                                            Counsel for Sri K.Ramamohan

Counsel for respondent No.10              : Govt. Pleader for Services III

Counsel for respondent No.11              : Sri G.Simhadri

                               JUDGMENT (ORAL)

Dt:29.01.2021

(ARUP KUMAR GOSWAMI, CJ)

I.A.No.1 of 2020 is an application for condonation of delay of 48 days in

preferring the writ appeal against the order dated 20.10.2020 passed by the

learned single Judge in I.A.No.1 of 2020 in W.P.No.19285 of 2020.

A perusal of the averments made in paragraph 6 of the application

itself demonstrates that the appellants have filed application for vacating the

interim order. In that view of the matter, there is no satisfactory ground for

condonation of delay of 48 days.

Taking that view, I.A.No.1 of 2021 is dismissed.

Consequently, the writ appeal stands dismissed.

In view of the above, pending miscellaneous applications, if any, shall

stand closed.

ARUP KUMAR GOSWAMI, CJ C. PRAVEEN KUMAR, J

MRR