The State Of Andhra Pradesh vs R.Kannababu
2021 Latest Caselaw 2093 AP

           HIGH COURT OF ANDHRA PRADESH : AMARAVATI

                     MAIN CASE: W.A.No.300 of 2021

                                PROCEEDINGS SHEET

Sl.     DATE                                    ORDER                               OFFICE
                                                                                     NOTE
No.


2.    22.06.2021                  (Taken up through video conferencing)

                                         I.A.No.1 of 2021

                         Heard Ms. J. Sumathi, learned Government Pleader
                   for Services-II appearing for the applicants-appellants.
                         Also heard Mr. T.V.V. Koteswara Rao, learned
                   counsel for respondent Nos.1 to 5-writ petitioners.

This is an application for condoning delay of 138 days in filing the connected writ appeal.

The judgment assailed in the appeal was delivered on 28.09.2019 and the present appeal came to be filed in the month of April, 2021.

Placing reliance on paragraph No.8 in the affidavit filed in support of the application, it is submitted by Ms. J. Sumathi that as the writ petition was disposed of at the admission stage, some time was taken to collect the material papers on account of which some delay had occasioned initially and thereafter, because of lockdown from 24.03.2020, the appeal could not be filed during the interregnum period.

Considering the matter in its entirety, we condone the delay.

Accordingly, this application stands disposed of. Registry will list the appeal for motion hearing after ten days.

ARUP KUMAR GOSWAMI, CJ NINALA JAYASURYA, J IBL Sl. DATE ORDER OFFICE NOTE No.

Sl. DATE ORDER OFFICE NOTE No.