The State Of Andhra Pradesh vs Smt.Ch.A.A.E. Shalini
2021 Latest Caselaw 2201 AP

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           HIGH COURT OF ANDHRA PRADESH : AMARAVATI

                      MAIN CASE: W.A.No.352 of 2021
                             PROCEEDINGS SHEET

Sl.     DATE                                    ORDER                              OFFICE
No.                                                                                 NOTE


1.    29.06.2021                 (Through Video-Conferencing)

                                       I.A.Nos.1 and 2 of 2021
                         I.A.No.1 of 2021 is an application for condonation
                   of delay of 141 days in re-presenting the appeal and
                   I.A.No.2 of 2021 is an application for condonation of
                   delay of 256 days in filing the appeal.
                      Heard      Mr.     Syed     Khader   Masthan,      learned
                   Government           Pleader     appearing      for       the
                   applicants/appellants.
                      Mr. N. Bharat Babu, learned counsel, appears for
                   respondent Nos.1 to 3/writ petitioners.

It is indicated that respondent No.4 is not necessary party and Mr. Syed Khader Masthan submits that notice need not be issued to the said respondent. Mr. N. Bharat Babu prays for three weeks' time to file counter-affidavit in these applications. He also submits that the writ appeal is squarely covered by the judgment dated 31.07.2020 passed in W.A.No.263 of 2019.

Mr. Syed Khader Masthan will look into this aspect of the matter.

Prayer of Mr. N. Bharat Babu is allowed. List accordingly.

                   ARUP KUMAR GOSWAMI, CJ               NINALA JAYASURYA, J
                   MRR
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