The State Of Andhra Pradesh, vs T.S.Gopalaiah,
2021 Latest Caselaw 4034 AP

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                   HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                            MAIN CASE No: W.A.No.483 of 2021

                                   PROCEEDINGS SHEET
                                                                                         OFFICE
Sl.     DATE                                    ORDER                                     NOTE
No.

3.    08.10.2021                    (Through Video-Conferencing)

                                           I.A.No.2 of 2021
                      Heard Mr. Y.N. Vivekananda, learned Government Pleader
                   attached to the office of the learned Additional Advocate General
                   - II, appearing for the applicants/appellants and also Mr. A. Phani
                   Bhushan, learned counsel for respondent Nos.1 to 8.

This is an application for extension of time for implementation of the judgment dated 05.08.2021 passed in W.A.No.483 of 2021. On due consideration, we are not inclined to extend the time as indicated in the judgment dated 05.08.2021. Consequently, the I.A. stands dismissed.

ARUP KUMAR GOSWAMI, CJ NINALA JAYASURYA, J MRR